S.J.MUKHOPADHAYA, J. - (1.) THIS petition has been preferred by petitioner for direction on the respondents to pay him the following retiral benefits and other dues : (i) The leave encashment amount being salary of 230 days in the new UGC scale as has been granted vide order dated 23.8.2002, (Annexure -5). (ii) The arrear pay and allowances of the period April, 1989 to November, 2000 amounting to Rs. 20935/ -(Rupees twenty thousand nine hundred thirty five) only, as shown vide chart at Annexure -6. (iii) The interest amount for the period 1989 to 1992 against the amount of Rs. 44,909/ - (Rupees fourty four thousand nine hundred nine) only which was credited by the respondent No. 1, after long delay vide Annexure -7. (iv) Difference of salary in the new UGC pay scale, effective from the date 1.1.1996 (vide Annexure -8) till his date of retirement. (v) Difference of pension calculating in the new UGC pay scale.
(2.) ACCORDING to petitioner, he was in the services of the Ranchi University (hereinafter referred to as 'University') and suparannuated on 30th September, 2001 from the post of Professor and Head of the Department of History in Birsa College, Khunti, District Ranchi. The grievance of the petitioner is that though he retired as back as on 30th September, 2001, the aforesaid benefits have not been allowed. Earlier, when the case was taken up, an impression was given that because of paucity of fund, the University was not in a position to pay the total benefits and other dues.
(3.) MRS . Sheela Prasad, learned G.P. IV was allowed time to come with a concrete proposal as to what the State Government can do for payment of post retiral dues. In spite of time granted, no affidavit has been filed. Mrs. Prasad states that the affidavit is under process and will be filed, in course of day and submitted that the University is liable to pay the dues. She further submitted that the petitioner is entitled for leave encashment only for a period of 180 days as per the Statute.;