SRI MUNSHI LAL MAHTO Vs. SRI SUDHIR TRIPATHY

JUDGEMENT

(1.) The petitioners in the present contempt petition are aggrieved by the alleged non-compliance of the order dtd. 31/8/2017 passed in Civil Appeal No. 2703 of 2017 and batch titled as "Krishna Nand Yadav & others Vs. Magadh University & others".

(2.) During hearing, it has been informed that except petitioner No. 4, rest of the petitioners are receiving their legible claims since their respective date of absorption, hence they do not wish to press this contempt petition. Accordingly, the contempt petition in respect of petitioner nos. 1 to 3 and 5 stands dismissed.

(3.) So far as petitioner No. 4 is concerned, briefly put, he was appointed on the post of Typist in P.P.K. College, Bundu (Ranchi) on 9/9/1985. The claim of the petitioner regarding absorption was allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') vide order dtd. 29/10/2015, corrected by order dtd. 4/12/2015. The said order was confirmed by this Court vide order dtd. 31/8/2017 in Krishna Nand Yadav (supra), subject to furnishing declaration by the petitioner regarding continuously working and attending the college regularly since the date of appointment till date, or in case of retirement till the date of retirement and that he did not work anywhere else. Vide a notification dtd. 6/8/2018 of the Ranchi University, he was absorbed w.e.f. 1/7/2015.