- (1.) This is a petition for contempt alleging non-compliance of the order dated 18-7-2007 passed in W. P. (S) No. 3623 of 2007, whereby the learned single Judge had been pleased to dispose of the writ petition granting liberty to the petitioner to file a fresh representation with details of her claim along with a copy of the order passed by the Court before the Vice Chancellor, Sidhu Kanhu Murmu University, Dumka and it was further observed that if such a representation is filed, the said respondent/Vice Chancellor shall consider the petitioner's claim and pass appropriate order in accordance with law within a period of six weeks from the date of receipt of the representation. The learned single Judge observed that if the petitioner is found entitled to get one or the other claim, monetary benefits/arrears thereof must be paid to her within a period of two months thereafter with statutory interest and if the amount is found not to have been paid to the petitioner within the said period, she shall be entitled to get interest at the rate of 10% per annum till the payment is made.
(2.) It is informed by the counsel for the petitioner that the Vice Chancellor has already disposed of the representation of the petitioner and has held that the petitioner is entitled to UGC scale and since she is entitled to UGC scale, then as per calculation an amount of Rupees nine lacs and odd is payable to her.
(3.) Counsel for the petitioner has submitted that no amount has been paid to the petitioner, either by way of gratuity or other retiral benefits, which is refuted by the counsel for the University, who has submitted that the amount which has been claimed by the petitioner is as per the UGC scale but as per the previous scale, she has received the entire retiral benefits.;