Dr. Kameshwar Prasad vs The State Of Bihar
2023 Latest Caselaw 4012 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7805 of 2023
     ======================================================

Dr. Kameshwar Prasad son of Ram Prasad, Resident of New Colony, Saharsa, P.S. and District Saharsa.

... ... Petitioner/s Versus

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

2. The B.N. Mandal University Madhepura through the Registrar.

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

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

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

For the Petitioner/s : Mr.Amaresh Kumar Singh, Advocate For the University : Mr.Shashi Bhushan Singh, Advocate For the Respondent/s : Mr.Subhash Chandra Mishra (SC16) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 24-08-2023 Heard Mr. Amresh Kumar Singh, learned counsel

appearing on behalf of the petitioner; Mr. Shashi Bhushan Singh,

learned counsel for the University and Mr. Subhash Chandra

Mishra, learned SC 16 for the State.

2. In the present writ petition, the petitioner has prayed

for follows relief(s) :-

"That this is an application for issuance of a writ in the nature of a writ of mandamus or any other appropriate writ order or direction to respondents authorities to pay the differences of amount arrears of pension, gratuity, earned leave and pay etc. to the petitioner, which has not been paid as yet as well as for other reliefs for which the petitioner is entitled in the facts and circumstances of this case after superannuation."

Patna High Court CWJC No.7805 of 2023 dt.24-08-2023

3. The petitioner has prayed, as above, taking into

consideration the recommendation of the University Selection

Committee, which has been approved by the syndicate on

05.11.2018, by which it has been resolved that the petitioner has

been promoted to the post of Reader (Associate Professor) in the

prescribed pay scale of Rs.12000-18300. The petitioner is also

aggrieved for not giving difference of salary, gratuity, earned

leave and revised pension as well as difference of pension on

account of revision of pension of the petitioner in the higher pay

scale.

4. Mr. Amresh Kumar Singh, learned counsel appearing

on behalf of the petitioner submits that the petitioner has already

filed an representation before the Vice Chancellor and the

Registrar of B.N. Mandal University, Madhepura for grant of

aforesaid reliefs, however, no action has been taken till date. In

these circumstances, the learned counsel for the petitioner submits

that the petitioner seeks to file a detail representation before the

Registrar bringing on record all the evidences in support of his

claim for grant of retiral benefits, which has been claimed in the

present writ petition.

5. Considering the aforesaid submissions made on

behalf of the petitioner, the Vice Chancellor/Registrar of the Patna High Court CWJC No.7805 of 2023 dt.24-08-2023

University is directed to take immediate steps for making payment

of difference of pay scale on account of promotion of the petitioner

on the post of Associate Professor w.e.f. 15.11.1993, the date from

which the petitioner has been promoted on the post of Associate

Professor (Reader) which is admitted fact would appear from

memo no.102/18 dated 28.01.2019 (Annexure-1) issued under the

signature of the Registrar of the University. The name of the

petitioner appears at sl.no.8. The petitioner had retired in the year,

2018 and the decision of the Syndicate is retrospective in nature.

6. The Registrar of the University is directed to call for

the service record of the petitioner and take final decision to make

payment of the retiral dues as claimed by the petitioner in the

present writ petition and he is also required to consider the

representation of the petitioner in light of above discussion. In

case, the Registrar of the University requires attendance of the

petitioner, in that case, he is directed to call upon the petitioner

forthwith and make payment of entire dues in accordance with law

within a period of six weeks from the date of filing of the

representation. The petitioner is also entitled for interest on

account of delay in making payment of the retiral dues from the

date he became entitled for receiving the retiral benefits under the

different heads in accordance with law the law laid down by the Patna High Court CWJC No.7805 of 2023 dt.24-08-2023

Hon'ble Supreme Court passed in the case of State of Kerala V.

M.Padmanabhan Nair reported in (1985) 1 SCC 429 and

D.D.Tewari V. Uttar Haryana Bijli reported in (2014) 8 SCC 894.

7. In case, the petitioner finds that deliberate delay and

laches in payment of the retiral dues has been caused by the

Registrar of the University, he may take appropriate legal action

against the Registrar of the University.

(Purnendu Singh, J) chn/-

AFR/NAFR
CAV DATE
Uploading Date          29.08.2023
Transmission Date