VINOBA BHAVE UNIVERSITY COMMISSIONED TEACHERS ASSOCIATION THROUGH ITS GENERAL SECRETARY AND OTHERS Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) The petitioners in this writ petition have prayed for a direction to the respondents to pay them arrears of salary, Ph.D. increment arrears which have remained unpaid since 1.1.1996.

(2.) Though counter affidavit has not been filed either by the respondent State or the University, learned counsel for the University on the basis of the instructions received by him, informs that the University had forwarded requisition to the State Government way back in March, 2007 for release of funds in order to enable the University to pay the arrears of salary and others dues to the petitioners and other teachers, but till today, the funds have not been received from the State Government.

(3.) Learned counsel for the State, on the other hand, submits that the Government has already written to the Central Government for release of funds payable to the State Government under the UGC and as and when the funds are received, the State Government shall release funds to the University to make payment to the teachers including the petitioners.