(PROF) LAKSHMI ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The instant writ petition has been filed for the following reliefs;-

(3.) Be it noted that so far as the grievance of the petitioner in respect of leave salary of 180 days is concerned, it is admitted by the petitioner that the same has already been paid during pendency of the writ petition, and thus stands redressed.