JASVINDAR KAUR SETH Vs. VINOBA BHAVE UNIVERSITY

JUDGEMENT

(1.) In this writ petition, the Petitioner has prayed for a direction on the Respondents to pay difference of arrears of salary after giving due yearly increments from 1997 till the Petitioner's retirement from service on attaining the age of superannuation.

(2.) It has been stated that the Petitioner was reader in Vinoba Bhave University, Hazaribagh (for short University). The Petitioner was entitled to get yearly increments. The Respondents assured to pay the same, but yearly increments were not given to the Petitioner since 1997. During her service period, the Petitioner individually and also along with other aggrieved teachers had made repeated requests and representations before the Respondents. Even after retirement several representations have been filed, but the arrears of increments have not been paid to her.

(3.) One of the similarly situated aggrieved teachers, namely, Raj Bihari Singh 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 and paid the difference of pay as also the arrears of difference of retiral dues by granting annual increments due since 1997.