S.J.MUKHOPADHAYA, J. - (1.) THIS application has been preferred by the petitioner for a direction on the respondents to count the services of his father late M.P. Karkhedkar from 13th November, 1963 and thereby to provide all the consequential benefits to the petitioner.
(2.) ACCORDING to the petitioner, his father late M.P. Karkhedkar was initially appointed on 13th November, 1963 in Mahatma Gandhi Memorial Medical College, Jamshedpur, which was a private institute at that relevant point of time. Subsequently, the said institute along with the services of the petitioner 'sfather was taken over by the State in the year, 1978 and thereafter, father of the petitioner superannuated from service on 30th September, 1985. After retirement, petitioner 's father was provided with the retiral benefits but without counting the period of service, rendered by him in the private Medical College. Faced with such situation, late M.P. Karkhedkar moved before Ranchi Bench of Patna High Court vide C.W.J.C. No. 1240 of 1997R, wherein, certain directions were issued, followed by the order dated 27th July, 1999, passed in the contempt application being M.J.C. No. 113 of 1998R. However, before implementation of the Court 'sorder, father of the petitioner died on 27th September, 2000.
(3.) ACCORDING to the petitioner, the services rendered by his father in the private Medical College ought to have been counted for the purposes of payment of retiral benefits to him.;