K N BHARDWAJ Vs. D VIJAYALAKSHMI

JUDGEMENT

(1.) THE present application has been filed under Section 151 CPC seeking directions in Civil Contempt Petition No.145/2010 filed by the petitioner under section 11 and 12 of the Contempt of Court Act, 1971 against the respondents alleging that the respondents in the Writ Petition (C) No. 4442 of 2008 have violated the fundamental rights of the petitioner and denied his legitimate dues. THE Civil Contempt Petition No.145/2010 has already been disposed of vide order dated 8th March, 2010.

(2.) THIS Court by an order dated 04.06.2008 allowed the petitioner to apply to the respondents to grant him voluntary retirement from service on prescribed Performa. On 05.06.2008 the petitioner went to Delhi divisional Office ? 2 of LIC of India under which he was working and there he was informed by the official dealing with the Voluntary Retirement etc. that there is no Performa for Voluntary Retirement and only a simple application addressed to the appointing authority along with the reasons for the same is required to be submitted. In compliance of order dated 04.06.2008 the petitioner again applied for Voluntary Retirement.

(3.) AS per the petitioner, even on Completion of 90 days of period the petitioner was neither served any refusal to Voluntary Retirement nor was he allowed to join. On 18.05.2009 the petitioner moved an application to refer the matter before the mediation cell of this court which was allowed by the Court. On 11.11.2008 this Court asked the respondents to decide the Voluntary Retirement of the petitioner within a week. On 07.07.2009 the Court directed that any authorized representative of the respondent shall be an officer duly empowered and authorized to take a decision on behalf of the respondent. But the matter could not be settled at the mediation cell.