SURESH CHANDRA Vs. KURYAN

JUDGEMENT

(1.) BOTH the I.A. and the contempt case arise out of the Division Bench judgment directing payment of Rs.8 lakhs from appellant's retirement benefits to the Union Bank towards loan due from appellant and directing release of balance amount to him. Respondents have paid Rs.8 lakhs to the Union Bank. However first appellant has continued grievance in as much as he is not paid retirement benefits and pension based on revised UGC Pay Scales.

(2.) ADVOCATE Sri.A.N.Rajan Babu appearing for the respondent-Manager submitted that as of now the last pay slip for one day's salary, the last month's salary as well as the form duly filled up for payment of UGC scale for revised pay scales and also for giving the arrears of retirement benefits and revised pension to the first appellant is now submitted to the Deputy Director of Collegiate Education by the Principal through special messenger. Copy of the entire proceedings along with the statement of the Principal are produced in Court. The Government Pleader has submitted that the Deputy Director will, without any delay, process the papers and make arrangements to make payment. We record this submission and close the contempt case with a direction to the Directorate of Collegiate Education and Accountant General to immediately take steps and to advice the Treasury for giving arrears of pay and pension and regular pension to the appellant with eligible retirement benefits based on the revised UGC pay. The appellant is directed to produce this order personally before the Deputy Director along with the copy of the statement submitted by the Principal for compliance within one month from the date of receipt of the order by the Deputy Director of Collegiate Education.