NEERAJ CHAUBEY Vs. KRIPA SHANKAR VERMA, TEACHER

JUDGEMENT

(1.) HEARD Dr. Neeraj Chaubey the petitioner -applicant in person. Dr. Chaubey is an eminent scientist and has been appearing before this Court off and on. It hurts the conscience of the court to see the scientist of the country running from pillar to post to get his salary for his and his family's survival. A country which needs the services of such scientists for its development can ill -afford to see the brain of the country wasting its energies at the corridors of the court. There appears to be long history of litigation relating to his service conditions. This Court does not want to rake up the issues which have come to an end through the compliance report filed by the opposite party No. 1. It has been informed that the opposite party No. 1 has been a student of the petitioner -applicant. It is such a tragedy that a teacher had to file cases of contempt against his own student who occupies the chair of Director of the institute where the applicant has been teaching.

(2.) WITHOUT making any further observations the court finds in para No. 4 of the affidavit, that salary for the month of March, April, May, June, July, August and December, 2011 have been deposited in the account of the petitioner in Punjab National Bank on 16.1.2012. The paragraph further says that Branch Manager, Kamla Nehru Institute of Technology, Sultanpur has informed petitioner No. 1 about the payment.

(3.) THE court requested Dr. Neeraj Chaubey to put an end to litigation and go back to work. Litigation amongst teachers is not to be encouraged. If the intellectuals of this country cannot solve their problems and cannot control their egos, the achievements will be dwarfed. The people of this country need the scientists/teachers for the larger good of the people. Dr. Neeraj Chaubey was magnanimous enough to accept the advice of the court and let bye gones be bye gones.