SHANTI DEVI Vs. THE MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard Shri Dhirendra Kumar Jha, learned Counsel for the appellant and Shri Shivendra Kishore, learned Senior Counsel for the Magadh University.

(2.) Notices had been issued by us, but the 5 th respondent has not appeared before the Court and the notice report indicates her non-availability at the given address. Learned counsel for the appellant submits that the 5th respondent is a practising Advocate in this Court and therefore she can be served, if so directed.

(3.) We have, however, proceeded to examine the question of the admissibility of this appeal on the ground raised and we find that the learned single Judge in paragraph 11 of the impugned judgment has recorded the following order: