TUNUA DEVI ETC. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.--In this batch of writ petitions, the petitioners' common grievance is that though they were entitled to get all their service terminal benefits and retiral dues after their retirement as teachers of the college, their dues have not been paid to them even after several years of their retirement. The petitioners have prayed for direction on the respondent-University to pay the balance retiral dues including the difference of pay and pension payable to the petitioners on the U.G.C. revised scale.

(2.) It has been submitted that the petitioners (husband of the petitioner in W.P.(S) No. 1231/2011 and father of the petitioners in W.P.(S) No. 1362/2011) were teachers in G.L.A. College, Daltonganj. They retired on attaining the age of superannuation. After their retirement the petitioners were entitled to get the arrears of service period as also the retiral benefits, but in spite of their repeated requests and representations, full retiral dues have not been paid to them till date. Even in the cases in which retiral dues have been partly paid, the same were not calculated on the basis of revised UGC scale which is applicable to the petitioners.

(3.) Learned counsel appearing on behalf of Ranchi University submitted that now in view of creation of Nilambar- Pitambar University, the said University has to consider the petitioners' claim and pay the balance dues to the petitioners.