BRAJ BHUSHAN NARAYAN TIWARY Vs. BIRSA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) Heard through V.C.

(2.) Mr. Mahesh Tewari, learned counsel for the petitioner submits that the issue involved in the aforesaid writ applications is same and similar with the case of Celorina Dhan Etc. Vs. The State of Jharkhand and Ors , 2015 2 JCR 747 (Jhr) . As such, both these writ applications may be disposed of with a direction to the respondent-authorities that the case of the petitioner should be considered in the light of the aforesaid judgment.

(3.) Mr. A. Allam, learned senior counsel for the respondent-University does not have any objection. He fairly submits that the issue raised in both these writ applications is fully covered by the aforesaid judgment.