AKHILANAND SINGH, S/O LATE BINDA SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION

JUDGEMENT

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

(2.) A batch of 116 writ petitions have been heard together but on the request of learned Advocate General in the written notes of argument and the submission of Mr. Shivendra Kishore, learned senior counsel appearing on behalf of the Magadh University, the Court has decided to dispose of the writ petitions separately after deciding the core issues raised in the present batch of writ applications.

(3.) The relevant facts for the purpose of deciding the present case is, in fact, discussed by the Apex Court in the case of State of Bihar Vs. Bihar Rajya MSESKK Mahasangh, (2005) 9 SCC 129, which is reproduced hereinbelow:-