VIDEH KISHORI KUMARI @ VIDEH KISHORI THAKUR @ VIDEH KISHORI KUMARI THAKUR Vs. CHANCELLOR OF UNIVERSITIES RAJ BHAVAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.

(2.) Initially, the writ petition was filed for quashing of the notice dated 02.12.2009 issued by the respondent-Registrar, B.R.A. Bihar University, whereby after three decades of appointment, issue as to the date of entry into the service of the petitioner was reopened on the basis of the report of the Shyam Lal Committee.

(3.) During the pendency of the writ petition certain development took place which led the petitioner to file I.A. No. 3539 of 2016 for amendment of the writ petition.