NALANDA NURSING SCHOOL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned Senior Advocate/Advocate appearing on behalf of the respective parties.

(2.) Considering the identical issue involved in both the writ petitions, they are being heard together with the consent of the parties and disposed of by this common judgment.

(3.) For the convenience, the brief facts of the case are being separately mentioned hereunder: