Bihar State Industrial Development Corporation Limited Karmchari Mahasangh vs State Of Jharkhand & Others

IA No. 156 of 2021 and IA No. 3814 of 2021

In course of hearing we have been apprised that no modality was decided by the Bihar State Industrial Development Corporation Ltd. for payment

of post-retiral dues as well as back wages to the employees of the Bihar State Industrial Development Corporation Ltd. We are also told that there is

no direction of the Court regarding in what proportion of the amount deposited by the Bihar State Industrial Development Corporation Ltd. shall be

disbursed amongst the retired employees and the employees who purportedly are still on roll of the Bihar State Industrial Development Corporation

Ltd.

We think that this issue needs to be resolved first before final hearing of this writ petition.

By an order dated 05.08.2021, the Registrar General (In-charge) was directed to file his affidavit explaining the reason why the Court's orders

dated 06.03.2020 and 19.07.2021 were not complied.

It is stated that the amount of Rs. 1,10,00,000/- has not been released.

We are informed that an affidavit has been filed by the Registrar General (In-charge) which has been placed with the original file.

Since we need to seek response from the office of the Registrar General, High Court of Jharkhand why the amount of Rs.1,10,00,000/- (Rupees

One Crore Ten Lacs only) which was ordered by this Court to be released has yet not been disbursed, we inquired whether the Registrar General (In-

charge) has appeared in the proceeding. We awaited till 11:00 AM, however, neither the Registrar General (In-charge) has joined the Court

proceeding nor any person representing the office of the Registrar General, High Court of Jharkhand has appeared before us.

On Court's query, the Court Master has informed us that a link for the proceeding was sent to the Registrar General (In-charge).

Part heard.

For further consideration, post this matter on 12.08.2021, under the same heading to be taken up at 10:30 AM as the first case.

Let a copy of this order be given to all concerned.