PROF. DR. KAMALAKANT SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is drafted and argued by a party-in-person, a retired Professor. It was difficult to fully comprehend his grievances since the drafting of the petition is not by a legally trained person and, therefore, the sequence of events has not been property stated. The fact that the petition was heard through video conferencing has only compounded my difficulties. However, the petitioner is an aged person who has retired from a teaching post several years back and he had stated that his wife is suffering from serious illnesses. He was, therefore, pressing hard for final disposal of the petition in which he has claimed unpaid monetary benefits which according to him were payable. I have gone through the entire record and tried to understand and appreciate the grievances of the petitioner.

(2.) The petitioner has made following prayers:

(3.) Background facts are as under: