(1.) The petitioner preferred this contempt petition alleging violation of order dated 5th November, 2008. The operative part of which reads as under:
(2.) It is not denied that the petitioner had got payment of salary and wages. However, the grievance of the petitioner was that he was not paid interest in terms of the order. This Court gave directions to the Registrar General to submit a report as to whether the entire payment, inclusive of interest, in terms of order had been made or not. The Registrar General after taking into account the order passed by the Tribunal as well as order passed by Division Bench of this Court came to the conclusion that an amount of Rs.14,131.17 was still unpaid. On 8th March, 2010, the respondent paid this amount to the petitioner in the Court. The petitioner "â„¢s counsel argued that the petitioner was entitled to receive compound interest.
(3.) I consider that the orders as passed by the Tribunal and by the Division Bench do not talk of compound interest thus, the calculations made by the Registrar General are as per the orders. No further amount is payable to the petitioner. This Contempt Petition is hereby dismissed.