DR. SHYAM NARAYAN SINGH Vs. SANJAY KUMAR

JUDGEMENT

(1.) The petitioners in the present contempt petition have approached this Court inter-alia contending that by virtue of the interim orders dtd. 11/7/2019 and 7/8/2019 passed in Contempt Petition (C) No. 1188 of 2018 titled as "Baidya Nath Choudhary Vs. Dr. Sree Surendra Kumar Singh" in Civil Appeal No. 2703 of 2017 and batch titled as "Krishna Nand Yadav and others Vs. Magadh University & others", arrears of salary and pension have not been finalized, which may amount to disobedience of the order of this Court.

(2.) Briefly put, the petitioners were appointed on various posts in different colleges under Magadh University. Their claims regarding absorption were allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') passing 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 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. However, the compliance of the said order is sought in true sense and spirit.

(3.) The petitioner Nos. 1 to 4 and 6 to 10 submit that arrears of salary which were earlier stopped by the Magadh University have been received by them. However, because of the orders dtd. 11/7/2019 and 7/8/2019, their pension and other benefits have not been paid. The petitioner No. 5 alleges that even after his absorption arrears of salary from May, 2008 have not been paid.