- (1.) Heard learned counsel for the petitioners, learned counsel for the respondents and learned counsel for the Ranchi University.
(2.) It is submitted by the learned counsel for the petitioners that because of the dispute between the old management committee and the new management committee of Maulana Azad Colene, Ranchi, the salary of teaching and non-teaching staff, who are petitioners, from the period October,2007 till October,2010, has not been paid by the government, as the amount has not been released in favour of the College.
(3.) Having heard the learned counsel for the parties, it appears that; (a) the present petitioners, who are teaching and non- teaching staff of Maulana Azad College, Ranchi, have worked for the period running from October,2007 till date i.e. October,2010. (b) That for this period, they are entitled to get their salary, which has to be released by the State in favour of Maulana Azad College, Ranchi having their account in Union Bank of India, Saheed Chowk Branch, Ranchi. (c) In view of the fact and keeping in mind the fact that since long teaching and non-teaching staff i.e petitioners of the college are waiting for their salary and their salary has not been deposited till date by the Government in favour of Maulana Azad College, Ranchi, the State is directed to release the salary for the said period without any further delay in favour of Maulana Azad College in their Bank Account at Union Bank of India, Saheed chowk Branch, Ranchi.;