R. Banumathi,S. Chandrashekhar, JJ. - (1.) THIS Interlocutory Application has been filed for clarification of the order dated 30.1.2014, in and by which we have passed the detailed order regarding disbursement of the payment to the employees of Bihar State Industrial Development Corporation.
(2.) WE have heard Mr. Ananda Sen, learned counsel for the Corporation as well as Mr. H.K. Mehta, learned counsel for the petitioner. Mr. Ananda Sen, learned counsel for the Corporation has submitted that erstwhile General Manager - Mr. R.K. Singh has kept in his possession certain valuable articles including Platinum Crushable which, according to the BSIDC, valued in several lakhs. It is also stated that though the said Shri R.K. Singh has taken an advance of Rs. 1,32,229/ -, when he was in service, but he has not submitted the voucher for the same. It is, therefore, submitted that payment of proportionate salary payable to Shri R.K. Singh be kept in abeyance, till he hands over the Platinum Crucibles as well as the voucher for the advance of Rs. 1,32,229/ -. The said R.K. Singh has also given a letter dated 8.3.2014 stating that he is ready to hand over the materials before a Committee constituted.
(3.) HAVING regard to the submission, we deem it appropriate to keep the disbursement of the salary of said Mr. R.K. Singh in abeyance.;