Patna High Court - Orders
Dr. Paras Nath Singh vs Dr. Pratap Narain Singh Vice ... on 28 July, 2014
Bench: Chief Justice, Ashwani Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.6394 of 2013
In
Letters Patent Appeal No. 32 of 2011
In
Civil Writ Jurisdiction Case No. 11412 of 2010
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Dr. Paras Nath Singh, son of Late Chandradhar Singh, Resident of Village-
Usari, P.O.- Akorhi, P.S.- Mohania, District- Kaimur at Bhabua. At present
Lecturer in Department of Economics, Gram Bharati College, Ramgarh,
Kaimur at Bhabua.
.... .... Petitioner
Versus
1. Dr. Pratap Narain Singh, Vice Chancellor, Veer Kunwar Singh
University, Ara
2. Dr. Manoj Kumar, Registrar, Veer Kunwar Singh University, Ara.
3. Dr. Arun Kumar Sinha, Finance Officer, Veer Kunwar Singh University,
Ara
4. The State of Bihar through the Principle Secretary cum Commissioner,
Human Resources (Higher Education) Department, Govt. of Bihar, Patna
namely Sri Amarjeet Sinha (Formal Party)
.... .... Respondents-Opposite Parties
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Appearance :
For the Petitioner : Mr. Ashok Kumar Garg, Advocate
For the Respondents-University: Mr. Sarvadeo Singh, Advocate
For the Respondent-State : Mr. Shailendra Kumar Singh, AC to AAG 6
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CORAM: HONOURABLE THE CHIEF JUSTICE
And
HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
2 Patna High Court MJC No.6394 of 2013 (3) dt.28-07-2014
2/2
3 28-07-2014The petitioner has complained wilful disobedience of the direction to pay interest issued on 13th July 2013 by this Court in Letters Patent Appeal No. 32 of 2011.
On perusal of the show cause, it appears that the amount of interest has been paid belatedly on 8th July 2014 that too partially.
Learned advocate Mr. Sarvadeo Singh appears for the deponent. He admits that the amount of interest has not been paid till the date of payment as directed. Interest for the period from April 2013 till the date of payment of arrears of salary on 8th July 2014 is still due.
The respondents are clearly in contempt of this Court. In the event, the respondents fail to purge the contempt within three weeks from today, the respondent no. 2, Dr. Manoj Kumar, Registrar, Veer Kunwar Singh University and the respondent no.3, Dr. Arun Kumar Sinha, Finance Officer, Veer Kunwar Singh University, Ara will file show cause as to why the contempt proceedings should not be initiated against them.
Stand over to 25th August 2014.
(R.M. Doshit, CJ) (Ashwani Kumar Singh, J) Sanjeet/-
U