POOJA VARMA Vs. THE PATNA UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Arif Raza, learned Advocate for the petitioner, duly assisted by Mr. Md. Ataul Haq, and Mr. Mrigank Mauli, learned Senior Advocate with Mr. Manish Dhari Singh, learned Advocate for the University.

(2.) The petitioner claims herself to be the only issue and legal heir of late Professor Sudha Verma (mother) and late Mauti Prasad Verma (father), as per the family list issued by the Circle Officer, Patna Sadar, has preferred the present writ petition seeking a direction for fixation and payment of all the pre and post retiral benefits, including Pension, Gratuity, Group Insurance and GPF of the petitioner's deceased mother.

(3.) It is the contention of the learned Advocate for the petitioner that the mother of the petitioner, late Professor Sudha Verma served as a Lecturer/Reader in the Department of Philosophy, Patna University from 31/1/1978 till her superannuation upon attaining the age of 62 years on 30/11/2004. On submission of joining of the late mother of the petitioner on 31/1/1987 till 30/9/1995 the University has paid her full salary and also deducted GPF contribution but all of a sudden the University arbitrarily stopped payment of her salary and other benefits with effect from October, 1995 vide letter contained in Memo No. 1416 dtd. 8/11/1995 and directed her to appear before the Medical Board and the Enquiry Committee. The erstwhile teacher moved this Court in CWJC No. 5988 of 1997 for payment of her salary for the period 8/7/1993 to 7/7/1994, 8/7/1994 to 16/7/1994 and 17/7/1994 to 31/8/1994. The writ petition was disposed off on 26/10/1997 directing the Vice Chancellor, Patna University to consider her claim. The claim of the erstwhile teacher was considered and salary for the different period was settled.