ZAHID HUSSAIN Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The petitioner/appellant -Zahid Hussain had filed a writ application bearing W.P.(S) No. 4101 of 2010 for a direction to the respondents to make payment of his retiral dues together with arrears of salary and other monetary benefits payable pursuant to the 6th Pay Revision. That writ application was disposed of vide order dated 14.09.2010, giving liberty to the petitioner to file a fresh representation before the concerned authorities of the respondents, stating his claim in detail together with supporting grounds and all requisite in -formations and within two months from the date of receipt of such representation so that the concerned authorities shall consider the claim of the petitioner and take an appropriate decision on the same by passing a reasoned and speaking order and shall effectively communicate such decision to the petitioner. Further it was observed that the respondents shall ensure that whatever payments by way of retiral dues to which the petitioner is found eligible, shall be paid to him together with interest at appropriate rate, within a period of two months of the date of final decision taken on the petitioner's representation.

(2.) When that order, according to the petitioner, was not complied with, a Contempt Petition bearing Cont. Case (Civil) No. 358 of 2011 was filed. On the day when that case was taken up, nobody appeared on behalf of the petitioner. However, counsel for the University submitted before the court that whatever dues were payable, the same have already been paid. In this regard, it was placed before the court that the petitioner has been paid a sum of Rs. 12,56,557/ -. That apart, amount accruing as interest @ 5% per annum has also been paid.

(3.) Taking into account the said submission, the Court did find that the order passed by this court has been complied with and thereby, the aforesaid Contempt Petition was dismissed.