DR. KUMARI SMITA Vs. LALIT NARAYAN MITHILA UNIVERSITY

JUDGEMENT

(1.) Heard the parties.

(2.) Since common question of law is involved in both the writ applications, therefore, they are heard together and are being disposed of by this common judgment. For the sake of convenience and brevity, the facts of CWJC No. 5264 of 2018 are only being noticed, unless otherwise indicated.

(3.) The petitioners in both the present writ applications have prayed for the grant of following reliefs:-