ANRAJ DEVI Vs. DEEPAK KUMAR

JUDGEMENT

(1.) The petitioner in the present contempt petition is aggrieved by the alleged non-compliance of the order dtd. 31/8/2017 passed in Civil Appeal No. 2703 of 2017 and batch titled as "Krishna Nand Yadav & others Vs. Magadh University & others".

(2.) Briefly put, the deceased husband of the petitioner was appointed as Store Keeper in K.S.M College, Aurangabad. The claim of the petitioner's husband regarding absorption was allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') vide order dtd. 22/11/2015. The said order was confirmed by this Court vide order dtd. 31/8/2017 in Krishna Nand Yadav (supra), subject to furnishing declaration by the petitioner's husband regarding continuously working and attending the college regularly since the date of appointment till date, or in case of retirement till the date of retirement and that her deceased husband did not work anywhere else. Vide notification dtd. 18/9/2018 of Magadh University, the petitioner's husband was absorbed w.e.f. 10/12/1985.

(3.) It is submitted by the petitioner that after death of her husband, her family pension and post retiral benefits have not been settled, therefore, appropriate direction may be issued for such payments.