D.G.R. Patnaik, J. - (1.) IN compliance with the order dated 12.05.2010, the Director, Higher Education, Government of Jharkhand has appeared in person in Court today.
(2.) A supplementary counter affidavit has been filed on behalf of the respondent State today stating therein that a sum of Rs. 39,72,466/ - has been sanctioned for payment to the seven petitioners of this writ application and necessary instructions have been issued for release of the payments accordingly. The Director, Higher Education assures that the aforesaid sanctioned amount shall be positively delivered to the Registrar of the respondent Ranchi University latest by Saturday of this week.
(3.) CONSIDERING the assurances given the Director, the Registrar, Ranchi University is directed to release the amounts payable to the petitioners individually, as mentioned in Annexure -F dated 20.05.2010 annexed to the supplementary counter affidavit of the respondent State of Jharkhand, within one week from the date of receipt of the amount from the State Government. It is expected that after compliance of the above directions, the surviving grievances of the present petitioners would be finally redressed.;