Rajasthan High Court - Jodhpur
Dr. Surendra Bahadur Singh & Ors vs Rajeev Swaroop & Ors on 18 September, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
1
S.B. CIVIL MISC. CONTEMPT PETITION NO. 521/2013
Dr. Surendra Bahadur Singh & Ors.
V/S
Shri Rajiv Swaroop & Ors.
Date of Order : 18th September, 2013
PRESENT
HON'BLE MR. JUSTICE VIJAY BISHNOI
Dr. Pushpendra Singh Bhati, for petitioner.
BY THE COURT:-
This contempt petition has been filed by the petitioner, while complaining of non-compliance of the directions of this Court given order dated 11.02.2013 passed in SBCWP No. 3823/2012.
It is contended by the learned counsel for the petitioner that though the respondents have made the payment in pursuance of the recommendations of Sixth Pay Commission but the interest on the said payment has not been paid.
Heard learned counsel for the petitioner and perused the order dated 11.02.2013 passed by this Court. From the perused of the order dated 11.02.2013 it is clear that the Court has not given any direction for paying interest on the due amount. In such circumstances the petitioners have failed to make out any case for willful disobedience of award of this Court.
Hence, no case for contempt is made out. The contempt petition is, therefore, dismissed.
[VIJAY BISHNOI],J Abhishek