PROF BHAGWAN PRASAD SINGH, SON OF LATE HARIDWAR SH Vs. PATNA UNIVERSITY, PATNA THROUGH ITS REGISTRAR; VIC

JUDGEMENT

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

(2.) The petitioner has prayed for the following reliefs:

(3.) The claim of the petitioner is based on the fact that in terms of him having acquired the degree of Ph.D. prior to 01.01.1996, he was entitled to two extra increments on the basis of such Ph.D. degree if he had not been granted any benefit/promotion. The stand of the authorities is that even though such benefit had been granted with effect from 27.07.1998 but, actual benefit was payable only from 18.05.2010 i.e. from the date of issuance of the resolution by the Department.