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Judgment
This petition arises out of the judgment of the Division Bench dated 6th November 2015 whereby the Division Bench has directed the State Government to pay the benefit to the employees which are required to be contributed by the management also.
The matter was adjourned from time to time. It seems that there are serious dispute regarding the pay scale and other calculations like increment given to the employees by management and correct data are not supplied to the Government. Therefore, the government is not updated.
In that view of the matter, it will be very difficult for us to hold that it is deliberate omission on the part of the respondents which can call for interference under Contempt Of Courts Act.
However, looking to the over all circumstances of the case, we are of the considered opinion that the matter is required to be attended by the highest officers of the concern department namely Commissioner College Education, Secretary School Education, Secretary Sanskrit Education, Secretary Technical Education, who will look into the matters.
Therefore, in this matter, we issue the following directions:-
The directions which are issued are required to be complied with by the respondents in its true spirit.
The contempt petition will be treated as representation to the concerned Secretary. Copy of the same will be given to the concern Secretary by the petitioner and office is directed to give copy of the same to each of counsel who is appearing for the department.
Notice will be issued to management by the Secretary for fixing date of hearing in this Contempt Petition and hearing will be fixed on all working days.
The matter will be heard within 30 days from the date of hearing and payment will be made within 15 days from the date of the order as stated hereinabove.
The officers concern will hear the petitioner as well as officers of the department and representative of Management and will pass a reasoned order for accepting or not accepting the claim of the petitioner.
All these formalities will be completed on or before 25 December, 2018 and payment will be made on or before 1st January, 2019.
After this order is passed by the authority, if any of the party is aggrieved by the order, it will be open for him to challenge by way of writ or file a contempt proceedings before this Court.
One of the grievance which has been made is that the Bank statements are called for. In our considered opinion, instead of Bank statement, if the balance-sheet of the concerned Trust/Management is produced on record, the government will verify record of Trust/Management on the basis of balance-sheet.
If the Management is not cooperating, it is presumed that they are not obeying the order of the Court and the government will decide to deduct their contribution towards grant but payment is to be made to the petitioners.
We request the concern learned Additional Advocate General to produce on record the order passed by the authority in the file after the order is received him.
With the above observations, all contempt petition stands disposed of.