AMARESHWAR SAHAY, J. - (1.) Heard the counsel for the parties.
(2.) THE petitioner had moved this Court earlier in WPS No. 2346/2001 making a grievance that though he retired from the service on 1.2.1994 but he was neither allowed the benefits of time bound promotion, nor his pension was fixed nor the retiral benefits were given on revised scale of pay. The said writ petition was disposed of by order dated 12.6.2001 as contained in Annexure -8 to the writ petition, giving liberty to the petitioner to approach the Vice -Chancellor, Ranchi University for such relief by filing a representation and the respondents were directed to determine the question relating grant of selection grade scale and retiral benefits in the revised scale within a period of three months. It was further directed that if any amount was found payable, the same should be paid thereof.
(3.) PURSUANT to the said order, the petitioner made a detailed representation before the Vice -Chancellor, Ranchi University on 27.6.2001 as contained in Annexure -9 to the writ petition. The representation of the petitioner was disposed of by order dated 11.6.2002 under the signature of the Registrar, Ranchi University, Ranchi as contained in Annexure -10 to the writ petition.;