ARUN KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State and the respondent-Veer Kunwar Singh University. Through this writ application the petitioner seeks direction for payment of arrears of difference of salary from the month of December 1986 to February, 2006 amounting to Rs. 6,08,590/- along with some arrear under different heads and also interest at the rate of 15% per annum.

(2.) The petitioner claims to have been appointed as Lecturer in the Department of Sociology in G.B. College, Ramgarh, District-Rohtas on 30.9.1985 by the then Governing Body and claims to have been continuously working since then. However, the issue of regularization and payment of teachers and non-teaching staff of 4th phase traveled up to the Apex Court and Justice S.C. Agrawala Commission was constituted under its order. The Commission submitted its report which has been accepted by the Supreme Court. The petitioner has admittedly been put under R-l category in the aforesaid report and there is no dispute regarding his payment etc. raised by any quarter including the State Government as his current salary is also being paid. However, the difference of salary had not been paid and that is the main relief which is being sought by the petitioner through this writ application. It has also been stated on behalf of the petitioner that the petitioner is in terminal stage of serious ailment and, thus, he requires his dues urgently. Some document has been appended as Annexure-11 to substantiate his claim that he is seriously ill and is confined to bed.

(3.) Counter affidavit and a supplementary counter affidavit have been filed on behalf of the respondent-University.