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Judgment
Heard learned counsel for the petitioners; learned AC to AAG 15 for the State and learned counsel for the Magadh University (hereinafter referred to as the 'University').
The petitioners have moved the Court alleging willful disobedience of the order dated 13.11.2013 passed in MJC No. 3689 of 2011 and analogous cases.
From the materials on record, it transpires that against the said order, the State had moved in LPA No. 953 of 2015, which was disposed off by a common order on 01.08.2017, with a direction that the State authorities had to abide by the decision dated 06.07.2017 contained in Letter No. 1301.
From the pleadings and materials on record, it transpires that the University has to send the matter to the Pay Verification Cell of the State Government in terms of the aforesaid Letter No. 1301. In the meantime, the University has sent 75% of the total claim of the petitioners to the Principal, AN College, Patna for payment and the rest is subject to the final fixation by the Pay Verification Cell in terms of the aforesaid letter of the State Government dated 06.07.2017.
In view of the aforesaid fact, the order whose violation is alleged having merged with the order passed in LPA No. 953 of 2015 and the action taken by the University does not persuade the Court to proceed with the present proceeding any further.
Accordingly, the application stands disposed off with the observation that the authorities shall take the matter to its logical conclusion in terms of the direction given in LPA No. 953 of 2015 dated 01.08.2017.