Mohana Nand Jha vs The State Of Bihar
2023 Latest Caselaw 4582 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6265 of 2023
     ======================================================

Mohana Nand Jha Son of Late Lakshmi Kant Jha, Resident of Village Khara, Ward No. 6, Sah Alamnagar, Police Station Udakishunganj, Circle- Udakishanganj, District-Madhepura, Pin-852219.

... ... Petitioner/s

Versus

1. The State of Bihar through the Principal Secretary, Department of Higher Education, 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, Kameshwar Nagar, Darbhanga.

6. The Governing Body Amilal Babua Sanskrit Up-Shastri Mahavidyalaya, Khara Budhama, Madhepura.

... ... Respondent/s ======================================================

Appearance :

For the Petitioner/s : Mr. Ashok Kumar Choudhary For the University : Mr. Deepak Kumar, Advocate For the Respondent : Mr. Pramod Kumar Singh, AC to SC-16 ======================================================

CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 14-09-2023 Heard Mr. Ashok Kumar Choudhary, learned

counsel appearing on behalf of the petitioner; Mr. Deepak

Kumar, learned counsel appearing on behalf of the University

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

2. Learned counsel appearing on behalf of the

petitioner seeks to file a detailed representation before the Patna High Court CWJC No.6265 of 2023 dt.14-09-2023

Registrar of the University for the relief as claimed in the

present writ petition for payment of retiral dues under different

heads.

3. Considering the specific submission made on

behalf of the petitioner, petitioner, if so advised, may file a

comprehensive representation along with all the evidences in

support of claims for payment of retiral dues before the

Registrar of the University.

4. The Registrar, Kameshwar Singh Darbhanga

Sanskrit University is directed to ensure payment of retiral dues

along with statutory interest as claimed for in the present writ

petition in accordance with law within a period of six weeks

from the date of filing of the representation. In case, he finds

that any clarification is required to be furnished by the petitioner

the same be done within the aforesaid period without any delay.

5. In case, the petitioner is dissatisfied with non-

payment of any of the retiral dues, the petitioner may take

appropriate legal remedy for deliberate inaction on the part of

the Registrar of University or any staff who have not co-

operated with the Registrar, the petitioner may take appropriate

legal action against them.

6. Accordingly, the present writ petition stands Patna High Court CWJC No.6265 of 2023 dt.14-09-2023

disposed of.

(Purnendu Singh, J) minu/-

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Uploading Date          19.09.2023
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