LAL BAHADUR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner retired with effect from 31/3/2013, while working as an Assistant in Nalanda Medical College, Patna. Subsequent to his retirement, he was sanctioned payment of 90% of provisional pension and 90% of gratuity. He was paid his group insurance amount.

(2.) It is asserted in the writ application that by letter dtd. 18/3/2017 issued by the Superintendent of the College, the petitioner was asked to explain regarding his service from the period 5/2/1973 to 30/5/1980, which was not duly authenticated. His service book did not disclose his regularization. The notice further required him to explain as to why there was no record of his joining in Nalanda Medical College, Patna, on 18/9/1980, after having been relieved from Patliputra Medical College, Dhanbad, on 17/9/1980.

(3.) This is to be noticed, at this stage, that it is the petitioner's assertion in the writ application that he was appointed as an Assistant in Patliputra Medical College, Dhanbad, which was a private institution and was subsequently taken over by the State of Bihar with effect from 1/1/1980. After having served there in the capacity of an Assistant, he was transferred to Nalanda Medical College, Patna, on 17/9/1980.