GOPAL SHARAN SINGH Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The petitioners in the present contempt petitions 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.) Briefly put the petitioners were appointed on various posts in different colleges. The claims of the petitioners regarding absorption were allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') vide various orders on different dates. The said orders were confirmed by this Court vide order dtd. 31/8/2017 in Krishna Nand Yadav (supra), subject to furnishing declaration by the respective 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.

(3.) The petitioners submit that while they have been absorbed by the university vide different orders on various dates, their arrears of salary and pension, if any, have not been paid by the contemnors, therefore, the present petitions have been filed.