JAPAN KUMAR CHATTERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, who resigned from the post of Reader, Patna University has prayed for direction on the respondents to pay him salary for the period May, 1990; other arrears prior to 1992; for the period from January, 1993 to June, 1994; gratuity and leave encashment.

(2.) ONE of the question to be determined in this case is whether resignation from service entails forfeiture of past service amounting to forfeiture of retirement benefits or not?

(3.) ADMITTEDLY the petitioner was in the services under the respondent -Patna University functioning as Reader, Department of Geology in the Science College, Patna. He resigned from service, which was accepted by the Patna University with effect from 1 st July, 1994.