PRABHAKAR BHATT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG-15 for the State and learned counsel for the Patna University (hereinafter referred to as the 'University').

(2.) Pursuant to the order dated 21.08.2019, the Incharge Vice Chancellor and the Registrar of the University are present. Show cause has also been filed by them.

(3.) The order of the Court required calculation of unutilized earned leave of the petitioner treating him to have been in service till 31.01.2013. The stand of the University was that they had filed LPA No.675 of 2018 against the order of the Court dated 20.12.2017 passed in CWJC No.18197 of 2015, contempt of which is alleged in the present application. On 21.08.2019, the Court had recorded the following order: