MEERA GOPINATH Vs. RAJESH KUMAR SINGH

JUDGEMENT

(1.) The above contempt of court case has been filed in the matter of non-compliance of the orders and directions passed by this Court as per Annexure I judgment dtd. 14/1/2022 rendered by the Division Bench of this Court in OP(KAT) No. 51/2017 [arising out of the final order dtd. 21/11/2016 in TA No. 283/2013 on the file of the Kerala Administrative Tribunal, Thiruvananthapuram Bench].

(2.) Today, when the matter was taken up for consideration, Sri.Bimal K. Nath, learned Senior Government Pleader, would submit, on the basis of instructions, that the competent authority of the State Government in the Taxes Department [the 1st respondent in the OP(KAT)/the 1st respondent in the CO(C)] has now issued proceedings vide GO(Rt) No. 545/2022/TAXES dtd. 14/7/2022, according sanction to the Inspector General of Registration for disbursing the full DCRG amount to the widow of deceased pensioner, late Gopinath, along with penal interest for the delayed payment of DCRG @ 7% from 31/7/2005 (three years from the date of retirement of the pensioner on 31/7/2002) till the actual disbursement of the amount and that substantial compliance has been effected and that the Inspector General of Registration and the other competent officers concerned will take necessary steps to ensure that the full DCRG amount along with interest thereon will be released to the widow of the deceased pensioner, viz., the 2nd petitioner herein, without any further delay.

(3.) Accordingly, it is ordered that the competent authority among respondents 2 to 4, more particularly, respondents 2 and 3 will ensure that the full amount of DCRG along with interest thereon as above shall be immediately disbursed to the widow of the deceased pensioner, viz., the 2nd petitioner herein, within three weeks from the date of receipt of a copy of this judgment. If there is any further undue delay on the part of the respondents to disburse the said amounts as above, the petitioners will be at liberty to file an application to reopen this contempt proceedings.