JAI SHANKAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ANNEXURE 1 has been challenged by the petitioners.

(3.) IT is submitted by learned counsel for the University that appropriate decision shall be taken in the matter by the University as per the direction of the Chancellor. Learned counsel further submits that in identical matters, this Court has directed the University to take appropriate decision in the matter in light of the direction of the Chancellor within a period of three months.