INDIRA RAI Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) In the accompanied writ application, the petitioner has sought for direction upon the respondents to fix and pay salary to the petitioner in the revised U.G.C scale of University Professor in the scale of Rs. 16,400- 22,400/- with effect from 01.01.1996 along with all arrears and scale till the date of her retirement i.e. 31.10.2007 other allowance. Further, prayer has been made for fixation of the monthly pension, gratuity, leave encashment and other post retiral benefits on the basis of the revised U.G.C scale of University Professor in the scale of Rs. 16,400-22,400/- along with arrears and interest at the rate of 10% per annum.

(2.) A counter affidavit has been filed on behalf of respondent nos.1 and 2, wherein it has been submitted that Ranchi University has taken steps for fixation of the pay of the petitioner on the post of University Professor in the th as well as 6th UGC revised pay scale. Now the provisional pay fixation made shall be placed before the Committee of the University for approval and after obtaining approval of the committee, the same shall be forwarded to the HRD Department for final decision as evident from provisional pay fixation statement annexed as Annexure-A to the counter affidavit.

(3.) A counter affidavit has also been filed by the respondent nos.3 and 4, wherein it has been submitted that the pay fixation of the petitioner in the revised UGC SCALE of University Professor in the scale of Rs. 16,400- 22,400/- with effect from 01.01.1996 has been approved by the Directorate of Higher Education, Government of Jharkhand vide letter no.21 dated 09.01.2018 as per Annexure-A to the said affidavit. Further, it has been submitted that after approval of the pay fixation of the petitioner, the Ranchi University, Ranchi may calculate the arrears and post retiral benefits.