ASHA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and Magadh University.

(2.) The petitioners have moved the Court for the following reliefs:

(3.) In sum and substance, the petitioner is aggrieved by the reduction in his pension amount from Rs. 20,381/- to Rs. 5,528/- and thereafter to Rs. 7,301/-. During the pendency of the case, the original writ petitioner died and has been substituted by his heirs.