NARAYAN BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rahul Kumar, learned counsel for the petitioner, Mr. Deepak Kumar Dubey, learned counsel for the respondent-State and Mr. Amit Kumar Sinha, learned counsel for the respondent-University.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard on merit.

(3.) The petitioner has preferred this writ petition for quashing the order dated 17.05.2019, contained in Annexure-13 of the writ petition, whereby, the claim of the petitioner for allowing him the financial benefits in lieu of amendment to Article-3 of the Statutes dated 04.09.2003 as proposed and approved by the resolution of the Senate and assented by the Hon'ble Chancellor has been rejected.