GOPAL SARAN SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and Patna University.

(2.) At the very outset, the Court may record that it has got no assistance from learned State Counsel. Re.: Interlocutory Application No. 4833 of 2016

(3.) The present Interlocutory Application has been filed by the petitioner seeking amendment in the writ petition by claiming a further relief for quashing of order dated 04.04.2015 passed by the Vice Chancellor of Patna University by which prayer of the petitioner for grant of pension based on the last pay drawn by him has been rejected.