Shiv Kumar Sharma, J. - (1.) By this writ petition under Article 226 of the Constitution, the petitioner has sought directions to the respondents to remit capitalised value of the pensionary benefits amounting to Rs. 45,150/- (Rupees Forty five thousand one hundred fifty only) with interest to the Jamia Millia Islamia University with further prayer to pay G.P.F. amounting to Rs. 25,000/- (Twenty five thousand only).
(2.) As per the averments made in writ petition, the petitioner, a renowned Educationist and Sociologist was retired in the year 1995 from the post of Professor from Jamia Millia Islamia University (for short 'J.M.I.U'). The petitioner joined J.M.I.U on December 2, 1969 on the post of Reader (Sociology) on probation basis and was confirm on the said post on December 23, 1971.
(3.) The petitioner pleaded that he initially joined Rajasthan Education Department on July 29, 1952 as Assistant Teacher, Govt. Darhar High School, Sambhar Lake. During his services of 17 years 3 months and 14 days, the petitioner earned promotions. While the petitioner was in service with the respondents, he was offered the post of Reader (Sociology) in J.M.I.U. The petitioner applied for the same through proper channel and was selected. The petitioner resume the charge of the post of Reader from December 2, 1969, subject to retaining his lien in Education Department, State of Rajasthan. The respondents admitted their liability to pay the pension and other retiral benefits due to the petitioner for the tenure of the services rendered by the petitioner. A letter in this regard dated January 5, 1995 (Ann. A-I) was written to the Registrar, J.M.I.U by the State of Rajasthan.;