- (1.) Learned counsel for the respondent-employee submitted that in all the cases except S.B.Civil Writ Petition No.3134/2020, this Court had given directions to learned counsel for the petitioner- Management to determine and release the payment of its share, which is due to the respondent-employees.
(2.) Learned counsel submitted that the petitioner-Institution has not complied with the said order so far and no determination as well as release of payment has taken place.
(3.) Learned counsel submitted that the order passed by this Court since has not been complied with, the petitioner-Institution may first be asked to comply with the order passed by this Court.;