Patna High Court
Niloo Verma vs The State Of Bihar on 24 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11588 of 2023
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Niloo Verma Wife of Late Prem Kumar, Resident of Mohalla- Kumar Puram,
Jai Prakash Nagar, Near Registry Kachahari Road, P.O. and P.S.- District-
Siwan.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Education Department,
Govt. of Bihar, Patna.
2. The Principal Secretary, Education Department, Govt. of Bihar, Vikash
Bhawan, Patna.
3. Jai Prakash University, Chapra, through its Registrar.
4. The Vice-Chancellor, Jai Prakash University, Chapra.
5. The Registrar, Jai Prakash University, Chapra.
6. B.R.A. Bihar University, Muzaffarpur through its Registrar.
7. The Registrar, B.R.A. Bihar University, Muzaffarpur.
8. The Vice- Chancellor, B.R.A. Bihar University, Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shubh Narain Singh, Adv.
For the State : Mr. Pramod Kumar Singh, AC to SC-16
For B.R.A. B. University: Mr. Sanjeev Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 24-08-2023
Heard Mr. Shubh Narain Singh, learned counsel
appearing on behalf of the petitioner, Mr. Pramod Kumar Singh,
learned counsel appearing on behalf of the State and Mr. Sanjeev
Kumar, learned counsel appearing on behalf of the University.
2. The petitioner has prayed for following relief in the
present writ petition which is reproduced as follows:-
Patna High Court CWJC No.11588 of 2023 dt.24-08-2023
"1. (i) For command and directing the
respondents for payment of gratuity ten lacs
(10,00,000/-) with interest.
(ii) For the payment of earn leave.
(ii) For differences of arrears of salary
and pension of Senior Scale from 1998 to till date.
(iv) For payment of Group Insurance with
12½% compound interest.
(v) For payment of monetary benefits/
benefits as Senior Lecturer, retiral dues and pension
has fixed by the respondents w.e.f. 27.07.1998.
(vi) For I.R. from June 1983 to 1985.
(vii) For U.G.C. revised pay scale
difference from 12.1.1986 to Dec. 1989.
(viii) For claim statement of different of
pay, D.A. and others from Jan. 1990 to Oct. 1992.
(ix) Group Insurance with 12 ½%
compound interest. (x) For 9% interest
on D.D.A. amount, aforesaid amount related to B.R.A.
Bihar University, Muzaffarpur. The aforesaid relief (s)
(i) to (v), (vi) to (x) are related to B.R.A. Bihar
University, Muzaffarpur.
And/or for any other relief/reliefs to the
petitioner for which he may entitled to in the eye of
law."
3. Learned counsel appearing on behalf of the petitioner
submits that the petitioner has been advised to file representation
with respect to payment of retiral dues, as prayed for in the present
writ petition, before the Registrar, Jai Prakash University, Chapra.
4. The Registrar, Jai Prakash University, Chapra,
respondent no. 5 is directed to call for the service records, relating
Patna High Court CWJC No.11588 of 2023 dt.24-08-2023
to the petitioner, and redress the grievance of the petitioner by
making payment of retiral dues in accordance with law within a
period of six weeks from the date of filing of the representation.
5. Any records relating to the petitioner is required from
the erstwhile B.R.A. Bihar University, Muzaffarpur. The same may
be called for from the Registrar, B.R.A. Bihar University
Muzaffarpur to the petitioner's University within the aforesaid
period.
6. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
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