Birendra Kumar Singh vs The State Of Jharkhand And Others ...... ...
2025 Latest Caselaw 7904 Jhar

Jharkhand High Court

Birendra Kumar Singh vs The State Of Jharkhand And Others ...... ... on 19 December, 2025

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cont. Case (Civil) No. 757 of 2024

 Birendra Kumar Singh
                                                      ......         Petitioner
                        Versus
The State of Jharkhand and others                     ......         Opposite Parties

                     ---------

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner: Mr. Baibhawa Gahlaut, Advocate For the State : Mr. Ashutosh Kumar, Advocate For the JPSC : Mr. Pravin Kr. Pandey, Advocate Mr. Amit Kumar, Advocate For the University : Mr. Pratyush, Advocate

..........

15/Dated: 19/12/2025 Pursuant to order dated 28.11.2025, Mr. Ram Kumar Singh, the

Vice Chancellor and Mr. Radhanath Tripathy, Registrar of Binod Bihari Mahto

Koyalanchal University are present along with learned counsel.

2. The Vice Chancellor of Binod Bihari Mahto Koyalanchal University

appearing in person submits at bar that he has already passed order to pay entire

amount including arrear to the petitioner as others have been paid but inspite of

that the same is being objected by the Financial Advisor namely, Mr. S.B. Sinha of

the said university.

3. The statement of the Vice Chancellor is being supported by the Registrar

of the said University who is present in the Court.

4. A reference may be made to the judgment of Hon'ble Supreme

Court in the case of Ram Kishan v. Sh. Tarun Bajaj reported in (2014) 16

SCC 204.

5. To initiate contempt proceedings against the contemnor, there must

be a wilful, deliberate and intentional disobeying of the order of the Court. In

view of the above facts and circumstances of the case and legal position, in

considered opinion of this Court in light of submission of Vice-Chancellor and

Registrar that there is absolute material placed before this Court to show that

Mr. S.B. Sinha, Financial Advisor of the Binod Bihar Mahto Kolayanchal

University has violated the orders of this Court

6. In that view of that matter let Mr. S.B. Sinha, Financial Advisor of

Binod Bihari Mahto Koyalanchal University be arrayed as party respondent no.-5

in the contempt petition in course of day.

7. Let notice be issued against the newly added respondent no.5 in

the light of Section 393 of Jharkhand High Court Rules.

8. Office will serve the notice upon Mr. S.B. Sinha, newly added

respondent no.5 by tomorrow (i.e. 20.12.2025.)

9. In view of the above, the Court is restricting to pay the salary of

Mr. S.B. Sinha, Financial Advisor of Binod Bihari Mahto Koyalanchal University.

10. Let this matter appear on 23.12.2025.

11. On the next date of listing, Vice Chancellor, Registrar and Mr.

S.B.Sinha, Financial Advisor of Binod Bihari Mahto Koyalanchal University shall

remain physically present before this Court at 10.30 A. M. on 23.12.2025.

( Sanjay Kumar Dwivedi, J.)

Dt. 19.12.2025 Satyarthi/