Bihar State Industrial Development Corporation Ltd. vs The State of Jharkhand

I.A. No. 1595 of 2014

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.

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.

Having regard to the submission, we deem it appropriate to keep the disbursement of the salary of said Mr. R.K. Singh in abeyance.

Further in paragraphs-9, 10 and 11 of the present Interlocutory Application, the Corporation has enumerated the list of persons who are said to be in occupation of the quarters allotted to them and they have not paid the rent for the quarters which they are in occupation and they have also not paid the water, electricity and others charges and, therefore, on behalf of the Corporation it is submitted that salary dues payable to those workmen be kept in abeyance.

We have perused the details furnished in paragraphs-9, 10 and 11 of the Interlocutory Application and on perusal of the same, it appears that the dues towards rent, water and electricity charges payable by the workmen to the Management appears to be much high than the proportionate 1st installment of salary payable to them and all of them are said to have retired long back and the Corporation is not a position to recover the rent and other dues from those workmen.

Paragraphs-9, 10 and 11 of the Interlocutory Application read as under:

..... The details in respect of the employees of High Tension Insulator Factory:

.... the details in respect of the employees of Electric Equipment Factory.

.... the details in respect of the employees of Malleable Cast Iron Foundry:

Having regard to the submissions made by the learned counsel for the Corporation, the salary payable to the above workmen are ordered to be kept in abeyance, until further orders.

I.A. No. 1595 of 2014 stands disposed of.