Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Original petitioner in WPS 2038/2006 retired on 31.07.1995. According to him, he was working as a Professor in Sh. Laxmi Devi Shraff Adarsh Sanskrit Mahavidyalaya, Deoghar. It is contended that his service was pensionable and he is entitled to all retirement dues like pension, gratuity as well as arrears of salary and other service dues. On being aggrieved due to non-consideration of his grievance, he approached this court in the present writ petition, seeking payment of retirement dues with arrears like pension, gratuity, salary, etc. with interest.
(3.) Petitioner in WPS No. 1807/2009 superannuated on 31.07.2007. According to him, he was working on the post of Librarian in Sh. Laxmi Devi Shraff Adarsh Sanskrit Mahavidyalaya, Deoghar. Petitioner contends that retirement benefits including service benefits and its arrears have not been paid. Therefore, he approached this Court for payment of retirement dues such as part contributory provident fund, pension, gratuity, compulsory insurance, etc. with interest.;