ASHOK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 15 for the State and Mr. Shashi Bhushan Singh, learned counsel for the BN Mandal University (hereinafter referred to as the 'University').

(2.) The petitioner has moved the Court alleging non compliance of the order dated 20.05.2016 passed in CWJC No. 4066 of 2016. Patna High Court MJC No.4141 of 2016 dt.18-09-2019

(3.) From the pleadings and materials on record, the Court finds that all admitted dues of the petitioner under each head have been paid for which calculation chart has also been brought on record.