RAJIVA KANT PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Shashi Shekhar Tiwary, learned counsel for the petitioner, Smt. Abhanjali, learned AC to GA-12 for the State, Mr. Nagendra Kumar Singh, learned counsel appearing for JP University, Chapra and Mr. Vikash Ratan Bharti, learned counsel for BRA Bihar University, Muzaffarpur via video conferencing.

(2.) The present writ petition has been filed by the petitioner for payment of post retiral and other admissible dues, who superannuated as an associate professor from Rajendra College, Chapra with effect from 31.12.2018.

(3.) Respondent nos. 1 and 2 have filed a counter affidavit stating therein that the State Government in Education Department has been regularly releasing grants-in-aid to the universities for making payments of salary as well as retirement benefits for its employees, who have been working in legal and valid manner. The universities are required to disburse these amounts to its employees in accordance with law.