NAVANGIBHUT MAHAVIDYALAYA SHISKCHAK AND SHIKSHAKETAN KARAMCHARI SANGHARSH MORCHA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2002-5-45
HIGH COURT OF JHARKHAND
Decided on May 08,2002

Navangibhut Mahavidyalaya Shiskchak And Shikshaketan Karamchari Sangharsh Morcha Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) I .A. No. 688 of 2002 has been filed on behalf of Ashok Kumar Sharing, petitioner No. 2 for direction on the respondents to pay salary at least from the date of filing of the writ petition including the current salary.
(2.) THE counsel appearing on behalf of the Ranchi University submitted that the petitioners have been reinstated and it is made clear that their salary will be paid if fund is released by the State in their individual name. According to the counsel for the State, no individual requisition has been made by the University in the name of one or other petitioner to determine the amount as is due to one or other petitioner.
(3.) IT is not in dispute that the petitioners are teaching and non -teaching employees of live colleges, namely, P.P.K. College, Bundu Mandar College, Mandar Abdul Bari Memorial College, Jamshedpur, Karamchand Bhagat College, Bero and B.N. Jalan College, Sisai.;


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