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Judgment
Heard learned Senior Counsel for the appellant.
Perused the impugned order dated 03.11.2014.
The best order which could be passed by the learned
Single Judge in the given facts and circumstances has been passed.
Even this Court is not inclined to pass any decisive order otherwise in
a background which relates to certain claim relating to the period 11th
July, 1966 to 21st June, 1991. The Court is further not enthused for the
reason that the appellant is a retiree of the year 1999 and only in the
year 2002 he took the first nimble step to make out a case for certain
claims relating to his earlier period of engagement in another
institution or University and not the University where he worked and
superannuated. Such stale and much belated claim raised by the
retired employee does not encourage the Court to reach out to him as
if the Court is available according to the convenience of a litigant.
The learned Single Judge has already given specific
directions for payments of accepted dues from the University. But if
that does not satisfy the appellant, he has freedom to approach the
Civil Court of competent jurisdiction as permitted by the learned
Single Judge.
The appeal is dismissed.