Ram Kishore Singh ‘Arbind’ vs State Of Jharkhand And Others

Dr. S.N.Pathak, J

Pursuant to the earlier order of this Court, an amount of Rs.6,05,335/- only has been paid to the petitioner on 26.04.2021 in view of letter No. 216

dated 19.05.2021.

However, the petitioner is claiming the amount for the period from 10.03.2015 to 31.07.2018.

On the last occasion, learned Advocate General appeared and submitted that during the period in question, the petitioner did not work in the State of

Jharkhand and as such, State of Jharkhand is not liable to pay the said amount and services of the petitioner was repatriated to the State of Bihar.

The same is being disputed by learned counsel for the State of Bihar and also submits that show cause has been filed through email on 11.08.2021,

wherein specific stand has been taken by the State of Bihar that as the joining of the petitioner was never accepted by the State of Bihar and as such,

State of Bihar is not liable to pay the amount for the said period.

In view of the submissions of the parties, it appears that already substantial compliance has been done. In contempt matter, this Court cannot interfere

with the disputed question of fact. Since there is substantial compliance of the order of this Court, contempt application is dropped with a liberty to the

petitioner to file a fresh writ petition, if at all aggrieved.