SAMIRA SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This contempt application is arising out of W.P.(S) No.3462 of 2017, which was disposed of vide order dated 31.10.2017 wherein, this Court after hearing the learned counsel for both the parties disposed of the said writ petition with a direction upon the respondent Nos. 2 & 3 to consider the representation of the petitioners and pass a reasoned order in accordance with law, taking into consideration that similarly situated persons have already been extended the benefits of AGP, increments of Ph.D/M.Phil and arrears of 6 th Pay Commission.

(2.) Needless to say that if the petitioners are found entitled for the benefits of AGP, increments of Ph.D/M.Phil and arrears of 6th Pay Commission, the same may be extended to them, within a period of six weeks from the date of receipt of a copy of this order.

(3.) In compliance of the said order, a reasoned order dated 28.08.2018 has been passed by the opposite party-State. Mr. Ajit Kumar, learned Advocate General appearing on behalf of the opposite party-State submits that as far as arrears of salary is concerned, the funds have been allotted to the University and University has disbursed the same on 03.11.2018 itself.