Bihar State Industri... v. State Of Jharkhand &...

Per D.N Patel, J.

I.A No. 202 of 2015

IN

W.P (PIL) No. 6507 of 2010

1. Counsel appearing on behalf of the petitioner as well as counsel appearing on behalf of respondents no. 5 to 10 jointly submitted that sizeable amount has been deposited by the respondents before the Registrar General of this Court and several persons have been paid this amount, as per the earlier directions given by this Court in its various orders. Altogether 126 employees are left out for payment.

2. Counsel for both sides jointly submitted that for want of certain details of 126 employees, the amount could not be paid to them. Now in this I.A, 126 employees have given their respective Bank Accounts, name of the Bank and IFSC Code number etc., so that the amount has to be disbursed to them, as has already been narrated in the Annexure annexed with this I.A

3. Counsel for the respondents has submitted that they have no objection, if this amount is disbursed in the bank account of 126 employees of the BSIDC and, therefore, they have jointly requested that suitable direction be given to the concerned Bank through Registrar General of this Court to this effect.

4. We, therefore, direct the Registrar General of this Court to direct the bank in which the amount has been deposited, for disbursement of the amount of all the five Units of BSIDC situated within the State of Jharkhand. The details of the name of the respective account numbers of the bank with IFSC Code and the amount has been mentioned at Annexure 1 to the memo of this I.A This direction has been given by the Registrar General of this Court within 10 days from the date of receipt of a copy of this order and thereafter the amount will be disbursed by the Bank.

5. I.A No. 202 of 2015 is allowed and disposed of.

6. W.P (PIL) No. 6507 of 2010 along with other matters are adjourned on 10th March, 2015.