Bhrigunandan Prasad Tiwari vs Gaurav Dwivedi, Secretary 35 ... on 23 October, 2019

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Chattisgarh High Court

Bhrigunandan Prasad Tiwari vs Gaurav Dwivedi, Secretary 35 ... on 23 October, 2019

Bench: P. Sam Koshy

                                               1


                                                                                    NAFR
                     HIGH COURT OF CHHATTISGARH AT BILASPUR
                            CONTEMPT CASE (C) NO. 694 OF 2019
      Bhrigunandan Prasad Tiwari, S/o Keshav Prasad Tiwari, aged about 63 years,
      Retired Lecturer, R/o Village & Post Malhar, District Bilaspur (CG)
                                                                          ... Petitioner
                                               versus
      1.      Gaurav Dwivedi, Secretary School Education Department, Raipur, District
      Raipur (CG)
      2.      R.N. Heeradhar District Education Officer, Bilaspur, District Bilaspur (CG)
      3.      Nitin Kumar Lakra, Principal Govt. Sardar Tara Singh Buddh Singh, Higher
      Secondary School Budhikhar, Poste Office - Malhar, District - Bilaspur (CG)
      4.      Rajiv Kumar, Accountant General (Accountants), Zero Point In Front Of
      Vidhansabha, Balodabazar Road, Raipur (CG)
      5.      R.S. Vishwakarma, (President Ex Officio Secretary Of Pension Committee)
      State Of Chhattisgarh, Finance Department Naya Raipur, District Raipur (CG)
      6.      S.R. Bramhane, (Mamber Of Pension Committee) Commissioner Fund,
      Account And Pension, Naya Raipur, District Raipur (CG)
      7.      M.V. Satyanarayan (Mamber Of Pension Committee) Sub Accountant
      General (Funds), Naya Raipur, District Raipur (CG)
      8.      G.R. Churendra (Mamber Secretary Of Pension Committee) Naya Raipur,
      District Raipur (CG)
      9.      R.K. Agrawal (Mamber Additional Secretary Of Pension Committee) State
      Of Chhattisgarh, Law Department, Naya Raipur, District Raipur (CG)
                                                                          ... Respondents

For Petitioner : Mr. Amit Kumar Sahu, Advocate.

For Respondents : Mr. Vipin Tiwari, Advocate.

Hon'ble Shri Justice P. Sam Koshy Order on Board 23/10/2019

1. The present contempt petition has been filed alleging non-compliance of the order dated 1.5.2018 passed by this Court in WPS No. 1974/2014.

2. The said writ petition was disposed of directing the respondents to reconsider the dues paid to the petitioner on his retirement and to ascertain whether any leaves were in his credit on the date of his superannuation and whether the GPF amount released to him was in accordance with the outstanding balance available in the records of the petitioner etc.

3. Counsel for the respondents today produced before this Court a copy of order dated 13.5.2019 which shows that the respondents had constituted a committee and the said committee duly considered the grievance and claim of the petitioner and the respondents have vide the said order found that the petitioner has paid all his dues in accordance with the rules and no further claim has been left out.

4. In view of the order dated 13.5.2019 passed by the said committee, the order passed by this Court substantially stands complied with. In case of any grievance of the petitioner which till date has not been redressed, the petitioner would be at liberty to approach the authorities by making a suitable representation and at the same time he would have the liberty to approach this Court by way of a fresh petition.

5. The contempt petition accordingly stands disposed of.

Sd/-

                                                                        (P. Sam Koshy)
/sharad/                                                                    JUDGE

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