RITA Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Magadh University (hereinafter referred to as the "University").

(2.) The petitioner had moved the Court for the following reliefs :

(3.) In the counter affidavit filed on behalf of the University the sole ground for denying the relief, is that the amount of Provident Fund contribution for the period 1955 to 1965 had been deposited. When the petitioner had gone for depositing the same, the authorities refused to accept the amount only on the ground that on the application praying for such deposit to be accepted, the Finance Officer of the University had given his approval, which was proper as the file had to be placed before the Financial Advisor.