Patna High Court
Anushka Ojha vs The Veer Kunwar Singh University on 18 March, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12672 of 2022
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Anushka Ojha daughter of Sri Krishna Pal Ojha, Resident of Village-Pure
Ojha Sohanpur, Tahsil-Lalganj Ajhara, Pratapgarh, Uttar Pradesh, presently
working as Assistant in the Bachelor of Library and Information Science (Self
Finance Course), Veer Kunwar Singh University, Ara, District-Bhojpur.
... ... Petitioner/s
Versus
1. The Veer Kunwar Singh University Ara through Vice Chancellor Veer
Kunwar Singh University, Ara.
2. The Registrar, Veer Kunwar Singh University, Ara.
3. The Director, Bachelor of Library and Information Science, Veer Kunwar
Singh University, Ara.
4. The Finance Officer, Veer Kunwar Singh University, Ara.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jitendra Prasad Singh, Sr. Advocate
Mr. Varn Krishna Singh, Advocate
For the Respondent/s : Mr. Dr. Anand Kumar, Advocate
For the University : Mr. Rajesh Prasad Choudhary, Advocate
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CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
ORAL JUDGMENT
Date : 18-03-2025
Heard learned counsel for the parties.
2. The petitioner, who is working on the post of
Assistant in the Bachelor of Library and Information Science (Self
Finance Course) in Veer Kunwar Singh University, Ara has filed
this writ petition for payment of arrears of salary for the period
from July, 2021 as well as the current salary of the petitioner.
3. The learned counsel for the petitioner submits that the
petitioner has been terminated from service from the month of
September, 2022.
Patna High Court CWJC No.12672 of 2022 dt.18-03-2025
2/3
4. The respondent Nos. 2 to 4 have filed a counter
affidavit, wherein, in paragraph No. 5 it has been stated as under:-
"5. That the arrears of salary of the
petitioner for the period from July 2021 to August
2022 amounting to Rs. 1,45,708/ was paid to the
petitioner through Cheque No. 043364 dated
28.04.2023
which it is evident from the voucher
dated 28.04.2023 which was received by the
petitioner on 12.05.2023 issued by the Director BLIS
Department, VKSU, Ara."
5. From perusal of paragraph No. 5 of the counter
affidavit filed by respondent Nos. 2 to 4, it appears that the
petitioner's arrears of salary for the period from July, 2021 to
August, 2022 has been paid.
6. Since, the learned counsel for the petitioner has
submitted that petitioner's service has been terminated from the
month of September, 2022, therefore, there is no question of
payment of current salary to the petitioner as the petitioner is no
longer in service after August, 2022.
Patna High Court CWJC No.12672 of 2022 dt.18-03-2025
7. Under the aforesaid circumstance, I find that the relief
sought for by the petitioner has been granted, insofar as the arrears
of salary of the petitioner is concerned.
8. Accordingly, this writ petition is hereby disposed of
with no consequential order. Liberty, however, is given to the
petitioner to challenge the order issued by the respondent
authorities whereby, the petitioner's services as an Assistant in the
Bachelor of Library and Information Science (Self Finance
Course) in Veer Kunwar Singh University, Ara has been
terminated.
(Nani Tagia, J)
Siddharth
Sagar/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 18.03.2025
Transmission Date NA
