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Patna High Court - Orders

Sitaram Singh Saroj vs The State Of Bihar & Ors on 17 July, 2009

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 CWJC No.8200 of 2009

                  SITARAM SINGH SAROJ, SON OF LATE MUNILAL
                  SINGH, RESIDENT OF VILLAGE - ARAUT, POLICE
                  STATION - ROSERA, DISTRICT - SAMASTIPUR.
                                  Versus

                  1.THE STATE OF BIHAR THROUGH THE CHIEF
                  SECRETARY, GOVERNMENT OF BIHAR, PATNA.
                  2. THE COMMISSIONER CUM SECRETARY, HUMAN
                  RESOURCES DEVELOPMENT DEPARTMENT, HIGHER
                  EDUCATION, GOVERNMENT OF BIHAR, PATMA.
                  3. LALIT NARAYAN MITHILA UNIVERSITY
                  THROUGH ITS REGISTRAR, KAMESHWAR NAGAR,
                  DARBHANGA.
                  4. THE VICE CHANCELLOR, LALIT NARAYN
                  MITHILA UNIVERSITY, KAMESHWAR NAGAR,
                  DARBHANGA.
                  5. THE REGISTRAR, LALIT NARAYAN MITHILA
                  UNIVERSITY, KAMESHWAR NAGAR, DARBHANGA.
                                       -----------


2.   17.07.2009

Heard learned counsel for the petitioner and the respondent-University.

Learned counsel for the petitioner submits that petitioner has retired on 31st January 2006 and since then on account of revision of pay scale, a huge amount to the tune of Rs. 16 lacs and odd have still remained to be paid by the University as detailed in Annexure-2 and 3 of the writ application.

Learned counsel for the respondent-

University submits that in case petitioner files a fresh representation giving all the relevant details with regard to the aforesaid grievance, the same shall be considered without delay.

In the above circumstances, learned counsel for the petitioner submits that for expeditious disposal of his claim the petitioner proposes to file a distinct representation before the respondent no. 4 enclosing the copy of the relevant documents if any, in support of his claim alongwith the certified copy of the present order within a period of four weeks from today. In case such representation is filed, respondent no. 4 shall consider the same and dispose it of by reasoned order expeditiously, preferably within a period of four months on receipt of such representation so that the grievances of the petitioner with regard to the payment retiral dues could be redressed without delay.

The writ application is disposed of with the above observations/directions.

Jagdish/-                        (Shailesh Kumar Sinha,J)