Patna High Court - Orders
Lal Babu Singh vs The B.R.A.Bihar University & O on 28 July, 2011
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.13172 of 2007
Lal Babu Singh, S/o Late Chandravir Singh, Resident of Sripur New Area Ghorasahan,
P.O. - Ghorasahan, P.S. - Ghorasahan, District - East Champaran.
---------- Petitioner
Versus
1. The B.R.A. Bihar University through the Registrar of the B.R.A. Bihar
University, Muzaffarpur.
2. The Vice-Chancellor, B.R.A. Bihar University, Muzaffarpur.
3. The Registrar, B.R.A. Bihar University, Muzaffarpur.
4. The State of Bihar through the Secretary of the Higher Education Department,
of the Human Resources Development, Bihar, Patna.
---------- Respondents
-----------
10 28.07.2011Heard learned counsel for the petitioner, Sri Rajendra Kumar Giri, learned counsel appearing on behalf of Respondent Nos. 1, 2 & 3/B.R.A. Bihar University and learned counsel appearing on behalf of Respondent No. 4/State of Bihar.
The present writ petition was filed with a prayer to direct the respondents to make payment of pre & post retrial dues.
In this case of-course no counter affidavit has been filed till date. However, on instruction, Sri Giri informs the Court that only yesterday i.e. on 27.07.2011, a cheque for an amount of Rs. 4,14,657/- relating to pre-retiral dues of the petitioner and other for an amount of Rs. 2,333/- relating to post retrial dues of the petitioner vide cheque nos. 498025 and 498026 respectively have already been sent to the concerned College for its payment to the petitioner.
Learned counsel for the petitioner does not dispute the statement made by Sri Giri.
In view of the facts and circumstances particularly the fact that grievances of the petitioner have already been redressed there is 2 no need to further keep the matter pending.
The writ petition stands disposed of.
( Rakesh Kumar, J.) Praful