SAROJ KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I.A. No. 1966 of 2006 has been filed for exemption from personal appearance of respondent no. 2 as directed on 19.3.2009.

(2.) THIS Court upon going through the pleadings in the I.A. application and the grounds stated therein is satisfied that the I.A. application deserves to be allowed.

(3.) THE Magadh University has chosen not to file any counter affidavit, denying the assertion of facts pleaded in the writ application, in so far as they relate to the University. THE submissions in the writ petition to that extent are therefore deemed to be admitted on the principles of non-traverse. THE Courts proceeds on that basis.