GIRIJA PRASAD SHARMA Vs. TILKA MANJHI BHAGALPUR UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner who retired as Professor on 31.10.2000, is before this Court with a complain that the respondent University through Vice Chancellor has passed an illegal order in observing that the petitioners promotion as Professor was illegal and as such, he was not entitled to pension and other retiral benefits on the basis that he retired as Professor.

(3.) ON an earlier occasion, the matter had come to this Court. A Division Bench of this Court in CWJC No. 1445 of 1991 by order dated 31.3.2003 observed that the petitioner would be free to make a representation in respect of his claim. The petitioner, it appears, thereafter did not do any thing further in the matter relating to the effective date of his promotion as Professor that is 11.2.1993 or 22.12.1994. It appears that the petitioner surrendered to the fate accepting that his promotion would be from 22.12.1994.