KEDAR NATH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THESE writ applications pertain to payment of due salary and allowances to the petitioners.

(3.) MR . T.N. Matin, learned counsel for the University, on the basis of instruction, received University, submitted that claims of the petitioners were examined and total a sum of Rs. 62,84,381/ - have been found admissible by the University to the petitioners of these 27 writ applications. It is further submitted that the State Government by letter no. 704 dated 12.4.2006 has released a sum of rupees sixteen cores and odd towards payment of salary, arrears, retiral dues, etc. to the employees of the University and the College, which has been received recently in the month of April 2006. He also contended that the University has started making payment to the petitioners and finally the admitted dues will be paid shortly.