MAHESH MISTRY Vs. RANCHI UNIVERSITY THROUGH REGISTRAR

JUDGEMENT

(1.) THE petitioner has prayed for a direction to the respondent to refix the pay of the petitioner in the scale of Rs. 3700 -6700/ -, i.e. the pay scale of a Reader, since the petitioner was promoted to the post of a Reader by issue of Annexure -1, i.e. the notification dated 05/08/1995, by the Ranchi University and in the said notification the name of the Petitioner stands in Sl. No. 21, wherein he was given promotion to the post of a Reader w.e.f. 01/02/1985. Admittedly the petitioner has retired from the service as Lecturer of Ranchi University on 31/01/1994 and this notification promoting him to the post of a Reader was issued only after his retirement, i.e. on 5th August 1995.

(2.) THE grievance of the petitioner is that though he was given promotion to the post of a Reader by issue of Annexure -1 w.e.f. 01/02/1985 but still his pension has not be refixed in the scale of Reader. Further claim of the petitioner is that he is entitled to the arrears of pay in the scale of Reader from 01/02/1985, i.e. the date with effect from he was given promotion till the date of his retirement.

(3.) MR . Anoop Kr. Mehta, learned Counsel appearing for the University submitted that the University has already refixed the scale of pay of the petitioner on the post of Reader but so far as the monetary benefit is concerned, it is only after the State Government releases the fund the same can be paid to the petitioner.