HIRALAL DUORAH Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. T. J. Mahanta, learned counsel for the petitioner and Mr. L. P. Sharma, learned counsel appearing for Gauhati University.

(2.) BY way of this petition under Article 226 of the Constitution of India, petitioner seeks a direction to the respondents for payment of pension, including arrear pension w.e.f. 31.08.1997.

(3.) ACCORDING to the petitioner, after laying down office of Vice - Chancellor, he was expecting payment of his retirement benefits including pension but he did not receive any such benefit. He, therefore, submitted a representation dated 10.02.2005 before respondent No. 3 with a copy marked to respondent No. 4. Further representation was submitted on 08.04.2005. Only in the later part of the year 2007, retirement benefits of the petitioner were released but no pension has been paid.