LALITA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Chakradhari Sharan Singh, for the petitioner, Mr. Jai Shankar Barnwal for the Magadh University, Mr. Sarvadeo Singh for respondent no. 6, the Principal, G.J. College, Rambagh, Bihta, Patna and Mr. Amod Kumar, Junior Counsel to Mr. Rajeev Ranjan Prasad, learned counsel representing the Life Insurance Corporation of India.

(2.) The petitioners are the daughters of the deceased employee late Mahendra Manjhi. The writ petition was filed by the widow of late Mahendra Manjhi for payment of death-cum-retiral dues and other dues admissible to him. During the pendency of the proceedings, the widow of late Mahendra Manjhi, Matiya Devi who filed the writ petition, expired and was substituted by her daughters, Lalita Devi and Sumita Devi who are pursuing the matter.

(3.) The facts in brief are that late Mahendra Manjhi joined the G.J. College, Rambag, Bihta, a constituent college under Magadh University, on the post of Lab. Boy on 18.11.1976. Upon being aggrieved by non-consideration of the cases for promotion to Class-Ill post, late Mahendra Manjhi alongwith some other came before this Court through C.W.J.C. No. 2524 of 1981 and which was disposed of by order dated 31.8.1981 with a direction to the University to consider the cases of the writ petitioners and only if they were not found fit for promotion, such vacancies would be filled by direct recruitment.