GAJENDRA NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners; learned AAG 15 for the State and learned counsel for the LN Mithila University (hereinafter referred to as the 'University').

(2.) The University has filed an affidavit in all the four cases bringing on record materials to show that the entire admitted dues of the petitioners have been paid.

(3.) Learned counsel for the petitioners submitted that there are some discrepancies with regard to calculation.