GOPAL KRISHNA THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Anil Singh, counsel for the petitioner, counsel for the State and counsel for the respective Universities.

(2.) THE grievance of the writ petitioner is that UGC scale has not been given to him with effect from July 1996 to November 1998 by the Patna University.

(3.) COUNSEL for the Patna University, however, submits that the matter of payment of UGC scale of the petitioner is under process.