ARJUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and learned counsel for the University.

(2.) The grievance of the Petitioner is that the authorities of the Respondent Rajendra Agriculture University have not taken or communicated the decision regarding inclusion of his name under UGPF-cum-Pension Scheme to which the Petitioner is entitled in terms of the office order dated 21.2.2008 of the University.

(3.) The stand of the University in the counter affidavit is that the case of the Petitioner is under consideration of the University and it has not taken any final decision. .