DEVENDRA SHARMA Vs. RAJENDRA AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) The petitioner retired on 31st March, 1997. Subsequent thereto, the Government with effect from 1st January, 1996 revised the pay scale of its employees including the employees of the Universities. Inasmuch as the petitioner was an employee of the University, he also became entitled to his pay revised in terms of the said decision of the Government. In the event the pay of the petitioner is revised, then automatically his last pay stands revised, and accordingly his pension will increase.

(2.) Since 1999 even till today, the petitioner has not received benefit of such revision, although, the University has revised the pay of the petitioner and has fixed the pension payable to the petitioner on the basis of such revision. Pension is part of the salary which an employee has already earned while in service. This is part and parcel of the salary which an employee has already earned, as aforesaid, while in service.

(3.) It is surprising that such salaries are not being paid to the employee who is no longer associated with the University, while the salary of the present employees are disbursed month by month. If the University is incapable of discharging its lawful dues due to its employees and cannot find ways and means to overcome the difficulties, it should think of winding up of its affairs so that it is not permitted to keep people waiting for what they are lawfully entitled. A debt which is due and is not paid, but other debts are paid only on the ground that the debts which are being paid have accrued towards people who are presently associated with the University would be against morality.