Shivnandan Yadav vs The State Of Bihar
2023 Latest Caselaw 3901 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4571 of 2023
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1. Shivnandan Yadav son of Late Dhanu Yadav, resident of Village- Rampur, P.S.- Boodh Gaya, District- Gaya.

2. Krishna Saw, son of Late Bhagal Saw, resident of Mohalla- Manpur Kahchi, Manpur, P.S.- Boodh Gaya, District- Gaya.

3. Mukhlal Bhagat, son of Late Dukhi Bhagat, resident of Village- Rampur, P.S.- Boodh Gaya, District- Gaya.

4. Ramchandra Yadav, son of Late Bhui Lal Yadav, resident of Village- Baiju Bigha, P.S.- Boodh Gaya, District- Gaya.

5. Jageshwar Mahto @ Jugeshwar Mahto, son of Late Dahu Mahto, resident of Mohalla- Bapu Nagar, Bhalua, P.S.- Boodh Gaya, District- Gaya.

6. Raja Ram, son of Arjun Ram, resident of Mohalla- Badaki Delha, P.S.-

Boodh Gaya, District- Gaya.

7. Jawahar Pandit, son of Late Shyam Nandan Pandit, resident of Mohalla-

Devi Mandir Digha Ghat, P.S.- Danapur, District- Patna.

8. Kishori Ram, son of Late Faudar Ram, resident of Mohalla- Mustafabad, Gaya, P.S.- Gaya, District- Gaya.

9. Rambriksh Yadav, son of Late Kamish Yadav, resident of Village- Rampur, P.S.- Boodh Gaya, District- Gaya.

10. Beni Yadav, son of Late Chhedi Yadav, resident of Village- Puran Bigha, Jindapur, P.S.- Gaya, District- Gaya.

11. Grija Devi, wife of Late Vyash Singh, resident of Village- Madarpur, P.S.-

Alipur, District- Gaya.

12. Sita Ram Mahto, son of Late Jattu Mahto, resident of Village- Andama, P.S.-

Bahadurpur, District- Darbhanga.

13. Bishun Pad Singh, son of Late Baijnath, resident of Village- Bapu Nagar, Bhalua, P.S.- Bodh Gaya, District- Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through Additional Chief Secretary, Department of Education, Government of Bihar, Patna.

2. The Additional Chief Secretary, Department of Education, Government of Bihar, Patna.

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

4. The Registrar, Magadh University, Bodh Gaya.

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

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

For the Petitioner/s : Mr.Anil Kumar No.1, Advocate For the University : Mr. Amitabh Sohan, Advocate Patna High Court CWJC No.4571 of 2023 dt.21-08-2023

For the State : Mr.Madhaw Prasad Yadaw ( Gp 23 ) Ms. Meera Singh, AC to G.P.23 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023

Heard Mr. Anil Kumar, learned counsel appearing

on behalf of the petitioners; Mr. Amitabh Sohan, learned

counsel appearing on behalf of the Magadh University and Ms.

Meera Singh, learned AC to G.P.23 for the State.

2. Learned counsel appearing on behalf of the

petitioners seeks to file a detailed representation on behalf of all

the thirteen petitioners for the relief, as prayed for in the present

writ petition, before the Registrar, Magadh University, Bodh

Gaya (Respondent No.4).

3. The Registrar, Magadh University, Bodh Gaya

(Respondent No.4) is directed to dispose of the representation of

the individual petitioners within a period of four weeks from the

date of filing of the representation. He must further ensure to

grant of the retiral dues on different heads and ensure to fix the

pension of the petitioner after granting the benefit of financial

upgradation on account of A.C.P. & M.A.C.P payable to the

employees of the university from the respective dates. The

payment is directed to be paid in further two weeks from the

disposal of the representation of the petitioner in accordance Patna High Court CWJC No.4571 of 2023 dt.21-08-2023

with law.

4. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J) manish/-

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Uploading Date          22.08.2023
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