Ram Prasad Mishra vs State Of Bihar Through The Secretary And Ors

Heard learned counsel for the appellant, learned counsel for the State and learned counsel for the Patna University.

A short question has been raised in the present case that the University vide Notification No. 1547 dated 6.11.2012 has equalized the pay of the

Section Officer and the Assistant at par with the scale of pay to those who are working in the Secretariat of the State Government with effect from

1.01.1986, but prior to that the Government has issued a memorandum vide Memo No. 898 dated 07.06.2007 whereby and whereunder the pay has

been equalized with effect from 1.01.1996 and later on the University has modified it by its own notification and made it from the date fixed by the

State Government i.e. 1.01.1996.

It appears from the record that the Section Officer as well as Assistant approached this Court making a claim that they should be paid the salary at

par with those of their counterparts working in the Secretariat of the State Government. The same was accepted, which was challenged before the

Hon’ble Supreme Court unsuccessfully and ultimately, the State Government has taken a decision and made applicable from 1.01.1996 vide

notification no. 898 dated 07.06.2007, but it appears that the University has made it applicable with effect from 1.01.1986. Later on the University

made it applicable with effect from 1.01.1996. The appellant has been paid salary and arrears at par with his counterpart working in the Secretariat

with effect from 1.01.1996, but the claim has been made by the appellant that the University has fixed the date i.e. 1.01.1986, so the payment should

be made from that date. Hence, he should be paid the arrears of salary with effect from 1.01.1986 to 1.01.1996.

The finance used to come from the State Government as the University does not have any resources to generate sufficient fund except the fee and

form, which are not sufficient to cater the need of the University in the matter of payment of salary and other miscellaneous expenses. The

Government has implemented the order of the Hon’ble Supreme Court, but it made it effective from 1.01.1996. Counsel for the appellant has not

brought any material on record to show that other employees similar to this appellant have been paid the salary as well as arrears with effect from

1.01.1986. If any employee at par with the appellant has received the revised scale with effect from 1.01.1986, then he will be at liberty to make a

representation before the Registrar, Patna University, who will look into the matter and take a decision in accordance with law.

With this observations and directions, this appeal is disposed of.