CHANDRESHWAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 2044 of 2013 has been listed today under the heading 'For Orders'. In the said application, the petitioner has prayed for fixing an early date of hearing and disposal of the writ petition in terms of the order dated 1.3.2013 passed in W.P. (S) No. 2241 of 2010 (Dr. Akhaury Brajesh Kumar vs. State of Jharkhand & Ors.)

(2.) Learned counsel, appearing on behalf of the State as well as Vinoba Bhave University (V.B. University for short), Hazaribagh have agreed that the writ petition itself can be disposed of in terms of the said order.

(3.) Accordingly, the parties have been heard on merit and the writ petition as well as I.A. No. 2044 of 2013 are being disposed of by this common order.