MANJU SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Registrar of Vinoba Bhave University, Hazaribag appears in person and submitted that the order of this Court has been complied with and the payment due to the petitioner has been made through cheques in the Court. In the show-cause reply it has been stated that since after receipt of the order of this Court, he has been writing to the State Government for release of required fund, but fund was not released. Several reminders were sent for release of the fund, but in spite of lapse of a long period, the amount was not released. The Director, Higher Education ultimately issued letter dated 22.6.2012 directing the University to pay the petitioner's admissible dues out of internal sources of the University.

(2.) It has been submitted that the Universities are not at fault in delaying compliance of the orders of this Court. The fund has to be provided by the State Government which is not released in time. Sufficient fund is not released to the Universities for payment of even pensionary benefits of the retired employees.

(3.) Learned counsel for other Universities of the State raised similar grievance.