Patna High Court
Chandra Kishore Sharma vs The B.R.A. Bihar Univetrsity M on 19 January, 2018
Author: Rajendra Menon
Bench: Chief Justice
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1795 of 2012
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Chandra Kishore Sharma S/O Late Parmeshwar Mahto R/O Chandrasha Sadan,
Shakuntal Path, Mount Assisi School Road, Gumti No.3, Bhikhanpur, P.S.-
Ishakchak, Distt-Bhagalpur
.... .... Petitioner/s
Versus
1. The B.R.A. Bihar University , Muzaffarpur through its Registrar, Namely Dr.
A.P.Mishra
2. The Vice-Chancellor , B.R.A. Bihar University, Muzaffarpur Namely Mr.Bima l
Kumar
3. The Finance Officer, B.R.A. Bihar University, Muzaffarpur Namely Mr.
J.N.P.Sinha
4. The State Of Bihar Through The Principal Secretary, Education Department
Government Of Bihar, New Secretariat, Patna Namely Mr. A.K.Singh, I.A.S.
5. 5. The Director, Department Of Higher Education Government Of Bihar, New
Secretariat, Patna Namely Mr. S.P.Singh.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Purushottam Kumar Jha, Advocate
For the Respondent/s : Mr. Jawahar Pd. Karn, AAG-4
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CORAM: HONOURABLE THE CHIEF JUSTICE
ORAL JUDGMENT
Date: 19-01-2018 Keeping in view the compliance reported by the respondents and the order passed and the payments made, as is evident from the document filed along with the show cause, it is an admitted position that most of the directions issued by the learned Writ Court have been complied with and now the grievance of the petitioner is with regard to merger of 50% of dearness allowance and non-payment of certain benefit of pension on account of an order passed by the Government of India on 6.5.2015.
Patna High Court MJC No.1795 of 2012 dt.19-01-2018 2/2 These issues have not been directly dealt with in the writ petition and, therefore, in case the petitioner feels that after the orders passed and settlement made he is entitled to further benefits, he shall have liberty to approach the competent authority and the competent authority is directed to consider the same and pass an appropriate order on the same in accordance with law.
With the aforesaid, this application is disposed of.
(Rajendra Menon, CJ) K.C.jha/-
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