PRASHANT BANDYOPADHYAY Vs. SUDHIR TRIPATHI

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.) The present Contempt Petition is being entertained only on behalf of petitioner No. 1 - Prashant Bandyopadhyay. So far as petitioner No. 2 - Hiralal Ram is concerned, who is reported to have expired, we do not find any order that has been passed in his favour by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as "J. Sinha Commission"), against which any contempt can be made out. Therefore, we are not inclined to entertain the claim of petitioner No. 2. The contempt petition, so far as petitioner No. 2 is concerned, is dismissed and the application for substitution of his legal heirs is hereby rejected.

(3.) Insofar as petitioner no. 1 - Prasant Bandyopadhyay is concerned, he was appointed as a Routine Clerk in ABM College, Jamshedpur. His claim regarding payment of salary was allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') vide order dtd. 23/1/2016. 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 notification dtd. 15/9/2018 of the Kolhan University, he was absorbed w.e.f. 22/10/1986.