Syed Shameemuddin Tabassum vs The State Of Bihar
2023 Latest Caselaw 4028 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7208 of 2023
     ======================================================

Syed Shameemuddin Tabassum Son of Late Syed Qasim Panipate Resident of Mohallah- Ahmad Enclave, Flat No. 102, Block 'A', Alinagar Colony, Anisabad, Phulwari, Patna, Bihar- 800002.

... ... Petitioner Versus

1. The State of Bihar through the Principal Secretary, Department of Education (Higher Education), Government of Bihar, Patna.

2. The Principal Secretary, Department of Education (Higher Education), Government of Bihar, Patna.

3. The Tilka Manjhi University, Bhagalpur through its Registrar.

4. The Vice Chancellor, Tilka Manjhi University, Bhagalpur.

5. The Registrar, Tilka Manjhi University, Bhagalpur.

6. The Finance Officer, Tilka Manjhi University, Bhagalpur.

7. The Principal Murarka College, Sultanganj, Bhagalpur.

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

For the Petitioner/s : Mr. Virendra Prasad, Advocate For the University : Mr. Ashar Mustafa, Advocate For the State : Mr. Pramod Kumar Singh, AC to SC-16 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 24-08-2023

Heard Mr. Virendra Prasad, Learned counsel

appearing on behalf of the petitioner; Mr. Ashar Mustafa,

learned counsel appearing on behalf of Tilka Manjhi University,

Bhagalpur and Mr. Pramod Kumar Singh, learned AC to SC-16

for the State.

2. Learned counsel appearing on behalf of

petitioner submits that the Registrar of the university has taken

sincere efforts in calculating the amount of retiral benefits of the Patna High Court CWJC No.7208 of 2023 dt.24-08-2023

petitioner, but the calculation is incorrect and is not in

accordance with law.

3. The petitioner seeks to file a detailed

representation along with his own calculation chart before the

Registrar of the university.

4. Considering the grievance of the petitioner, the

Register is directed to examine the claim and ensure to make

payment of admissible retiral dues under different heads on the

basis of the calculation chart and grant statutory interest within a

period of two weeks from the date of filing of representation.

5. In case the petitioner is aggrieved for inaction on

the part of the Registrar of the university, he is at liberty to take

legal action against him.

6. With the above observations and directions, the

present writ petition stands disposed of.

                                                 (Purnendu Singh, J)
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Uploading Date          24.08.2023
Transmission Date