RATAN LAL Vs. DURGA SHANKAR MISHRA

JUDGEMENT

(1.) This hearing has been held through video conferencing.

(2.) The present contempt petition has been filed by Mr Ratan Lal, a Group 'A' employee, who was working as an Executive Engineer with CPWD. This contempt petition has been filed in view of the fact that the Petitioner's dues in terms of the judgment dated 20th November, 2019 have not been released.

(3.) Ms. Richa Kapoor, ld. counsel for the Petitioner, submits that vide the said judgment, the ld. Division Bench had upheld the order of the Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter, "CAT"), quashing the charge sheet against the Petitioner dated 9th September, 2004 as well as the disciplinary proceedings against him. Ld. counsel submits that upon the order of the CAT being upheld by the ld. Division Bench of this Court, all legitimate dues of the Petitioner ought to have been paid to the Petitioner, which has not been done. Ld. counsel submits that the Petitioner is suffering from a very serious spinal disease which requires surgery and his wife is also suffering from cancer. She therefore submits that the Petitioner has urgent need of the money which is due and payable to him as per the order of the ld. Division Bench.