Patna High Court
Kameshwar Singh @ Kameshwar Sharma vs The V.C.,Patna University & Or on 27 October, 2015
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 7135 of 2011
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Kameshwar Singh @ Kameshwar Sharma S/o Late Brijnandan Singh, resident of
Village- Gopalpur, P.O.- Mohammadpur, P.S.- Bikram, District- Patna.
.... .... Petitioner/s
Versus
1. The Vice Chancellor, Patna University, Ashok Raj Path, Patna.
2. The Principal, Patna Science College, Patna University, Ashok Raj Path, Patna.
3. The Registrar, Patna University, Ashok Raj Path, Patna.
4. The Head of the department of Physics, Patna University, Ashok Raj Path, Patna.
5. District Provident Fund Officer, Patna District- Patna.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr.
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
ORAL JUDGMENT
Date: 27-10-2015 Heard learned counsel for the petitioner and learned counsel for the Patna University.
Learned counsel for the petitioner submits that after the death of the sole petitioner during the pendency of the writ application, his wife has been getting family pension. However, the remaining 35% of arrears of pension have not been paid though the fund has been released from the State Government due to the condition that it has to be verified by the Pay Verification Cell of the State Government.
Considering the aforesaid, the writ petition stands disposed off with a direction to the respondent University to ensure that the matter, if already not sent to the Pay Verification Cell shall be forwarded within one month from today and the Pay Verification Cell of the State Government shall also take necessary Patna High Court CWJC No.7135 of 2011 dt.27-10-2015 2/2 decision in accordance with law within the next one month. The University shall thereafter release the remaining amount in favour of the wife of the petitioner without delay.
(Ahsanuddin Amanullah, J.)
P. Kumar
U T