PRADIP CHANDRA DEKA Vs. TEZPUR UNIVERSITY

JUDGEMENT

(1.) Heard Mr. M. K. Choudhury, learned Senior counsel assisted by Mr. P. Bhardwaj, learned counsel for the petitioner and Mr. S. C. Keyal, learned Standing counsel, Tezpur University for the respondent Nos. 1 to 5.

(2.) The challenge made in this writ petition, firstly, is against an order No. F.14A/26(E)/3407 dtd. 29/1/2024 issued by the Registrar (Acting), Tezpur University, whereby the monthly pension paid to the petitioner, who is a former Vice-Chancellor of the University, was kept in abeyance from the month of January, 2024 until further order in pursuance of the decision of the 116th Board of Management of the University dtd. 28/11/2023 vide Resolution No. B.116/2023/6/1.4.

(3.) The other challenge made is against the communication under No. F.14 A/26(E)/3881 dtd. 29/2/2024, issued in response to the communications of the petitioner dtd. 8/2/2024 and 11/2/2024, by which the petitioner sought for reasons of keeping his monthly pension in abeyance. In the aforesaid communication issued by the Registrar (Acting), Tezpur University, it was intimated the petitioner that the Finance Committee of the University in its meeting held on 20/11/2023 discussed the matter of admissibility of monthly pension/family pension in respect of the petitioner and in the meeting, said tee observed that the pension is admissible only for those employees appointed in substantive basis, who joined prior to 1/1/2004 and governed under CCS (Pension) Rules, 1972.