Vikas Chandra Jaipuriar vs The State Of Bihar
2023 Latest Caselaw 5041 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.14054 of 2023
     ======================================================

Vikas Chandra Jaipuriar, Son of Late Madan Mohan Prasad Resident of Mohalla-Kankarbagh, Police Station-Patrakar Nagar, District-Patna.

... ... Petitioner/s Versus

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

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

3. The Vice-Chancellor, L.N. Mithila University, Darbhanga.

4. The Registrar, L.N. Mithila University, Darbhanga.

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

For the Petitioner/s : Mr.Hemant Kumar Jha, Advocate. For the State : Mr. Kameshwar Kumar, GP-17.

Mr. Amit Bhushan, AC to GP-17.

For the University : Mr. Apurva Kumar, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 04-10-2023 Heard Mr. Hemant Kumar Jha, learned counsel

appearing on behalf of the petitioner; Mr. Kameshwar Kumar,

learned GP-17 along with Mr. Amit Bhushan, learned AC to GP-

17 for the State and Mr. Apurva Kumar, learned counsel for the

Lalit Narayan Mithila University, Darbhanga.

2. Petitioner has filed the writ petition for the

following reliefs:

(i) Gratuity amounting to Rs. 10 Lacs with interest.

(ii) Unutilized Earned Leave Encashment as per 7th Pay Revision w.e.f. 01.04.2017 with interest.

(iii) Group Insurance.

3. Learned counsel appearing on behalf of the

petitioner submits that the petitioner who had retired from the Patna High Court CWJC No.14054 of 2023 dt.04-10-2023

post of Assistant Professor on 20.06.2019 seeks to file a detailed

representation for redressal of his grievance as prayed for in the

present writ petition before the Registrar of the University.

4. Considering the submission made on behalf of

the petitioner, the petitioner, if so advised, may file a detailed

representation before the Registrar of the University. The

Registrar, Lalit Narayan Mithila University, Darbhanga is

directed to dispose of the representation of the petitioner by

making payment of the retiral benefits under different heads in

accordance with law within a period of six weeks.

5. In case the petitioner feels aggrieved for non-

payment of admitted retiral benefits under any head, he is at

liberty to take appropriate legal action against the concerned

respondent.

6. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          06.10.2023
Transmission Date       N.A.