SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 3316 of 2009 11. I.A. No. 3316 of 2009 has been filed by the respondent State for a modification in the order dated 11.9.2009.

(2.) SRI A. Allam, learned counsel for the respondent State. expresses apprehension that the observations contained in the order dated 11.9.2009 may impose a heavy financial burden upon the State Exchequer in view of the fact that the funds sought to be disbursed, are to be allotted by the U.G.C. and the same has not been received as yet by the State Government and it is expected that in the next supplementary budget, the aforesaid issue can be decided and the expected funds would be received from the U.G.C. Learned counsel submits that the observations under which the respondent State Government has been directed to release funds to enable payments of the dues to the employees of the S.S.J.S.N. College, Garhwa, both teaching and non -teaching, needs to be modified suitably so that the pressure upon the State Government to release the funds immediately, is reduced at least till such time the U.G.C. funds are finally received.

(3.) AS it appears from the order dated 11.9.2009, the issue concerning the claim for payment of arrears was addressed in the context of the prayer made by the present seven petitioners and it is in the context of their claim that the State Government was directed to ensure that the funds for which requisition has already been received from the concerned University for enabling payment to the petitioners, are promptly released from the State Government's own resources, not waiting for indefinite period for the funds to be allotted by the U.G.C.