JAGDISH THAKUR Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the petitioner, counsel for Rajendra Agricultural University and also JC to SC 4 for the State.

(2.) THE petitioner is making a grievance against the resolution No. 4578 dated 14.10.2003, issued by the Agricultural Department, Govt. of Bihar, Patna and also against the fixation of his pay by the University as contained in memo No. 3119, dated 13.11.2003.

(3.) REGARD being had to the facts and circumstances of the case and in view of the fact, as referred to above, no interference is required in the matter so far as impugned resolution and orders are concerned.