UPENDRA KISHORE BAKSHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has prayed for grant of Ph. D allowances in the light of Ranchi University Memo No.B/156 dtd. 13/1/2005 and other provisions of the Act and Statute as revised U.G.C pay scale from time to time with cost, compensation and interest.

(2.) Counter affidavit has been filed by the respondent nos.3 and 4 stating therein that the respondent-State in pursuance to the decision of the HRD Department, Government of Jharkhand in its letter dtd. 30/11/2004, the Ranchi University has notified grant of increment to the teachers of Ranchi University who have obtained Ph.D/M.Phil degree vide its notification dtd. 13/1/2005. It has further been submitted that in pursuance to the aforesaid decision the pay of the petitioner has been provisionally fixed after allowing the benefit of increment to the petitioner as evident from Ranchi University notification dtd. 20/10/2010 which is annexed as Annexure-A to the counter affidavit.

(3.) In view of the notification vide Annexure-A to the counter affidavit, it appears that the grievance of the petitioner has been redressed but all consequential benefits ought to be paid to the petitioner. However, liberty is reserved to the learned counsel for the petitioner to agitate the matter, if any grievance still survives.