LAWS(PAT)-2003-2-90

VICE CHANCELLOR RAJENDRA AGRICULTURAL UNIVERSITY Vs. SHAMBHU NATH

Decided On February 25, 2003
VICE-CHANCELLOR, RAJENDRA AGRICULTURAL UNIVERSITY Appellant
V/S
SHAMBHU NATH Respondents

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred challenging the order dated 1-11 -2002 passed in CWJC No. 9623 of 2002.

(2.) The appellants are the respondents in the writ application and are functionaries of Rajendra Agricultural University, Pusa. The writ application had been initiated by the two employees of the State Government who were on deputation in Rajendra Agricultural University and had superannuated but were not being paid their admitted Genera! Provident Fund dues, leave encashment and arrears of revised pay of their scale with effect from 1-1-1996.

(3.) It may not be out of place to mention that during pendency of the writ petition itself the liability had been accepted by the respondent University inasmuch as certain amounts were paid by producing demand draft of Rs. 16,053/- issued in favour of Shambhu Nath, Petitioner No. 1 for payment of his provident fund amount. A further undertaking was given by the appellants before the writ Court to pay the provident fund dues of the petitioner No. 2 of the writ petition for which bill had already been submitted to the Treasury by the next day, i.e., 2-11-2002. As regards leave encashment and arrears of revised pay were concerned, Counsel for the University submitted the the requestion for release of the fund was sent to the Government in September, 2002 but as the same had not been received so far as such he had brought two cheques for payment of leave encashment dues of the petitioners as per the pre-revised scale. The said cheques were also handed over to learned Counsel for the petitioners in Court.