AJIT KUMAR SINGH Vs. RAJENDRA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) In this writ petition, the petitioner is aggrieved by the office order dated 25-3-2000 (Annexure 11) issued by the Assistant Comptroller (Fund), Rajendra Agricultural University (hereinafter referred to as 'the University'), whereby sanction for payment of 100% pension has been accorded less Rs. 410/- purporting to be proportionate pension paid by the State Government and 100% gratuity less the gratuity paid from the State Government besides 100% family pension.

(2.) In short, the relevant facts are that the petitioner was initially appointed as a Government servant in the Animal Husbandry Department and after his confirmation, his services were transferred to the University on creation of the University where later he was absorbed in the University service on 1-4-1977 after resigning from the State Government. The petitioner finally retired as Associate Professor-Cum-Senior Scientist (Animal Nutrition), Bihar Veterinary College, Patna on 31-10-1999.

(3.) By office order No. 593 dated 25-3-2000 (Annexure 11), the petitioner has been sanctioned 100% pension i.e., Rs. 2,570/- per month but after deducting Rs. 410/- paid by the State Government towards proportionate pension sanction for payment of Rs. 2,160/- only (+) relief with effect from 1-11-1939 has been accorded. By the said office order 100% gratuity has also been sanctioned but after deducting the amount of gratuity already paid by the State Government. A sanction for 100% family pension at the rate of Rs. 1250/- (+) relief upto 24-10-2004 and thereafter Rs. 771/- (+) relief if the petitioner is not alive, is accorded.