Dr. Shree Krishna Pandey vs Ms. Saumya Pandey
2022 Latest Caselaw 1284 Jhar

Citation : 2022 Latest Caselaw 1284 Jhar
Judgement Date : 30 March, 2022

Jharkhand High Court

Dr. Shree Krishna Pandey vs Ms. Saumya Pandey on 30 March, 2022

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(S). No. 7588 of 2017
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK For the Petitioner :

Dr. Shree Krishna Pandey, Advocate For the Respondents :

Ms. Saumya Pandey, AC to GP-II

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07/ 30.03.2022 It has been submitted by Dr. Shree Krishna Pandey, learned counsel appearing for the petitioner that though the petitioner retired in the year 2007 but yet, the replacement/ corresponding pay-scale of Rs.10000- 15200 in 5th Pay Revision w.e.f. 01.01.1996 and pay-scale of Rs.15,600-39,100 in 6th pay revision w.e.f. 01.01.2006 in respect of pay protection scale of Rs.3000-4500 (paid w.e.f. 01.01.1990) in light of the judgment and order passed by the Hon'ble Patna High Court in CWJC No. 1392 of 1989 and MJC No. 190 of 1992 (R) has not been paid till date.

At the very outset, Ms. Saumya Pandey, learned counsel representing the respondent-State draws the attention of the Court towards para-10 of the counter-affidavit and submits that rectification in the pay fixation of the petitioner has already been done by the department vide letter No. 1407 dated 03.07.2019. The document to that effect also been annexed as Annexure-B to the Counter Affidavit. Learned counsel further argues that now onus lies upon the University to disburse the admitted dues to the petitioner.

Under such circumstances, the respondent-Ranchi University is directed to pay the actual monetary benefits in view of rectification dated 03.07.2019, as per the entitlement of the petitioner.

Learned counsel for the respondent-State is directed to serve copy of the counter-affidavit upon learned counsel for the respondent-University and learned counsel for the petitioner.

Let the name of Dr. A.K. Singh be reflected in the cause-list as learned counsel appearing for the respondent-University.

List this case after three weeks.

(Dr. S.N. Pathak, J.) Kunal/