DR. KASHI NATH Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Patna University.

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

(3.) The petitioner joined as a Lecturer in Physics in B.N. College, Patna under notification dated 11.11.1975 and his service was confirmed on 23.02.2018. Though, initially confirmation was from the date of initial joining, the same was later on clarified that the service stood confirmed from 23.02.1981. He kept getting the benefit of his service in the form of promotion etc. The petitioner sought voluntary retirement on 14.08.2013, which was granted with effect from the same day by order dated 29.04.2014. However, in the said notification, it was specifically mentioned that the order was under Section 64(c)(i) and (ii) of the Patna University Act, 1976 (hereinafter referred to as the 'Act'). Such incorporation of Section 64(c)(ii) of the Act in the order dated 29.04.2014 is under challenge by the petitioner in C.W.J.C. No. 20464 of 2014, which is still pending. In the meantime, the petitioner has also moved this Court seeking a direction for payment of unutilized earned leave.