RAJGRIHI SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Matter has been heard at length.

(2.) The petitioner has preferred this writ application for issuance of an appropriate writ(s), order(s) or direction(s) to the respondents to make the payments of entire pensionary benefits i.e. Pension, Gratuity the amount of G.P.F., Insurance and Leave Encashment with the statutory interest @ 10% per annum till the date of payment since the petitioner has already superannuated on 31/01/2016 from the post of Storekeeper of the Department of Chemistry of the respondent No. 6 but not a single penny has been paid.

(3.) It is the submission of learned counsel for the petitioner that the petitioner was duly appointed by the Vice Chancellor of the University in accordance with the provisions of Sec. 10(6) of the Bihar Universities Act, 1976. It is submitted that the petitioner served lastly in the Jawahar Lal Nehru College, Dehri-on-Sone, Rohtas (hereinafter referred to as 'College in question') and retired after about 38 years of service. He retired from service in the year 2016 and till the date of his retirement no proceeding was initiated against him. It is only after his retirement from service when he was looking for his retiral dues, he faced the difficulty. The Vigilance enquiry was set up to enquire into the matter regarding appointment and regularization of 129 non-teaching employees made by the Veer Kunwar Singh University in the year 2011, 2012 and 2013.