MEERA SINGH Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The petitioner in the present contempt petition is aggrieved by the alleged non-compliance of the order dtd. 27/2/2019 passed in Contempt Petition (C) No. 1030 of 2018, 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 lecturer in Tilka Manjhi Bhagalpur University, Bhagalpur, Bihar w.e.f. 7/9/1981. 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. 3/8/2015. 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 she did not work anywhere else. Vide a notification dtd. 17/9/2018 of the Magadh University, she was absorbed.

(3.) The petitioner felt that the said order was not complied with, hence, she had filed the Contempt Petition (C) No. 1030 of 2018 for alleged non-compliance. On 27/2/2019, the Court observed that absorption has been ordered and the payment to the admitted claim has also been made, if there are any remaining arrears it be paid to petitioner after verification within four weeks. In this view, accepting unconditional apology, the Contempt Petition was disposed of. The petitioner raising a grievance that the direction issued in main case and also in contempt petition has not been complied, hence, filed the present petition.