N.M. GOEL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present contempt petition has been filed by the petitioner on account of the alleged wilful disobedience of the order passed by the Division Bench of this court vide order dated 23.02.2012.

(2.) I have heard the learned counsel for the petitioner and I have also gone through the reply affidavit filed by the respondents including the surrejoinder. The direction passed by the Division Bench are contained in para Nos. 5 & 6 of the order dated 23.02.2012. These were as under:

(3.) IT has been contended by the learned counsel for the respondents that the direction of the court was to recalculate the amount payable to the petitioner in terms of the two circulars/letters dated 16.09.1993 and 06.06.2008.