ASHOK KUMAR OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Veer Kunwar Singh University (hereinafter referred to as the 'University').

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

(3.) At the very outset, learned counsel for the petitioner submitted that the issue has now been decided by a co-ordinate Bench of this Court by judgment dated 28.02.2017 in C.W.J.C. No. 6618 of 2016 in the case of Gupteshwar Prasad v. The State of Bihar & Ors.