ANIRUDH SAO Vs. STATE OF BIHA

JUDGEMENT

(1.) TODAY , third supplementary counter affidavit has been brought on record which has been affidavited by the Secretary, Department of Human Resources (Higher Education) Government of Bihar on his own behalf and on behalf of Chief Secretary as directed by this Court.

(2.) IN the aforesaid counter affidavit it has been contended that as far as provident fund dues are concerned, one instalment has already been released and the second instalment regarding the remaining dues would be released which would be paid to them latest by October, 2005. In view of same said grievance stands resolved.

(3.) COUNSEL for the University contends that though detail has been provided but not audited and authenticated by the Chartered Accountant which he contends would be done within a period of two months from today and handed over to the Higher Education Department. Counter affidavit further goes to show that Rs. 100 crores has already been earmarked for the said purpose and if need arises for which purpose Higher Education Department has already made additional provision for 100 crores which can be used to meet requirement of legitimate arrears of all the Universities of Bihar. It further contends that the department proposes to make such provision in coming financial year also if need arises after getting detailed report as stated above.