Rajendra Kumar Prasad vs The State Of Bihar
2023 Latest Caselaw 5082 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.15671 of 2022
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Rajendra Kumar Prasad Son of Late Bhairo Lal, Resident of Village- Hardaman, P.O. Hardaman, P.S.- Dobhi, District- Gaya.

... ... Petitioner/s Versus

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

2. The Kameshwar Singh Darbhanga Sanskrit University through its Registrar, Kameshwar Nagar, Darbhanga.

3. The Vice Chancellor, Kameshwar Singh Darbhanga Sanskrit University, Kameshwar Nagar, Darbhanga.

4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University, Kameshwar Nagar, Darbhanga.

5. The Finance Officer, Kameshwar Singh Darbhanga Sanskrit University, through its Registrar, Kameshwar Nagar, Darbhanga.

6. The Governing Body, Sanskrit Upshastri University, Hardaman, Gaya.

7. The Principal, Sanskrit Upshastri University, Hardaman, Gaya.

8. The Account Officer, Sanskrit Upshastri University, Hardaman, Gaya.

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

For the Petitioner/s : Mr.Subodh Kumar, Advocate For the Respondent/s : Mr.Kameshwar Kumar ( GP 17 ) Mr.Arbind Kumar, AC to GP 17 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 05-10-2023 Heard Mr. Subodh Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Kameshwar Kumar (GP 17)

with Arbind Kumar (AC to GP 17) for the State.

2. Learned counsel appearing on behalf of the petitioner

informs this Court that the petitioner has already represented

before the Registrar of the University and the delay in making

payment is only being caused by the Registrar of the University. Patna High Court CWJC No.15671 of 2022 dt.05-10-2023

3. Learned counsel appearing on behalf of the petitioner

has further relied on order dated 19.02.2021 and 08.07.2021

passed in CWJC No.1806 of 2020 (Sushil Kant Mishra Vrs.

The State of Bihar & Ors.), as contained in Annexure 'P/6

(series) to the writ petition.

4. Learned counsel appearing on behalf of the University

informs this Court that immediate steps will be taken by the

Registrar of the University to disburse all the dues as claimed by

the petitioner within a period of six weeks.

5. Considering the rival submissions made by the parties

and in view of the admitted fact that the petitioner has filed a

detailed representation before the Registrar of the University, the

Vice Chancellor must ensure that the Registrar of the University

takes steps for making payment of the retiral dues, pension and

applicable interest on account of delay in payment to the

petitioner within a period of six weeks.

6. At this stage, learned counsel appearing on behalf of

the University informs this Court that the University is stressed

due to non-availability of fund. If it is true, the Vice Chancellor

and the Registrar of the University should personally approach the

Additional Chief Secretary, Higher Education Department,

Government of Bihar, who will at least ensure disbursal of fund, Patna High Court CWJC No.15671 of 2022 dt.05-10-2023

which is required by the University for the payment, which is

required to be paid to the petitioner.

7. With the above observation/direction, the present writ

petition is disposed of at the stage of admission.

(Purnendu Singh, J) chn/-

AFR/NAFR
CAV DATE
Uploading Date          10.10.2023
Transmission Date