SACHCHIDA NAND DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner and Ms. Amrita Banerjee, learned counsel for the respondents-State as well as Mr. Shivam Singh, learned counsel for respondent-University.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) Petitioner has approached this Court with a prayer for direction upon the respondents to fix the salary of the petitioner under the 5th and 6th revised pay scales w.e.f. 01.01.1996 & 01.01.2006. Further prayer has been made for a direction upon the respondents to fix the pension of the petitioner in revised scale under 6th pay revision since 01.09.2013 and also to release all post retiral dues under 6th pay revision, with statutory interest.