MAHESH CHANDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court for direction upon the respondents to grant retiral benefits to the petitioner in terms of statute for grant of retirement benefits to the employees of 8 Degree Level Deficit Grant Minority Colleges. Further prayer has been made to fix pension of petitioner and to give pay scale of Reader in terms of 6th Pay Revision and to grant all consequential benefits in view of 6th Pay Revision in terms of judgment of this Hon'ble Court passed in C.W.J.C. No.3495 of 1992 (R) which was affirmed in L.P.A. No.158 of 2000(R).

(2.) Mr. Abhishek Sinha learned Counsel appearing for the petitioner submits that the issues involved in this case is now no more res-intergra and has already been decided in the case of "State of Bihar and Others vs. Syed Asad Raza and Ors., reported in AIR 1997 SC 2425 wherein at paragraph no.5, the Hon'ble Apex Court has held as under:-

(3.) Learned Counsel further submits that similarly situated persons namely Dr. Jitendra Prasad Sinha and Smt. Manju Khalkho filed a writ application before this Court for similar reliefs being C.W.J.C. No. 3495 of 1992 (R) and this Court, after relying Judgment passed in the case of Syed Asad Raza (Supra) passed the following order: