Rakesh Kumar Yadav vs B.N. Mandal University
2023 Latest Caselaw 3899 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7286 of 2023
     ======================================================

Rakesh Kumar Yadav Son of Late Saryug Prasad Yadav, Resident of Mohalla- Krishnapuri, Ward No.-04, Police Station- Madhepura, District- Madhepura.

... ... Petitioner/s Versus

1. B.N. Mandal University Madhepura through its Vice Chancellor.

2. The Vice Chancellor, B.N. Mandal University, Madhepura.

3. The Registrar, B.N Mandal University, Madhepura.

4. The Finance Officer, B.N Mandal University, Madhepura.

5. The State of Bihar, Through Principal Secretary, Higher Education Department, Government of Bihar, Patna.

6. The Director, Higher Education, Education department, Government of Bihar, Patna.

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

For the Petitioner/s : Mr.Uday Chand Prasad, Advocate For the Respondent/s : Mr.Prabhakar Jha (GP 27) Mr.Ritesh Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Uday Chand Prasad, learned counsel

appearing on behalf of the petitioner and Mr. Prabhakar Jha,

learned GP 27 for the State.

2. Learned counsel appearing on behalf of the petitioner

submits that the petitioner was appointed by the Registrar of the

University on the post the Research Officer and in light of letter

dated 29.06.2021, the petitioner is entitled for retiral benefit.

3. Mr. Ritesh Kumar, learned counsel appearing on

behalf of the University submits that all the papers relating to the

service record of the petitioner had been forwarded to the Director,

Higher Education, Government of Bihar, vide letter dated Patna High Court CWJC No.7286 of 2023 dt.21-08-2023

15.07.2020 and subsequently communicated to the petitioner in

this regard.

4. Considering the fact that the Vice-chancellor of the

University had given an undertaking that all the papers relating to

the service record of the petitioner have been sent for making

payment of the retiral dues to the petitioner, the Vice Chancellor

and the Registrar of the University are directed to pursue the

matter relating to payment of retiral dues admissible to the

petitioner before the Higher Education Department, Government

of Bihar without fail and take appropriate steps to ensure that the

required fund is disbursed to the University for making payment of

retiral dues to the petitioner in accordance with law within a period

of six weeks from the date of communication of this order.

(Purnendu Singh, J) chn/-

AFR/NAFR
CAV DATE
Uploading Date          22.08.2023
Transmission Date