Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 21.11.2006 passed by the High Court of Jharkhand at Ranchi in L.P.A. No. 440 of 2006, whereby the High Court setting aside the order of the Single Judge allowed the L.P.A. filed by the respondent Nos.9 and 10 herein.
(2.) In order to appreciate the issues involved in this appeal, it is necessary to set out the facts in detail hereinbelow.
(3.) The appellant is the University at Ranchi (hereinafter referred to as "the University") whereas respondent no.1 is the State Housing Board (hereinafter referred to as "the Board") created under the State Law.;