- (1.) The writ petitioner has filed the instant writ petition praying, inter alia, therein :- (i) For a direction upon the respondents to fix and pay the pension and other retiral benefits on the basis of last pay drawn i.e. Rs.21,900/- which was payable to the petitioner as on 28.2.2004. (ii) For issuance of direction to pay the arrears of salary from 18.11.2000 to 28.2.2004. (iii) To pay interest on the provident fund amount from 1.9.2004 to 31.1.2007 as also to pay the additional interest @ 5% in terms of circular no. P.C.-2-1-16/79/3155 dated 7.11.1981. (iv) For payment of interest on the group insurance deposit from 28.2.2004 to 7.6.2008.
(2.) Heard the parties and perused the documents on record.
(3.) For deciding the issue it is necessary to briefly state the facts of the case of the petitioner. The petitioner was appointed as an Assistant Professor, Humanities on 30th May, 1968, joined in the Government Polytechnic, Gulzarbagh, Patna. He was promoted to the post of Associate Professor vide notification dated 20th January, 1990, as contained in notification no.178 with retrospective effect from 7.6.1981. He was further promoted as Professor vide notification dated 27th February, 1992 as contained in notification no.204 with retrospective effect from 1.2.1985.;