- (1.) WE have heard learned Counsel for the parties at length.
(2.) HOWEVER , it is not on record as well as not coming out from the impugned judgment dated 12th January, 2009, that whether any meeting of the Managing Director, BHALCO and Managing Director, JHALCO as well as the Secretaries of the Government of Bihar and Government of Jharkhand took place and any final decision was taken by them or not. Hon'ble Supreme Court has clearly directed that the High Court shall decide the matter after taking the final decision regarding mode of payment etc. to the employees, in the light of any report submitted by the said authorities. In view of the above reasons, we direct the State of Bihar and State of Jharkhand as well as the Managing Directors of BHALCO and JHALCO to submit their detailed affidavit with respect to the steps taken in pursuance of the direction given by the Hon'ble Supreme Court in the judgment dated 8th July, 2008 and if any decision has been taken then the said report must be submitted.
(3.) PUT up this Case on 16th May, 2011.;