JUDGEMENT
Pramath Patnaik, J. -
(1.)The instant Contempt Petition has been filed against noncompliance of order dated 15.05.2017 passed in W.P. (S) No. 4860 of 2016.
(2.)Heard Mr. Amit Kumar, learned counsel for the petitioner and Mr. Binod Singh, learned S.C. (L &C) being assisted by Mr. Sarvendra Kumar, A.C to learned S.C. (L & C) for the respondents.
(3.)Learned counsel for the petitioner submitted that though statement was made by respondents in counter affidavit filed in W.P. (S) No. 4860 of 2016 that payment against retiral dues have been processed but till date all the retiral dues have not been paid. But, it has been admitted by learned counsel for the petitioner that amount against pension and gratuity has been paid to the petitioner however interest on delayed payment has not been paid. It has further been submitted that after disposal of the writ application, the petitioner has received notice from the office of respondents vide letter dated 04.01.2018 for recovery of amount of Rs. 4,56,347.50/-, from the remaining dues of amount of retiral benefits of his father. In this regard, it has further been submitted that the departmental proceeding initiated against the father of the petitioner has earlier been dropped by the Department vide letter dated 17.11.2016 under such circumstances, the recovery is bad in law in a case where his father has died in the year 2013 itself.
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.