STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, EDUCATION DEPARTMENT BIHAR Vs. BIRENDRA KUMAR GUPTA SON OF LATE SHANKAR LALL

JUDGEMENT

(1.) There is a delay of 78 days in preferring the appeal. For the reasons indicated in the condonation application, delay is condoned. I.A. No.9077 of 2016 stands allowed. The matter is thereafter taken up on merits.

(2.) Heard learned Additional Advocate General No.6 representing the State of Bihar.

(3.) The judgment under challenge is dated 04.08.2016 passed by the learned Single Judge, who has allowed the writ application in favour of the petitioners/ private respondents, who happened to be employees of Patna University.