SACHCHIDANAND JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to GP 4 for the State and learned counsel for the B N Mandal University (hereinafter referred to as the 'University').

(2.) Though on 23.10.2019, the Court had required the Additional Chief Secretary, Education Department to file an affidavit in terms of paragraph no. 6 of the order dated 30.09.2019 and in the event the same being done, his personal appearance was dispensed with but still he is present in Court along with supplementary show cause. The stand is that with regard to the petitioner and 86 others, the Government is in the process of sanctioning the funds and necessary instructions would be sent to the Treasury Officer within two weeks from today. It was submitted that by that time, payment would also be made to them. It was submitted that once the State sanctions and releases the fund, the University shall be obliged to pay the concerned persons upon due verification.

(3.) The Additional Chief Secretary, Education Department submitted that in case the University finds that the funds are inadequate for satisfying the demand, the State Government is ready to meet the shortfall.