BRIJ NANDAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) As in both the writ petitions, the grievance of the Petitioners is similar and against the same University, namely, Patna University, as agreed, they have been heard together for final disposal.

(2.) In both the writ petitions, the Petitioners who retired from Science College under Patna University are aggrieved on account of non-release of their dearness allowance on gratuity, leave encashment and arrear on. account of second time bound promotion. It is stated that after filing of the writ petition the amount of leave encashment has been paid but after deducting penal rent for occupying quarter by the Petitioner. In the second writ petition (CWJC No. 1676 of 2004) no such penal rent has been recovered.

(3.) Both the Petitioners vacated the quarter. Of course, there has been some delay on account of the fact that they were not paid their retiral dues. However, till date dearness allowance on gratuity and arrear on account of second time bound promotion have not been paid to the Petitioners.