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Judgment
Opposite Party no.5 has filed show cause after the previous order on 02.01.2018. Continuing further from the statement made on the previous
date, the opposite party no.5 has stated that upon due verification and recalculation petitioner has been found entitled to receive an amount of Rs.
4,06,057/- as arrears of salary for the period 1.1.1996 to 31.01.2001. Out of the aforesaid amount he has already been paid an amount of
Rs.3,26,592/- by two account payee cheques after making statutory deductions. Further an amount of Rs.79,465/- has been found payable to the
petitioner out of the same amount and an account payee cheque no. 303056 dated 15.12.2017 for a sum of Rs. 63,572/- in the name of the
petitioner after making statutory deductions of Rs. 15,893/- towards income tax is ready to be handed over to learned counsel for the petitioner
for onward disbursement. As per the statement made by the opposite party no.5, petitioner upon his transfer to Gumla worked till 23.05.1996 but
did not work in any college for the period 24.05.1996 to 02.07.1996. Learned counsel for the opposite parties therefore submits that order has
now been complied and all admissible dues have been paid.
Learned counsel for the petitioner submits that calculation has varied from time to time and therefore petitioner may be allowed to raise his
remaining grievance in relation to the computation and interest over the amount due by way of fresh representation before the opposite party no.5.
Having regard to the show cause filed and the submission of learned counsel for the opposite parties, instant contempt petition is disposed of.
Petitioner is at liberty to make representation in relation to any remaining grievance relating to computation and interest over the amount due before
the opposite party no.5. Further cheque no. 303056 of an amount of Rs. 63572/- has been handed over to learned counsel for the petitioner,
which is acknowledged by him as well.
Contempt petition is disposed of accordingly.