Uday Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 3571 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8221 of 2023
     ======================================================

Uday Kumar Singh Son of Sri Sita Ram Singh, Resident of Mohalla- Sri Krishna Nagar, Aurangabad, P.S. and District- Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Human Resources, Govt. of Bihar, Patna.

2. The Vice Chancellor, Magadh University, Bodh Gaya, Gaya.

3. The Registrar, Magadh University, Bodh Gaya, Gaya.

4. The Finance Officer, Magadh University, Bodh Gaya, Gaya.

5. The Principal, Kishori Sinha Mahila Mahavidyalya, Aurangabad.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Vyas Kumar Mishra, Advocate For the State : Mr. Madanjeet Kumar (GP-20) For the M.U. : Mrs. Prakritita Sharma, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 08-08-2023 Heard Mr. Vyas Kumar Mishra, learned

counsel appearing on behalf of the petitioner, Mr. Madanjeet

Kumar, learned GP-20 appearing on behalf of the State and Mrs.

Prakritita Sharma, learned counsel for the Magadh University.

2. Learned counsel appearing on behalf of the

Magadh University submitted that petitioner may file a detailed

representation before the Registrar of the University along with

all the records and evidences in support of his claim.

3. Learned counsel appearing on behalf of the

petitioner submitted that he has no objection and he will advise

the petitioner to file a detailed representation for getting his Patna High Court CWJC No.8221 of 2023 dt.08-08-2023

grievance redressed with respect to payment of retiral dues and

fixation of his pension as a result of upgradation in his salary

and all other dues as claimed by the petitioner.

4. The Registrar of the Magadh University is

directed to dispose of the representation of the petitioner and the

claim as payed for in the present writ petition within a period of

six weeks and ensure payment on account of all the retiral dues

which has not been paid to the petitioner within the aforesaid

period along with applicable rate of interest till date of payment.

5. In case, the Registrar of the Magadh University

fails to abide by this order then the petitioner is at liberty to take

legal action against him.

6. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.08.2023
Transmission Date       NA