SUDHIR KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS is a petition for contempt, which has been filed for the second time alleging that the order dated 16. 2. 2006 passed by the Division Bench in L. P. A no. 536/2005 has not been complied in letter and spirit, as the petitioner although has been paid his current salary, he has not been paid his arrears of salary in spite of subsequent direction issued by this Court on 7. 9. 2007 in Cont. (C) Case No. 615 of 2007, which categorically directed as follows:-". . . The respondents are directed to pay the dues of the salary to the petitioner within four weeks from the date of receipt/production of a copy of this order. "

(2.) IT was submitted by learned counsel for the petitioner that although current salary has been paid to the petitioner, the dues accruing towards arrears of salary has not been paid to him.

(3.) LEARNED G. P I, Mr. Modi, has strongly refuted the contention of the counsel for the petitioner and submitted that the petitioner has duly been paid his current salary after he joined his transferred post, but his arrears of salary for the period during which he remained absent without any information cannot be paid to him.