S.J.MUKHOPADHAYA, J. - (1.) HEARD the counsel for the petitioner and the contemnor -officials of the Bihar Slate Road Transport Corporation (Corporation for short).
(2.) IT appears that this Court while disposed of CWJC No. 1425 of 2002(R), vide order dated 30th January, 2001, directed the contemnors to pay the petitioner the subsistence allowance for the period of suspension, if not yet paid, by 3rd February, 2001. The total subsistence allowance, as alleged to have not been paid, the present contempt application has been preferred. Admittedly, the contemnors have paid a sum of Rs. 16,585/ - to petitioner towards subsistence allowance.
(3.) MR . P.P.N. Roy, the counsel for the Corporation submits that the rest of the amount could not be paid because of paucity of fund.;