Manik Chandra Mahata vs The State of Jharkhand and Others

D. N. Patel, J.—Counsel for the Petitioner submitted that basically for two main grievances this writ petition was preferred. The first one for transfer of provident fund amount with interest is now over. So far the second grievance of the Petitioner is concerned, it is submitted by the counsel for the Petitioner that a detailed representation is annexed as annexure-3 to the memo of petition which is pending before the Vice Chancellor, Ranchi University which is about the arrears of salary on the basis of U.G.C. Pay scale. This representation may be decided in accordance with law by the appropriate authority as expeditiously as possible and practicable.

Counsel for the University has no much objection if this direction is given to the concerned Respondent for deciding the representation as early as possible.

Counsel for the State submitted that on receiving the recommendation from the Ranchi University, the State will consider the same in accordance with law and dispose of it as expeditiously as possible.

In view of this limited submission, I hereby direct the Vice Chancellor, Ranchi University to decide the representation at Annexure-3 either by himself or by his any competent officer. The decision will be taken in accordance with law, rules, Regulation, policies and Government enforceable orders, applicable to the Petitioner, as expeditiously as possible and practicable preferably within a period of 16 weeks from the date of receipt of a copy of this order after giving and adequate opportunity of being heard to the Petitioner or his representative. If the decision is taken in favour of the Petitioner, the the same will be forwarded forthwith to the concerned State without any further loss of time.

I also direct the Secretary, Higher Education Human Resources Development Department, Govt. of Jharkhand, Ranchi if any recommendation is received in favour of the present Petitioner, the same will be decided by the State Authority in accordance with law, rules, Regulation, policies and Government enforceable orders, applicable to the Petitioner, as expeditiously as possible and practicable preferably within a period of 16 weeks thereafter.

This writ petition is hereby disposed of with the above directions. Petitioner is at liberty to move a fresh application in case he is dissatisfied with the decision of the concerned authority.