REGENT COMPUTRONICS PVT. LTD.

S P Mangla Appellant

V/S

Sushil Kumar Saxena Respondents

Referred Judgements :-

ASHOK PAPER MILLS KAMGAR UNION V. UNION OF INDIA [REFERRED TO]
STATE OF BIHAR VS. RANI SONABATI KUMARI [REFERRED TO]
DELHI DEVELOPMENT AUTHORITY VS. SKIPPER CONSTRUCTION [REFERRED TO]
J S PARIHAR VS. GANPAT DUGGAR [REFERRED TO]
ASHOK PAPER MILLS KAMGAR UNION VS. UNION OF INDIA [REFERRED TO]
KAPILDEO PRASAD SAH VS. STATE OF BIHAR [REFERRED TO]
PRITHAWI NATH RAM VS. STATE OF JHARKHAND [REFERRED TO]
ALL INDIA ANNA DRAVIDA MUNNETRA KAZHAGAM VS. L K TRIPATHI [REFERRED TO]
SAHDEO ALIAS SAHDEO SINGH VS. STATE OF U P [REFERRED TO]
RAM KISHAN VS. TARUN BAJAJ [REFERRED TO]

JUDGEMENT

(1.) Present contempt petition has been filed alleging wilful disobedience of the judgment and order dated 04th March, 2013 passed by a Division Bench of this Court in LPA 568/2010.

(2.) Mr. S.K. Gupta, learned counsel for the petitioner stated that the petitioner, who is around 73 years of age, was being harassed on account of non-payment of pension and pensionary benefits in spite of clear cut directions in a Division Bench judgment dated 4th March, 2013.

(3.) He stated that the petitioner while working as Deputy Director was charge sheeted for major penalty proceedings in 1984 and thereupon, the petitioner was dismissed vide the order dated 20th June, 1986.

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S P MANGLA Vs. SUSHIL KUMAR SAXENA

Referred Judgements :-

JUDGEMENT

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