- (1.) We have heard the learned counsel for the parties. This Court by its order dated 26/04/1996 while disposing of the Special Leave Petition (C) No. 6266/96 had, inter alia, stated as under:- "however, we are informed that the petitioner has not been given the retiral benefits and he is not getting pension. If that be correct, necessary orders should be passed preferably within four months from the date of production of this Order.
(2.) When the payments, in terms of the order passed by this Court, were not made, the applicant who is the legal representative of Professor M. Zameeruddin Siddiqui filed this application for directions on which a notice was issued to the Registrar, Aligarh Muslim University directing him to appear in person before this Court. It is in pursuance of this order that the Registar of the University Shri Has Jafri, has appeared before us. Counter Affidavit on behalf of the University has not been filed but since the Registrar is present before us, we have recorded his statement which has been placed on the record.
(3.) The litigation with the University which was initiated by Prof. Siddiqui in respect of his date of birth finally came to an end on 26/4/1996 when the Special Leave Petition was disposed of Prof. Siddiqui in terms of his date of birth as recorded in his service record, had already retired on 31/3/1993. From the statement of the Registrar it appears that he vacated the University Quarter also on 1/3/1997.;