DEBABRATA DASGUPTA Vs. STATE OF JHARKHAND & OTHERS

JUDGEMENT

(1.) PRESENT contempt petition has been filed as the order dated 4.7.2011 passed by this Court has not been complied with.

(2.) Learned Counsel appearing for the opposite party -State Government, while referring supplementary show -cause, pointed that the Accountant General, Jharkhand has issued pay slip No. G.E. -2 Medo -D -1 -7 -709 dated 18.01.12 authorized him the pay of Associate Professor w.e.f. 05.07.88 (Notional) and financial benefit w.e.f. 15.11.2000 i.e. the date of creation of the State of Jharkhand and thus the order passed by the Court has been complied with in letter and spirit.

(3.) LEARNED Counsel for the petitioner submitted that in compliance of the order passed by this Court dated 4.7.2011, answering opposite party has issued notification No. 385(7A) dated 26.9.2011 and has withdrawn the letter dated 20.06.2009.