MOHAN TANTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sri Niwas Jha, learned counsel appearing for the appellant, Mr. Devendra Kumar Sinha, learned senior counsel appearing for the University along with Mr. Arvind Ujjawal, the Advocate on Record and Mr. Sanjay Kumar Gin, learned counsel appearing for the respondent no. 7 and 8.

(2.) This letters patent appeal arises from a judgment and order passed by a learned Single Judge of this Court dtd. 10/4/2015 in CWJC No.4841 of 2015, whereby the writ petition was dismissed in reference to an opinion expressed by the learned Single Judge in a case arising from CWJC No.5768 of 2014 (Rakesh Kumar Prasad vs. Bihar Agricultural University, Sabour).

(3.) The counter affidavit filed on behalf of the University confirms that the judgment of the learned Single Judge in the case of Rakesh Kumar Prasad (supra) has also been affirmed by the Division Bench when the letters patent appeal bearing LPA No.327 of 2016 filed by the said writ petitioner was dismissed as in fructuous by the Division Bench on 16/2/2017.