AHSANUDDIN AMANULLAH,J. - (1.) Heard learned counsel for the petitioner; State and Veer Kunwar Singh University (hereinafter referred to as the 'University').
(2.) The petitioner has moved the Court for the following relief: "That this writ application for issuance of an appropriate writ/directions commanding the respondents to make payment pension w.e.f. May, 2016 gratuity, leave encashment, G.I.C., Provident Fund etc and also make payment of arrear of salary due to grant of ACP to the petitioner. The petitioner further prays for payment of 12% per annum interest on aforesaid dues and also grant any other reliefs for which petitioner is found entitled in the facts and circumstances of the case."
(3.) At the very outset, learned counsel for the University submitted that the issue stands decided by the judgment dated 28.02.2017 in C.W.J.C. No. 6618 of 2016 in the case of Gupteshwar Prasad v. The State of Bihar and Ors .;