Gurughasidas Vishvavidyalaya ... vs Gurughasidas Vishvavidayalaya
2022 Latest Caselaw 5495 Chatt

                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                    Order Sheet
                               WPS No. 5631 of 2021
    Gurughasidas Vishvavidyalaya Karmachari (adhyapnettrar) Association Versus
                         Gurughasidas Vishvavidayalaya



29/08/2022         Mr. Yogesh Chandra Sharma, Advocate for the petitioner.

                   Mr. Rohishek Verma, Advocate for the respondents.

The petitioner has representing the union has filed the petition alleging that the recovery order has been passed against the member for excess payment of bonus to the members, no document has filed to demonstrate that they are the members of union. The list of members has not been annexed but the resolution has been filed by the petitioner by which the president of union has been authorized to file this petition. The petitioner shall clarify and prepare a chart in a tabular form what amounts are recoverable from the members of the union on the next date of hearing.

Let the chart to this effect be filed by the petitioner.

The respondents has not filed their return. Let them filed their return indicating that members of the petitioner's union are entitled to get adhoc bonus as per the scheme framed by the Central Government or not.

The University shall also filed affidavit indicating that releasing of the payment towards bonus to those employees without their fault can be recovered ignoring the judgment passed by the Hon'ble Supreme Court in the case of State of Punjab and others vs. Rafiqu Masih passed in Civil Appeal No. 11527 of 2014.

Let detailed affidavit be filed by the registrar of the University as per observation made by this Court.

List this case on 03.11.2022.

Sd/-

santosh (Narendra Kumar Vyas) Judge