Kedar Nath Singh vs The Secretary Jharkhand State ... on 9 May, 2014

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Jharkhand High Court

Kedar Nath Singh vs The Secretary Jharkhand State ... on 9 May, 2014

Bench: R. Banumathi

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cont. Case (Civil) No. 104 of 2013
                                
            Kedar Nath Singh                           ...     ... Petitioner
                                   Versus
          Bijay Kumar Sinha & Another                      ...      ...      Opp. Parties
                          
         CORAM    : HON'BLE THE CHIEF JUSTICE
                                        
         For the Petitioner        : Mr. Rajni Kant Ojha, Advocate 
         For the Opp. PartyJSEB   : Mr. Amit Kumar, Advocate
                                   : Mrs. Samta, Advocate
                               
         Order No. 6                      Dated, 9  th   day of May, 2014
                                                                         

                Alleging   violation/willful   disobedience   of   the   order   dated 
          05.10.2012

passed in W.P.(S) No. 5312 of 2012, the petitioner has filed this contempt petition.

The writ petition was disposed of by directing the 2nd respondent to consider the representation of the petitioner and to pay arrears of post retiral benefits without any further delay.

Petitioner is represented by the learned counsel Mr. Rajni Kant Ojha and the opposite partyJSEB is represented by the learned counsel Mr. Amit Kumar.

The opposite party No.1 has filed a show cause dated 16.07.2013 stating that in compliance of the order dated 05.10.2012 passed in W.P.(S) No. 5312 of 2012, the pension and gratuity of the petitioner has been revised as per the 6th Pay Revision vide letter No. 59 dated 17.01.2013 and the following amount has been paid to the petitioner;

1. Pension Arrears: Rs. 79860/ only vide cheque No. 993673 dated 25.02.2013.

2. Gratuity: After deduction of quarter rent, Rs. 445452/ vide cheque No. 993664 dated 13.02.2013.

3. Leave encashment (Unrevised): Rs. 307963/ only vide cheque No. 996358 dated 07.02.2013.

4. Leave enchashment (Revised) : Rs. 60807/ only vide cheque No. 993673 dated 25.02.2013.

5. Pension Commutation : Rs. 240216/ only vide cheque No. 996358 dated 07.02.2013.

It is also stated that G.P.F. and G.S.S. were already been paid to the petitioner.

Since all the retiral dues as well as in revised rate (as per 6 th P.R.C.) has been paid to the petitioner, the order dated 05.10.2012 passed in W.P.(S) No. 5312 of 2012 is fully complied with.

Accordingly, this contempt proceeding is dropped.

(R. Banumathi, C.J.) Brajesh

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