BIRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Patna University (hereinafter referred to as the 'University'). Nobody appears on behalf of the State.

(2.) The petitioner has moved the Court for initiation of contempt proceeding alleging deliberate and wilful violation of judgment and order dated 24.03.2000 passed in CWJC No. 6127 of 1999.

(3.) As per the said judgment, basically three directions were issued.