RAM BALAK CHAUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and L.N. Mithila University (hereinafter referred to as the 'University').

(2.) The petitioner had initially moved the Court for the following reliefs:

(3.) However, due to development subsequent to the filing of the writ petition, a supplementary affidavit has been filed on behalf of the petitioner in which a chart dated 13.02.2017 has been brought on record to indicate that the scale which was earlier held not admissible to the petitioner has finally been held to be payable to the petitioner.