S M UMAR Vs. RAJENDRA AGRI UNIV ERSITY

JUDGEMENT

(1.) Pursuant to the different orders passed in this batch of writ petitions, the University authorities have paid the admitted retiral dues to each of the petitioner by diverting funds which were made available to the University for some other purpose.

(2.) Later, the State Government has released the payment by issuing instructions contained in Memo No. 2032 dated 18.5.2007 whereunder a sum of Rs. 25 Crores & odd has been authorised to be diverted from the salary head for the purposes of payment of arrears of pension to the Univeristy employees. Let the copy of Memo No. 2032 dated 18.5.2007 be kept on record.

(3.) In the circumstances, these writ petitions are disposed of with liberty to each of the petitioner that if they are not satisfied with the order whereunder their admitted retiral dues have been paid, to represent against the same before the authority next higher to the authority which had passed the order whereunder admitted dues had been paid. In the event the order has been passed by officer lesser than the Vice-Chancellor the representation shall be made to the Vice-Chancellor and if the Vice-Chancellor himself has passed orders or some other authority on the orders of the Vice-Chancellor has passed orders then the petitioner will represent before the Chancellor against the order under which their admitted retiral dues have been paid. The representation shall be disposed of by the competent authority as early as possible, in any case within 60 days from the date of reciept of the representation. Besides in the representation, each of the petitioner is at liberty to raise even entitlement for fixation of particular scale as also question concerning admission to pension scheme including the question of penal rent. If any of the petitioner is aggrieved by the action of the Provident Fund authorities they are at liberty to go before the directorate concerned and the Director. Provident Fund shall also dispose of the representation within 60 days of its receipt.