RAJESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) rd Mr. Ashok Kumar Garg, learned counsel appearing on behalf of the Petitioner; Mr. Madhav Prasad Yadav, learned GP-23 for the State and Mr.Rajesh Kumar Chaudhary, Learned counsel for the Veer Kunwar Singh University.

(2.) The Petitioner in paragraph no.1 of the present writ petition has sought inter alia following relief(s), which is reproduced hereinafter:

(3.) The brief facts of the case are that the father of the petitioner, namely, late Harinder Kumar Singh, had died in harness on 14/8/2007, while he was working on the post of 'Store Keeper' in Shershah College, Sasaram, which comes under Veer Kunwar Singh University, Ara (hereinafter referred to as the 'University'). The petitioner had applied for considering his appointment on compassionate ground and the Compassionate Appointment Committee vide its decision dtd. 8/3/2008 had recommended for compassionate appointment of the petitioner, subsequent to which, the Registrar of the University had issued an order for appointment of petitioner vide Memo No. 282 dtd. 29/3/2008. Thereafter, the petitioner had joined on 2/4/2008 on the post of 'Store Keeper' in Shershah College, Sasaram. Learned counsel further submitted that Memo No. 1139 dtd. 18/6/2014 was issued by the Joint Secretary, Education Department, to all the Registrar of the Universities of Bihar for providing the scale of Rs.5500.009000/- w.e.f. 1/4/2009 to the 'Store Keepers', subsequent to which, a notification was issued by the University vide Memo No. 665 dtd. 22/8/2014 for providing the pay scale of Rs.5500.009000/- w.e.f. 1/4/1997 to the 'Store Keepers', who have been validly appointed with requisite qualifications against sanctioned posts. Petitioner having not given the said benefit had preferred CWJC No. 13580 of 2017 before a co-ordiante Bench of this Court, which was disposed of on 5/3/2019 with a direction to the petitioner to file detailed representation before the Registrar of the University. Thereafter, the petitioner had filed representation before the Registrar of the University on 1/4/2019, which was rejected vide Memo No. 19 dtd. 20/5/2019, which was communicated to the petitioner and other office bearers of the University. Aggrieved by the said order, the petitioner has filed the present writ petition.