RAVI RANJAN Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Considering the urgency of the matter, the same has been notified on a motion made by the learned Advocate on record, for the petitioners.

(3.) Learned Senior Advocate Mr. P.N. Shahi along with Ms. Shubhangi Pandey appears for the petitioners, whereas Dr. Anand Kumar is representing the Aryabhatta Knowledge University and Mr. Raj Kishore Roy, learned Government Pleader No. 18 for the State.