VIJOY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In response to order dated 12.1.2009, a show cause has been filed on behalf of opposite party no.1. It is stated in the show cause that the University has been asked to submit audited claim in respect of the petitioners and upon submission of such audited claim, fund shall be released to the University for payment of the dues of these petitioners of all the above cases.

(2.) University had earlier filed show cause in these cases and had placed on record, the claim sent to the department in respect of dues of each and every petitioner with details of calculation of the amount found due to the petitioners.

(3.) In view of submission of such requisition with calculation of dues the department was required to process the same, and after verifying the calculation, was required to release fund for payment of each and every petitioners in particular. However since that was not done, this Court directed the Secretary, Human Resources Department to file specific show cause with definite stand in respect of the said requisition sent by the University. Now the Secretary, Human Resources Department has taken stand in the show cause that if the University submits the claims of the petitioners after getting it audit then only the claims of the petitioners can be considered and necessary fund will be released in favour of the University for payment of the dues of each and every petitioners in these cases.