RAJ GRIHI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) PETITIONER is not satisfied with the pension which he is getting from the Jai Prakash University, Chapra where he worked as a teacher after his appointment in the University in the year 1974. Petitioner entered the service of the University after having successfully competed in the open recruitment which was held in the year concerned. He superannuated from the University on 28.2.2002. He does not dispute that thereafter all his retiral dues have been settled and he is getting pension regularly. Petitioner is before this High Court because he still has vivid memories of his past service which he had rendered under a school known as Tajpur High School situated at Manjhi, Saran. His case in the writ application is that he worked as a teacher in the said school from 1.9.1963 to 24.8.1974, thereafter he moved to the service of the University. In the writ application he has made out a case that he is entitled to a pension from the school also because he had rendered ten years of service. According to him since he had not tendered any resignation, therefore, the ten years of service is good enough for him to demand pension from the institution.

(3.) SOME basic facts, however, must be noted in the present case. There is no dispute that the petitioner initially was a school teacher working in the same school but in furtherance to an advertisement, which was issued by the Bihar University Service Commission, petitioner appeared and successfully competed in the said recruitment. He joined the University on the post of Lecturer which was a fresh appointment. It is not the case that he carried his past service in any manner to the said University. It is also not the case of the petitioner that his services were either summoned by the University or he went on deputation.