Arun Bek And Ors vs The State Of Jharkhand And Ors on 29 August, 2014

[Cites 1, Cited by 0]

Jharkhand High Court

Arun Bek And Ors vs The State Of Jharkhand And Ors on 29 August, 2014

Bench: D.N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI
      Cont. Case (Civil) No. 292 of 2013
1. Arun Bek
2. Snehlata Sinha
3. Anita Chakravarty
4. Sita Pati Kumari
5. Shail Akhori
6. Sudha Sinha                           ....Petitioners 
                   Versus
The State of Jharkhand & Ors.            ..... Opposite Parties. 
                   
CORAM:  HON'BLE THE ACTING CHIEF JUSTICE   
For the Petitioners   : Mr. Arun Bek, In Peron 
For the State            : None  
                                     
03/Dated: 29th August, 2014

1. When the matter is called out, applicant no.1 Sri Arun Bek party in person is present before this Court and he has argued out the case on behalf of all the applicants.

2. Counsel for the applicants as well as counsel for the opposite parties State are not appearing because of strike of advocates.

3. Party in person submitted that previously these applicants have preferred writ petition being W.P.(S) No. 3788 of 2012, which was allowed vide order dated 10th December, 2012 on the same terms of the judgment of this Court dated 30th August, 2012 passed in W.P.(S) No. 3942 of 2012 (Asha Kumari Pathak Vs The State of Jharkhand & others). It is submitted by the party in person that the order passed in W.P.(S) No. 3942 of 2012 dated 30th August, 2012 is at Annexure1/1 to this contempt application in which this Court has passed an order to make payment of arrears of salary and other benefits to be paid with interest @ 5 % per annum.

4. It is submitted by the party in person that the applicants are not paid any of the amount since long and they are starving and hence, let some lumpsum amount be ordered to be paid as an interim measurement till the final amount is being paid to these applicants and this lumpsum amount may be adjusted towards the final amount, found legally payable to these applicants.

5. In view of these submissions and also looking to the order, passed by this Court in earlier writ petition preferred by these applicants and also looking to the other annexures of this contempt application, I hereby, direct the opposite parties to deposit Rs.6,00,000/ (Rs. six lakh only) i.e. Rs.1,00,000/ each for these applicants, before the Registrar General of 2. this Court on or before 11th September, 2014. This amount of Rs.6,00,000/ will be adjusted towards Rs.1,00,000/ per applicant when final figure is arrived at of the legally payable amount of each of the applicant. The Registrar General of this Court is hereby, directed to accept the amount of Rs. 6,00,000/ from the opposite partyState in this matter.

6. The matter is adjourned on 12th September, 2014.

7. This order will be communicated to the opposite parties by 'FAX' so that the same may be complied with at the earliest.

(D.N. Patel, A.C.J.) VK/

Unlock Advanced Research with PRISMAI

Jharkhand High Court