KRISHNDEO MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and T.M. Bhagalpur University (hereinafter referred to as the 'University').

(2.) By order dated 26.06.2018, the respondents no. 2 to 4 were required to be present in Court. However, only the Vice Chancellor i.e., respondent no. 2 is present. There is no explanation or application with regard to respondent no. 3 for his non appearance.

(3.) With regard to respondent no. 4, Mr. Anjani Kumar, learned senior counsel appearing for the University submitted that only at 10.20 A.M. today, he was informed telephonically by the respondent no. 4, that he had gone on leave after giving application yesterday.