RAN VIJAY KUMAR CHARAN, SON OF LATE BAIDYA NATH CH Vs. STATE OF BIHAR; PRINCIPAL SECRETARY, HUMAN RESOURC

JUDGEMENT

(1.) Heard the petitioner who appeared in person; Mr. Ajay Kumar Rastogi, learned A.A.G.-10 along with Mr. Parijat Saurav, learned counsel for the State and Mr. Arabind Nath Pandey, learned counsel for the Magadh University (hereinafter referred to as the 'University') .

(2.) The petitioner has moved the Court for the following relief:

(3.) The issue being simple has been made complex due to various orders passed by the State Government which the University has implemented resulting in a situation where the petitioner having entered service on 12.07.1976 and superannuating on 31.01.2015, in the pay scale of Rs. 9300-34800/-, has been informed that his pensionary benefits would be fixed notionally holding him to be entitled to the scale of Rs. 5200-20200/-.