Patna High Court - Orders
Kamal Deo Thakur vs Shree R.S. Gawai & Ors on 5 February, 2009
IN THE HIGH COURT OF JUDICATURE AT PATNA
MJC No.2752 of 2007
KAMAL DEO THAKUR
Versus
DR. ASESAR YADAV & ORS.
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10 05.02.2009Learned counsel for the B.R.A. Bihar University submits that a Committee constituted by the Vice-Chancellor has considered the case of the petitioner for his notional promotion to the post of Professor and has taken some decision. He prays for one week time to obtain a copy of the decision of the Committee and place it on record through a proper affidavit.
Petitioner submits that in 2005 he had received photo copy of the two cheques and in September, 2006 he had received photo copy of one cheque. He submits that he did not receive original cheques so far for encashment.
The authority of the University shall make enquiry from the Bank concerned with regard to the said cheques and if the cheques have not been encashed so far by the petitioner, they will get the cheques cancelled and will issue a fresh cheque for the amounts covered by the earlier cheques. The authority of the University is also directed to furnish calculation chart with regard to payment made -2- to the petitioner through the cheque received on 24.11.2008 by him. The affidavit should be filed by the University dealing with all aspects of the matter within two weeks.
Put up this matter on 19th February, 2009 at the same position.
B.T. (J.N.Singh, J.)