HALDHAR PRASAD GUPTA Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The petitioner has filed the present miscellaneous application seeking directions against contemnors to release arrears of salary, pension and other benefits as directed vide order dtd. 27/2/2019 passed in Contempt Petition (C) No. 110 of 2019 filed in Civil Appeal No. 2703 of 2017 and batch titled as "Krishna Nand Yadav & others Vs. Magadh University & others".

(2.) Briefly put, the petitioner was appointed on the post of Lab In-charge in Parvati Science College under B.N. Mandal University on 27/9/1978 and confirmed on 22/2/1979. The claim of petitioner regarding absorption was allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission'). The said order was confirmed by this Court vide order dtd. 31/8/2017 passed in Krishna Nand Yadav (supra).

(3.) For alleged non-compliance, the petitioner filed the Contempt Petition (C) No. 110 of 2019. On 27/2/2019, the Court observed that absorption has been ordered and the payment of the admitted claim has also been made to the petitioner, if there are any remaining arrears, it be paid after verification within four weeks. In this view, accepting unconditional apology, the Contempt Petition was disposed of.