RAM NARAYAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) By this writ application the petitioner seeks direction to the University to pay his pension and other retirement benefits on his superannuation from the service of the University.

(2.) The facts are brief and not controverted ; initially the petitioner was an employee of the State Government where he served till 5-12-1983. His services were then transferred to Patna University and on his option he continued there till he retired from the University on 31-1-1988. Admittedly, his pensionary benefits and other retirement benefits are yet to be determined and finally paid to him.

(3.) We have heard the learned Counsel for the petitioner and Mr. Rafat Alam appearing on behalf of the University and we have also perused the writ application, the counter-affidavit and the reply to the counter-affidavit filed on behalf of the petitioner.