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Patna High Court - Orders

Kamal Deo Thakur vs Shree R.S. Gawai & Ors on 2 April, 2009

Author: V.N.Sinha

Bench: V.N.Sinha

                             IN THE HIGH COURT OF JUDICATURE AT PATNA
                                                  MJC No.2752 of 2007
                                        KAMAL DEO THAKUR, a Senior Citizen,
                 Son of late Braj Bhushan Thakur, of Mohalla- Belbagh at Bettiah,
                  P.S.- Bettiah Muffassil, District- West Champaran :---Petitioner.
                                                             Versus
                     1. Dr. Asesar Yadav, Vice-Chancellor, University of Bihar
                      (Now known as B.R.A. Bihar University), Muzaffarpur;
                        2. Dr. A.K.Shrivastava, Registrar, University of Bihar
                    (Now known as B.R.A.Bihar University), Muzaffarpur; and
                3. Dr. Vidya Bhushan Das, Principal, M.J.K.College, Bettiah, Bihar.
                       4. State of Bihar, through Secretary, Higher Education,
                           Bihar, Patna. :---- Opposite Parties/Respondents.
                                                          -----------

 15.     02.04.2009

. Heard learned counsel for the petitioner and the counsel for the B.R.A. Bihar University, Muzaffarpur (hereinafter referred to as "the University".

Counsel for the University Sri Ajay Bihari Sinha states that in compliance of the orders of this Court and the Hon'ble Supreme Court notification dated 25th February, 2009 was issued promoting the petitioner to the rank of Reader with effect from 5 th September, 1982 and the arrears of salary pursuant to such promotion amounting to Rs. 2,64,262/- has been received by the petitioner with certain objections.

Let the petitioner file representation before the Vice Chancellor of the University highlighting his objections subject whereto he has accepted the payment and the Vice Chancellor thereafter should consider and dispose of the said representation by passing a reasoned order as early as possible in any case within a period of three months from the date of filing of the representation. In the event the petitioner is not satisfied with such reasoned order, he should approach the Chancellor against the reasoned order.

With the aforesaid observation and direction this contempt application is dismissed.

(V.N.Sinha, J.) P.K.P.