RAMESHWAR TIWARY Vs. KASHINATH MISHRA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the Kameshwar Singh Darbhanga Sanskrit University, Darbhanga (hereinafter referred to as the University).

(2.) This contempt petition has been filed alleging non- compliance of the order dated 4.9.1997 passed in C.W.J.C. No.5272 of 1995, Annexure-1. Authorities of the University were unable to comply the orders of the High Court as according to them the bill submitted pursuant to the orders of the High Court was not being authenticated by the Principal of the College with reference to the attendance register. This Court appreciated the controversy and passed order dated 2.3.2012 clarifying the position. In compliance of the order of the High Court dated 4.9.1997 and the subsequent order dated 2.3.2012 amounts have been paid to the petitioner, which fact is being accepted by the counsel for the petitioner.

(3.) In view of the payments made, the contempt petition is disposed of granting liberty to the University to proceed against the authorities of the College who are responsible for double payment.