Madras High Court
Fathima Bibi vs Mr.D.K.Goel on 6 March, 2015
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 06.03.2015 CORAM: THE HON'BLE MR.JUSTICE T.S.SIVAGNANAM Contempt Petition No.2921 of 2013 Fathima Bibi ... Petitioner Vs. Mr.D.K.Goel Deputy Secretary to the Government of India, Ministry of Home Affairs/ Grih Mantralaya (FFR Division) 2nd Floor, New Delhi City Centre, Parliament Street, New Delhi 110 001. ... Respondent Prayer : Contempt petition filed under Section 11 of Contempt of Courts Act, praying to punish the respondent for willfully not obeying the orders of this Hon'ble Court dated 16.06.2005 made in W.P.No.6543 of 2005. For Petitioner : M/s.T.Dhanasekaran ORDER
This contempt petition is filed alleging willful disobedience of the order dated 16.06.2005 and made in W.P.No.6543 of 2005.
2.It is admitted that the order and direction issued by this Court has been complied with and an order has been passed on 18.04.2013. However, the learned counsel appearing for the petitioner submitted that it is only partial compliance since the pension was not sanctioned from the date of application.
3.In the order passed by this Court in the writ petition, there is no specific direction to grant pension from the date of application. Hence, no contempt is made out. Accordingly, this contempt petition is closed. However, it is open to the petitioner to challenge the order dated 18.04.2013, if she is so aggrieved.
06.03.2015 pri Index: Yes/No Internet: Yes/ No T.S.SIVAGNANAM,J.
pri Contempt Petition No.2921 of 2013 06.03.2015