MANJU SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) LEARNED counsel appearing for the petitioners submitted that because of the dispute between the old management committee members and a new management committee members of the Maulana Azad College, Ranchi, the salary of the teaching staff, who are the petitioners, from the period running from November, 2006 to September, 2007 though it has been paid by the Government and though has been deposited in the bank account of the College, Ranchi is not being distributed by the Union Bank of India and is unnecessarily retaining this salary and, therefore, for distribution of the salary, the present petitioners prays for getting their salary from November, 2006 to September, 2007. It is not disputed that they have worked for this period.

(2.) HAVING heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears: -

(3.) THE aforesaid four officers will decide about the salary amount of each petitioner and that amount will be deposited in their respective bank accounts, after making necessary deductions like PPF, GPF amounts etc. permissible under the law from the bank account of the College, Ranchi. These petitioners are entitled for their salary from November, 2006 to September, 2007 and the aforesaid exercise will be completed by this Committee of aforesaid four officers as early as possible and practicable, preferably within a period of two weeks from the date of receipt of this order and upon fixation the amount towards arrears of each petitioners by the aforesaid Committee, they will communicate this amount to respondent nos. 4 and 5 and upon receipt of such fixed amount for each petitioners, the said amount will be deposited as transferred by respondent nos. 4 and 5 into bank account of the petitioners, by completing necessary bank procedure. All the respondents shall co -operate to complete this bank procedure for transfer of amount of salary to the bank account of petitioners.