LAWS(JHAR)-2011-6-75

KALIND KUMAR Vs. VINOBA BHAVE UNIVERSITY

Decided On June 27, 2011
Kalind Kumar Appellant
V/S
VINOBA BHAVE UNIVERSITY Respondents

JUDGEMENT

(1.) By the Court-In this writ petitions, the petitioner has prayed for a direction on the respondents to pay difference of arrears of salary after giving due yearly increments to him from 1997 till the petitioner's retirement from service on attaining the age of superannuation.

(2.) According to the petitioner, he was Reader in Vinoba Bhave University, Hazaribagh (for short University). He was entitled to get yearly increments, but on one pretext or the other, the University prolonged the same and has not released his yearly increments since 1997. The petitioner (individually as well as jointly with other aggrieved teachers made repeated requests and filed representations before the University during service period and even after retirement, but no order has been passed till date and the increments have not been given to the petitioner.

(3.) One of the similarly situated aggrieved teachers, namely, Raj Bihari Singh had preferred writ petition, being W.P.(S) No. 2392 of 2010. The said writ petition was disposed of by order dated 25th August), 2010, directing the University to consider his claim and pass appropriate order, The University, thereafter, decided the claim of said Raj Bihari Singh in his favour and paid the difference of pay, as also the arrears: of difference of retiral dues by giving the annual increments, since 1997. It has been submitted that the petitioner's case is identical and is squarely covered by the said decision of the University. But the University has not released the annual increments of the petitioner till date.