Rajendra Singh vs State Of Bihar Through The Commissioner-Cum-Secretary And Ors

Heard learned counsel for the parties.

Following are the reliefs which the petitioner is seeking:-

(i) For a direction to the respondents to pay to the petitioner the amount of Group Insurance with 12.5% compound interest.

(ii) For a direction to the respondents to pay to the petitioner the amount of D.D.A. from 1982 to 1989 with 9% interest.

(iii) For a direction to the respondents to pay to the petitioner the amount of strike period salary from 01.08.2000 to 09.12.2000 (131 days).

(iv) For a direction to the respondents to pay to the petitioner the amount of part difference of salary from the period of 22.12.1986 to 26.07.1998 due to promotion of Reader (A-2) and from 27.07.1998 to 31.12.2014 on account of Promotion of University Professor (A-3).

(v) For a direction to the respondents to pay to the petitioner the amount of D.A. with H.R.A. from the period of 01.01.2006 to 31.03.2010.

(vi) For a direction to the respondents to pay to the petitioner the amount of Penal interest upon the entire dues amount from the dates they became due till the dates of their respective payments.

The petitioner is said to have retired with effect from 31.12.2014 as a University Professor, serving in department of Zoology, Samastipur College, Samastipur, under Lalit Narayan Mithila University, Darbhanga.

Considering the nature of reliefs which the petitioner is seeking, this application is disposed of with a direction to the Registrar of the University to ensure that all admitted entitlements of the petitioner out of what has been claimed by him in paragraph-1 of the writ application, which has been quoted hereinabove, be paid within a period of three months from the date of receipt/production of a copy of this order.

This writ application is, accordingly, disposed of.