Subhash Mehta vs The Patna University
2023 Latest Caselaw 5028 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.13096 of 2023
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Subhash Mehta S/o Late Gulab Mehta, R/ 440-B, Mehta Building, Govind Mitra Road, P.O. and P.S.- Bankipur, District Patna, 80004.

... ... Petitioner/s Versus

1. The Patna University Patna through its Registrar.

2. The Vice-Chancellor, Patna University, Patna.

3. The Registrar, Patna University, Patna.

4. The Deputy Registrar, Patna University, Patna.

5. The Finance Officer, Patna University, Patna.

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

For the Petitioner/s : Mr. Ram Kumar Singh, Advocate For the Respondent/s : Mr. Rajendra Kumar Giri, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 03-10-2023 Heard Mr. Ram Kumar Singh, learned counsel

appearing on behalf of the petitioner and Mr. Rajendra Kumar

Giri, learned counsel for the respondent/s.

2. Learned counsel appearing on behalf of the

petitioner submitted that petitioner is aggrieved for non-

payment of leave encashment which partakes the form of due

salary for the period September and November, 2019 and

specific statement to that effect has been made in paragraph no.

6 of the present writ petition. Learned counsel further submitted

that the petitioner has instructed that he will file a detailed

representation before the Vice-Chancellor, Patna University.

3. Considering the aforesaid fact, the Registrar, Patna High Court CWJC No.13096 of 2023 dt.03-10-2023

Patna University, who is responsible for calculating the

pensionary benefit, is directed to ensure payment of leave

encashment and other retiral benefits as claimed for in the

present writ petition and dispose of the representation filed on

behalf of the petitioner within a period of six weeks from the

date of filing of the representation in accordance with law.

4. In case, the Registrar, Patna University and Vice-

Chancellor, Patna University, do not take steps for making

payment, the petitioner is at liberty to take appropriate legal

action against them in accordance with law.

5. With above observations and directions, the

present writ petition is disposed of.

(Purnendu Singh, J)

Niraj/-

AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          05.10.2023
Transmission Date       N/A