JAYANTA KUMAR BISWAS,J. - (1.) Mr. Banerjee appearing for the contemner and also for the respondents in the pending WP submits as follows. Though the suo motu contempt rule has not yet been served, the contemner getting information has come to appear in person and he is present in Court. He is no longer in the office of the Finance Secretary of the State Government and today he is not in a position to comply with the order. The contemner needs time to file an affidavit stating the reasons for non-compliance with the order of this Court.
(2.) Mr. Banerjee has also submitted that the State unable to pay the petitioners according to their demand and also to the extent this Court has ordered has already offered rupees one core ninety-six lakh and decided to pay at the rate of rupees one core ninety-six lakh per month until the entire admitted amount is paid; but that the petitioners have refused to accept the offer.
(3.) Mr. Pal appearing for the petitioners has submitted that the contempt matter requires a closer examination, and that the State should be asked to file an affidavit stating its offer to pay the petitioners at the rate of rupees one core ninety-six lakh per month until the entire amount is paid.;