PROF. PARAS NATH SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioners; State and Magadh University (hereinafter referred to as the 'University') have assisted the Court.

(2.) Pursuant to order dtd. 11/10/2018, 4th Supplementary counter affidavit has been filed on behalf of the State. The stand is that a decision has been taken which requires the approval of the Cabinet for which the matter has already been sent there and thereafter formal notification shall be issued. Learned counsel for the State submitted that one final indulgence be given to take matters to their logical conclusion.

(3.) Though, the Court feels that enough indulgence has been given but, in view of the fact that the final stage seems to have reached for the State Cabinet approving the proposal of the Department, the Court is inclined to give one last indulgence.