SHITLA PRASAD NAGENDRA Vs. GORAKHPUR UNIVERSITY GORAKHPUR

JUDGEMENT

(1.) Heard Dr. R.G. Padia, learned Senior Advocate appearing for the petitioner. Sri Dilip Gupta, learned counsel representing the respondents No. 1, 2 and 3 and Sri S.G. Hasnain, learned Additional Chief Standing Counsel appearing for the respondents No. 4 and 5.

(2.) The grievance of the petitioner is that he has not been paid his pension for the period between 1st July, 1990 and 30th September, 1997. He also complains that the other retiral benefits, such as provident fund, have not been paid.

(3.) The reason for withholding the pension and the other retiral benefits , given by the respondents is that penal house rent in respect of the house occupied by the petitioner during the tenure of service and thereafter is due from the petitioner.