Md.Ali Imam vs The State Of Bihar & Ors on 10 August, 2018

[Cites 1, Cited by 0]

Patna High Court - Orders

Md.Ali Imam vs The State Of Bihar & Ors on 10 August, 2018

Bench: Anil Kumar Upadhyay

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                            Civil Writ Jurisdiction Case No.1940 of 2010
                 ======================================================
                 MD.ALI IMAM S/O LATE MD. RIZWAN               RADER AND H.O.D.
                 GEOGRAPHY Z.A. ISLAMIYA COLLEGE SIWAN, R/O MOH-
                 M.M.COLONY, P.O+P.S+DISTT- SIWAN

                                                              ... ... Petitioner/s
                                            Versus
            1.   THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, HUMAN
                 RESOURCES DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR,
                 PATNA
            2.   THE    PRINCIPAL SECRETARY,            HUMAN     RESOURCES
                 DEVELOPMENT DEPARTMENT, GOVT. OF BIHAR, VIKASH
                 BHAWAN, NEW SECRETARIAT, PATNA
            3.   THE VICE CHANCELLOR JAI PRAKASH UNIVERSITY, CHAPRA
            4.   THE REGISTRAR JAI PRAKASH UNIVERSITY, CHAPRA
            5.   JAI PRAKASH UNIVERSITY, CHAPRA THROUGH ITS REGISTRAR,
                 DISTT- CHAPRA
            6.   THE PRINCIPAL Z.A. ISLAMIYA COLLEGE, SIWAN DISTT- SIWAN
            7.   THE SECRETARY, Z.A. ISLAMIYA COLLEGE, SIWAN, DISTT- SIWAN

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :   Mr. Shubh Narain Singh
                 For the Respondent/s   :   Mr. (Gp22)
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
                                       ORAL ORDER

3   10-08-2018

Issue of age of superannuation of the University teacher was finally adjudicated by the Apex Court in the case of Jagdish Prasad Sharma Vs. State of Bihar & Ors. reported in (2013) 8 SCC 633.

In view of the judgment of the Apex Court in the case of Jagdish Prasad Sharma (Supra) the writ petition is disposed of with the direction to the respondent to grant all consequential benefits keeping in view the age of teacher like the petitioner shall be 65 years.

Patna High Court CWJC No.1940 of 2010(3) dt.10-08-2018 2/2 Accordingly, the writ petition is disposed of with a direction to the respondents to take final decision in this regard within a maximum period of four months from the date of receipt/ production of a copy of this order.

With the aforesaid the writ petition stands disposed of.

(Anil Kumar Upadhyay, J) T.Kr./-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders