MANOJ KUMAR Vs. BIHAR AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) The petitioner is aggrieved by the recovery of leave salary by way of 25% each month for his not having completed his Ph.D. course and breaching the promise contained in the Bond executed by him for said purpose.

(3.) The petitioner, in his capacity as Assistant Professor-Cum-Junior Scientist, was allowed study-leave for a period of three years with full-pay with effect from 20/1/2015 till 19/1/2018. He got himself enrolled with the Ph.D. Programme at the Punjab Agriculture University, Ludhiana on 6/1/2015. He had been pursuing his Ph.D. course but for some reason or the other, it could not be completed within the period of three years. On the request of the petitioner, the leave period was further extended for one year.