NARENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THE grievance of the petitioners in the contempt petition as well as in the writ petitions is directed against Biscomaun and its authorities. The substance of the grievance is that lawful dues to the employees on account of retiral benefits as well as on account of arrears of salary is not being paid by the Biscomaun without any valid excuse.

(3.) IT appears that the Government is not keen in finalising the scheme for rehabilitation. In the meantime Biscomaun must shoulder its legal responsibility and pay the lawful dues of its employees to the maximum extent possible. Considerng all the facts and circumstances of the case. This court finds it just and proper to classify the dues into two heads :