BIJAY KUMAR SINHA & ORS. Vs. DEEPAK KUMAR

JUDGEMENT

(1.) We have heard the learned counsel for the petitioners as well as the learned counsel appearing for the State of Bihar.

(2.) The learned counsel for the State of Bihar has taken us through the Finance Department Resolution dtd. 14/9/2020 in meticulous detail. We may only indicate that our Judgment dtd. 4/3/2020 has made it clear that "the State of Bihar is to implement the aforesaid impugned LPA Judgment and to see that all benefits mentioned therein are paid within six weeks". This has still not been done.

(3.) We grant the State of Bihar another three months in order to do the needful, i.e. to pay to all these employees exactly what was paid by the State of Jharkhand to the employees who were covered by this order.