- (1.) On 19th September, 1983 this Court made an order in regard to the teachers of the Birla Institute of Technology affiliated to the Ranchi University, respondent herein. Almost four years have passed since that order was made. The petitioners have been contending that the order of this Court has not yet been implemented and therefore amounts to the contempt of the court while the university authorities have taken the stand that they have fully complied with the directions of this Court. In this application for contempt, affidavits in support of both these stands have been filed and we have heard learned counsel for the parties.
(2.) We are of the view that the order of this Court dated 19th September, 1983 did intend to confer on the petitioners who opt within the time limit to get the benefits available to post-graduate teachers in the university. Mr. Sorabjee agrees that if that was the view of the Court and we clarify that now, the respondent-university would agree to comply with the terms of the order within the time now fixed by the Court.
(3.) It has been pointed out that there are two other Engineering Colleges affiliated to the Ranchi University and are located at Jamshedpur and Sindhry. Learned counsel for the petitioners has accepted the offer of Mr. Sorabjee to adopt the pattern prevailing in either of the two colleges and learned counsel for the petitioners has agreed to accept the pattern prevailing in the Jamshedpur Engineering College. Mr. Sorabjee has brought to our notice that with effect from 28th of August, 1986 the technological institute has been conferred the status of a deemed university.;