Patna High Court - Orders
Kamal Deo Thakur vs Shree R.S. Gawai & Ors on 24 March, 2009
Author: V.N.Sinha
Bench: V.N.Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.2752 of 2007
KAMAL DEO THAKUR
Versus
DR. ASESAR YADAV & ORS
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14. 24.03.2009. It is submitted by the counsel for the B.R.A. Bihar University, Muzaffarpur(hereinafter referred to as " the University") that the University having considered the case of the petitioner for promotion in the light of the orders of this Court duly affirmed by the Hon'ble Supreme Court, notification dated 25.2.2009 has been issued, whereunder petitioner has been promoted to the rank of Reader with effect from 5.11.1982 but arrears of salary in the light of such promotion has not yet been paid on account of paucity of fund, although, requisition for such payment has already been sent to the State Government.
Let counsel for the University ensure payment of entire arrears including arrears of pension in the light of the notification dated 25.2.2009 on or before 31.3.2009, failing which the Vice- Chancellor of the University should appear in person on that date.
Put up on 31st March, 2009 maintaining its position.
(V.N.Sinha, J) Rajesh/