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Judgment
Heard learned counsel for the parties.
All these contempt petitions are taken up together as they relate to the same issue.
The allegation was that despite the order of the Court for payment of interest on Provident Fund, the same was not paid.
Earlier it appears that as per the chart prepared by the authorities, some amounts were mentioned calculating the interest at the rate of 5% and also at 12%. However, from the pleadings, it transpires that such calculation has been found erroneous and fresh calculation by the Chartered Accountant has also been brought on record. The same shows that the amounts initially shown in the chart earlier prepared was not correct and accordingly a revised chart with detailed calculation has been brought on record. It has further been stated in the show cause filed on behalf of the Magadh University that entire payment as per the fresh calculation has been paid to the petitioners.
There is no rebuttal either with regard to the payment being received by the petitioners or with regard to any error in the detailed calculation chart at the rate of 5% compound interest, which has been brought on record.
In the aforesaid background, the Court does not find any violation of the orders of the Court by the opposite parties.
Accordingly, the applications stand disposed off.
However, it shall be open to the petitioners to file a representation before the Vice Chancellor, Registrar and Finance Officer of the Magadh University giving detailed calculation if they think that the calculation on which payment has been made to them is not correct. If such a representation is filed, the concerned authorities shall be obliged to pass a detailed order and consequences shall follow.