R.Banumathi,J. - (1.) This contempt petition has been filed alleging non-compliance of the order passed in W.P.(S) No. 1221 of 2011 dated 23.06.2011, whereby the petitioner was given liberty to file fresh representation and the respondents were directed to consider the fresh representation of the petitioner and pass appropriate reasoned order within six weeks from the date of receipt of representation and further, if the petitioner's claim is found genuine and identical to Raj Bihari Singh, the admitted amount of arrears as difference of pay be paid to the petitioner within two months thereafter and if the admissible dues/arrears are not paid within the said period, the petitioner shall be entitled to get interest @ 10% per annum till final payment.
(2.) The petitioner is represented by the learned counsel Mr. Rajendra Prasad, the opposite party-State is represented by the learned counsel Mr. S.K.Verma, Sr. S.C.-I, the opposite party SKM University is represented by the learned Senior Counsel Md. Sohail Anwar and the opposite party-Nilamber-Pitamber University is represented by the learned counsel Mr. Prabhash Kumar.
(3.) With regard to the creation of pension fund in all the Universities, on 27.08.2012 this Court passed the following order:- "However, so far as the creation of pension fund in all the Universities is concerned, an affidavit has been filed stating that a meeting of all the Vice-Chancellors of the Universities of the State under the chairmanship of the Principal Secretary, Human Resources Development Department, Government of Jharkhand was held on 18.8.2012 and it has been unanimously decided that the pension fund shall be created in each of the Universities of the State and that whatever amount is needed for creating the fund, shall be provided by the State Government in one go. The resolution dated 18.8.2012 has been annexed with the affidavit dated 22.8.2012 filed by the State-opposite party. In view of the said resolution and the affidavit, learned counsel representing Ranchi University, Vinoba Bhave University, Sido Kanhu Murmu University, Nilambar-Pitambar University and Kolhan University have assured that they shall formulate a draft provision and procedure for creation of fund and for making such provision which will facilitate calculation of the retiral dues payable to the teachers/employees of the Colleges and Universities under them to be paid on the date of their retirement. It has been submitted that they shall prepare the same separately and shall submit to the State Government within two weeks.";