MOST. SHAKUNTALA DEVI Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the University.

(2.) It is one of the most unfortunate case in which the University is trying to mislead the Court by suppressing the material facts from this Court.

(3.) In the present case, the petitioner has challenged the order dated 23.11.2012, by which the claim of the petitioner has been rejected having mentioned that the husband of the petitioner was not appointed against the sanctioned post nor his post was sanctioned by the State Government nor even he was adjusted against the sanctioned post, hence, the petitioner is not entitled for death-cum-retiral dues.