Usha Roy vs The Tilka Manjhi Bhagalpur ...
2023 Latest Caselaw 4096 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8231 of 2023
     ======================================================

Usha Roy W/o Rameshwar Roy Resident of 929/2 Bam Bam Colony Road, Nilkanthpuri, Officer Colony, P.S.-Bilasi Town, District-Deoghar (Jharkhand).

... ... Petitioner/s Versus

1. The Tilka Manjhi Bhagalpur University through the Vice Chancellor.

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

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

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

5. The Principal Karyanand Sharma Smarak College (K.S.S. College), Lakhisarai (A Constituent Unit Under T.M. Bhagalpur University, Bhagalpur)

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

For the Petitioner/s : Mr. Neeraj Singh, Advocate For the Respondent/s : Mr. Ashhar Mustafa, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 28-08-2023 Heard Mr. Neeraj Singh, learned counsel appearing

on behalf of the petitioner and Mr. Ashhar Mustafa, learned

counsel for the respondent/s.

2. Learned counsel appearing on behalf of the

petitioner submitted that petitioner has attained age more than

76 years and as per the government circular and the circular of

the university, the petitioner is entitled for enhancement of

payment after attaining age of 75 years. He further submitted

that petitioner has already represented before the Registrar of

the Tilka Manjhi Bhagalpur University, Bhagalpur and seeks to

get his representation disposed of in accordance with the Patna High Court CWJC No.8231 of 2023 dt.28-08-2023

circular adopted by the university.

3. Considering the aforesaid submission made on

behalf of the petitioner, the Registrar of the Tilka Manjhi

Bhagalpur University, Bhagalpur, is directed to dispose of the

representation filed by the petitioner within a period of six

weeks and must ensure to make payment of admissible retiral

dues along with the statutory interest in accordance with law

within the aforesaid period.

4. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          30.08.2023
Transmission Date       N/A