PRAMOD NARAYAN SINGH Vs. VEER KUAR SINGH UNIVERSITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel for the University and learned counsel for the State.

(2.) THIS order is being passed by this Court with consent of the parties.

(3.) THERE is no dispute at the Bar that, as per law, in all cases, responsibility of initiating the process at least six months prior to his scheduled date of retirement, for payment of retiral benefits and sanction of pension to the retiring employee, lies on the Head of the Institution or the Registrar of the University. It may be useful to reproduce herein, in particular, some relevant provisions from Chapter -ll of