SRI RAGHWESH KUMAR Vs. THE B.R.A. BIHAR UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and B.R.A. Bihar Univers ity (hereinafter referred to as the 'Univers ity').

(2.) The petitioner has moved the Court for the following reliefs:

(3.) Counter affidavit has been filed on behalf of the University stating that Rs. Ten Lakhs towards Gratuity and Rs. 8,87,470/- towards Leave Encashment have been sanctioned.