ALOK SHARMA, J. - (1.) Non compliance with the order dated 20-7-2016 in SBCWP No.6618/2016 and other connected writ petitions has been alleged in these contempt petitions.
(2.) The facts of the case are that this court while disposing of the writ petitions filed by the respondents against the order dated 11-1- 2016 passed by the Rajasthan Non Government Educational Institutions Tribunal, Jaipur (hereafter 'the Tribunal') directed as under:- "(1) The petitioner institutions will draw a statement of account showing as to what amount is payable to the employees on account of direction given by the Tribunal. (2) Further statement of account would be submitted by the petitioner institutions showing that out of due amount to the employees, how much amount has been paid by them against their own share and if payment has been made against the share towards grant-in-aid then to indicate it to claim reimbursement. It would obviously be with the supporting documents regarding payment to the employees to claim reimbursement to the extent of grant-in-aid. (3) On receipt of statement of account, as directed above, the State Government would make scrutiny and verification of the statement and for which they would be at liberty to make inspection of the account of the petitioner institutions or to call for the information. If it indeed for support of the statements. On getting verification of account, as stated above, the State Government would reimburse the due amount to the extent of grant-in-aid. (4) The reimbursement of amount would be made in two different phases. In first phase, the reimbursement would be made to the institutions to the extent it is due in their favour on account of payment of due amount to the employees out of the share of grant-in-aid. In second phase, which would be simultaneous to the first phase, the payment would be made directly to the employees, involved in these writ petitions, to the extent of share of grant-in-aid admissible to them. If, over and above share of grant-in-aid, anything remains payable to the employees, more specifically, against share of the institutions, it would be paid by the institutions itself. (5) The exercise aforesaid would be completed within a period of four months from the date of receipt of this in the following manner: (i) The statement of account, as directed in para 1 and 2 would be submitted by the petitioner institutions along with supporting documents within a period of one month from today. (ii) On getting statement of account, as directed above, the State Government would make verification of statement of account within a period of two months from the date of its receipt. (iii) On verification of account, payment would be released by the State Government in favour of the institutions/ employees, as directed above, within a period of one month thereupon. (iv) The directions aforesaid have been given on agreed terms and otherwise, it is in light of the judgment of Division Bench in the case of Management Committee, Sh. Bhagwan Das Todi College (supra). (v) The petitioner institutions would pay its share to the employees, if any, within a period of four months from the date of receipt of copy of this order. With the aforesaid, all these writ petitions are disposed of so as the stay applications."
(3.) The case of the petitioners in these contempt petitions is that the judgment of the Tribunal, which was neither modified nor quashed by the High Court, was to be complied with in the manner directed by this court in its order dated 20-7-2016. Thereunder the respondents aside of payment of due amounts were to pay interest @ 6% for the period of delay in the payment. The interest has been paid and that constitutes contempt of the court's order for which the respondents be punished.;