MUKESH PRASAD SINGH Vs. THEN RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from High Court order dtd. 24/11/2022 that dismissed the appellant's writ appeal against the learned single judge's order dtd. 27/2/2019, by which the appellant's writ petition to be included in the University's General Provident Fund-cum-pension-cum-gratuity scheme of retiral benefits was dismissed.

(3.) The short facts necessary for adjudication are that the appellant was appointed as Junior Scientist cum Assistant Professor by the respondent-University in 1987. At the time of his appointment, the University was governed by the Rajendra Agricultural University Statutes, 1976 [Hereinafter 'University Statute']. Chapter 16 of the University Statute is relevant for our purpose, and the relevant portion reads: