Teaching Employees Lalit Narain Janta College Union and Others vs State of Bihar and Others

Narayan Roy, J.—Heard counsel for the parties.

Pursuant to order dated 11.11.2004 passed by this Court, the respondent Secretary, Department of Higher and Secondary Education, Government of Bihar, has appeared in person and informed this Court that the matter was discussed with the Registrar, L.N. Mithila University, Darbhanga, and on discussion it surfaced that the funds already allocated to the respondent University were not properly utilised in making necessary payment to the members of petitioner No. 1, rather part of the funds was diverted for other purpose. However, the Registrar of the respondent University agreed to pay to the members of the petitioners out of the funds already allocated to it. It is further informed that the Registrar was directed to make a fresh requisition in case there would be requirement of further allocation for necessary payment to others.

Mr. Ambar Nath Banerjee, learned counsel for the petitioners, however, submits that part payment has been made to the members of petitioner No. 1.

Having considered the facts and circumstances of the case and in view of the information furnished by the Secretary concerned, in my opinion, the petitioners may represent their case, if they have any further grievance in the matter, which would be considered and disposed of in accordance with law.

With the direction/observation aforesaid, this application is disposed of.

Personal appearance of the Secretary aforesaid is dispensed with.