BIJAY KUMAR SINHA Vs. TRIPURARI SHARAN

JUDGEMENT

(1.) The petitioners have approached this Court contending that the respondents have committed contempt of the order dated 15th February 2021 passed by this Court.

(2.) The present proceedings have a chequered history. The petitioners were appointed in various Corporations in the erstwhile State of Bihar much prior to 1996. In the year 1996, the fodder scam resulted in a large number of employees working in the Treasury Department either being dismissed or suspended. On account of shortfall of the employees in the Treasury Department, several Corporations including the one, wherein the petitioners were employed, were directed by the Department of Finance, Treasury and Accounts Directorate, Government of Bihar vide its letter No. 447 dated 24th August 1996, to send the services of the employees on deputation. In pursuance to the directions dated 24th August 1996, issued by the State Government, the petitioners and other employees were relieved and joined the different treasuries in the erstwhile State of Bihar. On 15th November 2000, the State of Bihar was bifurcated into the State of Bihar and the State of Jharkhand. The employees were accordingly apportioned amongst the two States.

(3.) Various such employees employed with the State of Jharkhand had approached the Jharkhand High Court by filing writ petition being WP(S) No.1693 of 2012, with the grievance that the services of such employees with the Corporations were not considered for the purpose of pensionary and retiral benefits. The employees succeeded before the Jharkhand High Court vide its order dated 31st July 2013. The LPA No. 357 of 2013 filed by the State of Jharkhand before the Division Bench was also dismissed vide order dated 14th January 2015. The State of Jharkhand came up before this Court by filing Civil Appeal No.13372 of 2015. This Court, vide order dated 7th September 2017, refused to interfere with the order of the Jharkhand High Court dated 14th January 2015 and directed that the pension and retiral benefits as also the arrears shall be calculated giving the benefit of the judgment of the Jharkhand High Court within a period of 6 months.