ASHA DEVI Vs. LALIT NARAYAN MITHILA

JUDGEMENT

(1.) IN the supplementary counter affidavit filed by the University it has been stated that on account of pension, dearness al - lowance on pension, leave encashment and gratuity, a total sum of Rs. 6,38,468/ - is due and payable to the petitioner, which sum shall be paid to the petitioner on receipt of grant from the State for which a proposal has been sent to the Accountant General on 22.8.2007.

(2.) IT has further been stated that on account of arrears of salary the petitioner is entitled to Rs. 8,41,563/ - for the period 1.1.1996 to 31.7.2003. In addition to that it has been stated that for the period from 1.1.1986 to 31.12.1995 the petitioner is entitled to a sum of Rs. 1,63,958/ - on account of difference of salary. When these monies will be paid to the petitioner, no indication has been given in the said affidavit or otherwise. Therefore, the claim of the peti - tioner stands crystalised at Rs. 6,38,468 + Rs. 8,41,563 + Rs. 1,63,958.

(3.) LET these sums be paid to the petitioner on receipt of the next grant to be received by the University from the State Government.