SURESH PRASAD ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for issuance of direction upon the concerned respondents to pay admissible retiral benefits to the petitioner w.e.f. 1/4/2021 including pension, gratuity, leave encashment, group insurance etc. with interest @ 12% per annum for delayed payment from 1/4/2021 till the same is paid.

(2.) Heard learned counsel for the parties and perused the content of the writ petition.

(3.) Learned counsel for the petitioner submits that in pursuance of letter no. B/8189 dtd. 5/12/1986 issued by the Registrar, Ranchi University, Ranchi, the petitioner was appointed as Steno-Typist (Grade-III) in S.S. Memorial College, Ranchi- a constituent unit of Ranchi University, Ranchi. The petitioner thereafter joined on the post of Steno-Typist in the said college on 8/12/1986. An advertisement was published in daily newspaper- 'Ranchi Express' on 13/1/1989 inviting applications for teaching and non-teaching posts including Steno-Typist in Academic Staff College, Ranchi University, Ranchi. Pursuant to the said advertisement, the petitioner applied for the post of Steno-Typist and on following due process, he was selected for the said post and notification as contained in memo no. Esstt./272-75 dtd. 27/2/1989 was issued to that effect.