Patna High Court - Orders
Krishnandan Prasad vs The State Of Bihar on 1 September, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2004 of 2022
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Krishnandan Prasad Son of Late Chandrika Prasad, resident of Mohalla
Baradari, Near College More, Bihar Sharif, P.S. - Bihar, District - Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Additional Chief Secretary, Department of Education, Government of
Bihar, Patna.
3. The Vice Chancellor, Patliputra University, Patna.
4. The Registrar, Patliputra University, Patna.
5. The Finance Officer, Patliputra University, Patna.
6. The Vice Chancellor, Magadh University, Bodh Gaya.
7. The Registrar, Magadh University, Bodh Gaya.
8. The Finance Officer, Magadh University, Bodh Gaya.
9. The Principal, Nalanda College, Bihar Sharif, Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar No.1
For the Respondent/s : Mr. Jitendra Kr. Roy 1 (SC-13)
Mr. Jai Prabhat Kishore, AC to SC-13
For PPU : Mr. Rana Vikram Singh, Advocate
Mrs. Rasika, Advocate
For M.U. : Mr. Faiz Ahmad, Advocate
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CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
ORAL ORDER
12 01-09-2025Heard learned counsel for the parties.
2. The petitioner, who retired from the post of Demonstrator from Patliputra University, has filed this writ petition for payment of earned leave; group insurance; full Patna High Court CWJC No.2004 of 2022(12) dt.01-09-2025 2/5 monthly pension, arrears of difference of salary in the redesignated post of Demonstrator with effect from 13.07.1981; arrears of difference of salary as per pay fixation in ACP/MACP scale in revised pay scale; arrears of difference of salary after fixation of pay scale as per 7th pay revision with effect from 01.01.2016 and monetary benefits given from 01.04.2017 and to pay all due amount with interest @ 18% per annum compound due to delay payment.
3. Though, the petitioner has made a series of prayer in the present writ petition as indicated above, learned counsel for the petitioner has submitted that except arrears of difference of salary on the redesignated post of Demonstrator with effect from 13.07.1981, which has to be paid by the Magadh University and the group insurance, which has to be paid by the Patliputra University, all other reliefs sought for have been granted to the petitioner.
4. Insofar as payment of difference of arrears of salary on the post of Demonstrator with effect from 13.07.1981 is concerned, respondent Magadh University has filed a counter affidavit wherein, in paragraph no. 9, it has been stated that the concerned college has sent a bill to the Magadh University for payment of arrears of salary to the petitioner for the period from Patna High Court CWJC No.2004 of 2022(12) dt.01-09-2025 3/5 1981 to 2017, thereafter, the Magadh University vide its letter no. Bud/673/2024 dated 19.12.2024 has sent the said bill for audit verification to the In-charge, Pay Verification Cell, Education Department, Bihar, Patna.
5. Letter no. Bud/673/2024 dated 19.12.2024, sent by the Magadh University to the In-charge, Pay Verification Cell, Education Department, Bihar, Patna has been enclosed as Annexure-A to the counter affidavit filed by respondent-Magadh University, wherein, the payment due to the petitioner upon redesignation as Demonstrator from 1981 to March, 2017 has been quantified at ₹22,05,729/-.
6. The respondent-State has not contested the case by filing a counter affidavit, as a result of which, the status of the audit verification made by the Pay Verification Cell on the letter no. Bud/673/2024 dated 19.12.2024 sent by the Magadh University is not known.
7. Under the circumstances, since the writ petition is pending since 2022, insofar as payment of arrears of difference of salary on the redesignated post of Demonstrator payable to the petitioner at ₹22,05,729/- vide letter no. Bud/673/2024 dated 19.12.2024, written to the In-Charge Pay Verification Cell, Education Department, Bihar by the Registrar, of the Magadh Patna High Court CWJC No.2004 of 2022(12) dt.01-09-2025 4/5 University, shall be paid to the petitioner forthwith.
8. Insofar as payment of group insurance is concerned, respondent nos. 3, 4 and 5/respondent Patliputra University has filed a counter affidavit, wherein it has been stated that the Registrar of the Patrliputra Unversity has written to the Branch Manager, Indian Overseas Bank, KRC Branch, Patna whereby the Bank has been directed to pay group insurance amount to as many as 207 retired employees through RTGS transfer from Patliputra GIP Fund A/C No.165901000003969. However, the counter affidavit filed by the Patliputra University does not indicate that the payment of group insurance amount to 207 retired employee includes the petitioner.
9. On the other hand, the petitioner has filed a rejoinder to the counter affidavit filed by the Patliputra University wherein, in paragraph no. 9 thereof the petitioner has denied receipt of any group insurance amount from the respondents.
10. Under the circumstances, respondent nos.3 to 5 are also directed to pay the petitioner group insurance amount which the petitioner is entitled to, forthwith, if the same has not been paid to the petitioner.
Patna High Court CWJC No.2004 of 2022(12) dt.01-09-2025 5/5
11. The writ petition is disposed of with the above direction.
(Nani Tagia, J) Amrendra/-
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