RASHMIKANT PRAVINLAL VYAS Vs. ANJU SHARMA, IAS

JUDGEMENT

(1.) These contempt proceedings have been initiated for violation of the orders dated 18.10.2019 passed in Special Civil Application Nos.9202 of 2019, 20185 of 2018 and 20582 of 2018 and order dated 19.12.2019 passed in Special Civil Application No.5936 of 2019.

(2.) Respondents on being notified have appeared. Second respondent has filed an affidavit on 10.02.2021. Subsequently, by order dated 30.07.2021, it was ordered that amount of Gratuity, Leave Encashment which is already deposited with Registry of this Court is to be transferred to the respective Bank Accounts of the applicants through RTGS after proper verification and this is said to have been completed.

(3.) On account of respondent State contending that Special Leave Petition was being filed against the order passed in Letters Patent Appeal No.801 of 2020 disposed of on 23.10.2020, the coordinate Bench had observed that in the absence of any stay order being produced within a period of six weeks from the date of the order (30.07.2021), the respondents should comply with the rest of the order and finalize the pension of the applications. It was also made clear that in the event of order not being complied strict action would be taken against the erring officers. On account of non-compliance of the said order, an application was filed for revival since liberty had been granted vide order 30.07.2021. Accordingly, the contempt proceedings came to be revived on 03.12.2021.