Name,"Date of
notification","Absorption w.e.f.
the following date","Date of
superannuation
P1 â€" Dr. Shyam
Narayan Singh",13.07.2018,14.02.1983,30.11.2020
P2 - Dr. Krishna
Kumar Navin",13.07.2018,14.02.1983,30.04.2015
P3 - Dr. Mundrika
Prasad",18.08.2018,N/A,31.07.2009
P4 - Md. Gulam Samdani,13.07.2018,09.05.1988,30.09.2020
P5 - Dr. Shree Niwas
Pandey",18.09.2018,N/A,In service
P6 - Sri Harihar Prasad
Singh",13.07.2018,19.03.1986,30.11.2015
P7 - Sri Vidya Bhushan
Prasad",18.08.2018,N/A,31.01.2018
P8 - Sri Brij Bihari Singh,18.09.2018,N/A,31.01.2021
P9 - Sri Rajendra Pd.
Singh",13.07.2018,19.03.1986,31.01.2019
P10 - Brij Mohan
Prasad",13.07.2018,19.03.1986,31.12.2015
(vi) We make it clear that if the employees have submitted the joint claim of arrears of salary and pension in that event the issue of arrears of salary,,,
be governed by direction No. (ii) and of pension by direction (iii).,,,
(vii) In case, the parties feel dissatisfied by the orders of the Registrar/Vice Chancellor of the University, they shall be at liberty to take recourse as",,,
permissible before the High Court.,,,
8. In view of the foregoing, the present contempt petition stands disposed of. Pending interlocutory application(s), if any, stands disposed of.",,,
