SANJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned AC to GP 25 for the State and Mr. P N Shahi, learned senior counsel along with Mr. Ritesh Kumar, learned counsel for BN Mandal University (hereinafter referred to as the 'University').

(2.) The petitioners have moved the Court alleging willful and deliberate violation of the order dated 18.05.2011 passed in CWJC No. 13411 of 2005.

(3.) From the pleadings, it appears that the order was challenged by the University in Letters Patent Appeal No. 1428 of 2011. It further transpires that in the meantime, in the Mega Lok Adalat held on 10.04.2014 by the University itself, it had agreed to allow the petitioners to continue work and also make payment for such work. It also transpires that the said LPA No. 1428 of 2011 was disposed off by order dated 04.01.2018, in view of there being settlement in the Mega Lok Adalat.