SMT. BIJOYBALA HAJONG Vs. SMT. SB MARAK

JUDGEMENT

(1.) The petitioner, who has been working as Assistant Teacher at Kharigaon SSA UP School, West Garo Hills, preferred a writ petition [WP (C) No. 361 of 2013 ] in this Court with the grievance that she was prevented from discharging regular duties and was also denied the payment of salary by the School Management. The writ petition was ultimately allowed by this Court on 02.12.2014 with the following directions:

(2.) The petitioner has filed this contempt petition with the grievance that the arrears of salary, as required by the order aforesaid have not been paid to her as yet. Shorn of other unnecessary details, the agreed position of the parties is that the petitioner has been allowed to join the normal duties and that as on 10.02.2016, the respondents related with the School had cleared off some of the arrears of her salary; and an amount of Rs. 2,02,000/ - (Rupees two lakhs two thousand) remained due on that date, which was agreed to be paid by the Secretary of the School within a month.

(3.) It is submitted today by the counsel for the petitioner that according to his instructions, only an amount of Rs. 50,000/ - (Rupees fifty thousand) has been paid towards such dues after 10.02.2016. On the other hand, the learned counsel for respondents submits that after 10.02.2016, a sum of Rs. 1,00,000/ - (Rupees one lakh) has been paid to the petitioner, which includes a sum of Rs. 50,000/ - (Rupees fifty thousand) paid today morning. Learned counsel for the respondents further submits the respondents shall positively make payment of remaining amount by the end of the next month.