DR. NAW KANT THAKUR, SON OF LATE PT. KAMLAKANT THAKUR, RESIDENT OF UDA KISHUNGANJ, (MURALI TOLA) WARD NO. 14, DISTRICT MADHEPURA Vs. BHUPENDRA NARAYAN MANDAL UNIVERSITY, MADHEPURA THROUGH ITS REGISTRAR

JUDGEMENT

(1.) (Oral) - Heard learned counsel for the parties.

(2.) The petitioner has moved the Court for a direction for payment of his retiral dues including pension.

(3.) The brief facts of the case are that the petitioner entered service as a Lecturer in the Department of Maithili, H.S. College, Uda Kishunganj on 20.11.1975. Later, on 22.01.1983, his service was absorbed by approval of the Chancellor of the University vide Memo No. 561-634 issued under the signature of the Registrar of L.N. Mithila University, Darbhanga. On 15.11.2016, upon bifurcation of the L.N. Mithila University, Darbhanga, the petitioner, who came under the B.N. Mandal University, was promoted to the post of Reader under the Time Bound Scheme on 15.11.2006 under order issued by the Registrar of B.N. Mandal University, Madhepura. The said promotion was with effect from 21.01.1993. The petitioner superannuated on 31.08.2014.