APRAJITA SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The respondent officer is present in Court.

(2.) This Court earlier recorded its displeasure about the conduct of the respondent officer and clearly directed that the mode of payment is not to make deposit in the provident fund account but the mode of payment should be that in how many instalments and in what particular manner the amount would be paid in cash. The copy of this order was received by the officer on 5th April, 2004. He submits that he sought certain instructions from different corners and thereafter filed the affidavit dated 7th April, 2004.

(3.) Surprisingly, in the affidavit dated 7th April, 2004 the said officer has reiterated his stand and has submitted that the amount is to be deposited in the provident fund account and the earlier orders passed by the Court be recalled.