- (1.) HEARD the learned counsel for the parties and with their consent this writ application is being disposed of at the stage of admission itself.
(2.) THE petitioner, who was University Professor of Botany, retired from the service of Ranchi University, on 31.1.1993. His grievance is that till date he has not been paid his entire admitted retiral dues. As per Annexure -1 to the writ petition issued by the Ranchi University, Ranchi on 27.4.2005, it appears that some of the admitted dues have been paid to the petitioner, but some of the dues are still remained to be paid to him because of the fact that dues ralate to the period prior to the creation of the State of Jharkhand and, therefore, it is the State of Bihar which has to release the fund in favour of University, so that the payment can be made to the petitioner. The question as to whether the Government of Bihar is liable or the Government of Jharkhand is liable to make available the fund to the University for payment of the admitted retiral dues of the employees of the University relating to the period prior to the formation of the State of Jharkhand has already been settled by a Division Bench of this Court in W.P.(S) 2859 of 2004 by order dated 22.12.2006. The operative part of the said order reads as under: '' "Admittedly, the institution in question is situated in the State of Jharkhand and in accordance with the agreement dated 30.9.2001 and as admitted by the counsel appearing for the State of Jharkhand we are of the view that the entire amount is to be paid by the Government of Jharkhand alone. As such, the petitioner is entitled to get the amount from the State of Jharkhand. It is for the State of Jharkhand to apply for the balance amount from the Central Government by observing the procedures contemplated under the Rules."
(3.) THE case of the petitioner is squarely covered by the decision of the Division Bench of this Court dated 22.12.2006 passed in W.P(S) No. 2859 of 2004 and, as such, it is the State of jharkhand who is liable to release the necessary fund to the University for payment of the admitted retiral dues to the petitioner. Accordingly, the respondent State of Jharkhand is directed to allocate the necessary fund to the Ranchi University for payment of the admitted retiral dues to the petitioner within a period of 8 weeks from the date of receipt/production of a copy of this order.;