RAMA KANT SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) This writ application has been filed by the petitioner for a direction to the respondents to implement the pay scale of the petitioner according to UGC recommendations adopted by the State Government vide letter dated 29th May, 1992 and Memo No. 454 of 1992.

(3.) Although counter affidavit has been filed in this case, but learned counsel for the petitioner submits that in terms of the resolution of the State Government, as contained in Annexure-3, and Memo dated 23.1.2006, petitioner will file representation before the respondent-Registrar of the University for payment of his consequential benefits.