YASHPAL AMARNATH KALRA Vs. PANKAJ KUMAR

JUDGEMENT

(1.) This contempt proceeding has been initiated for alleged willful disobedience of the order dtd. 28/2/2022 passed in respective Special Civil Applications whereunder the State authorities were directed to grant the benefit of the pension scheme to all the petitioners in view of the Government Resolution dtd. 15/10/1984 from the date of their respective retirement. It was further ordered that the petitioners who have not refunded/repaid the amount of Contributory Provident Fund, their case be considered by the authorities by paying the amount of pension after adjusting/setting off the amount of Contributory Provident Fund payable by the petitioners. The order which came to be passed by these respective Special Civil Applications reads thus:

(2.) The above order has been passed in other cases also viz. it is also in identical terms.

(3.) Respondents on being notified have filed their affidavit and submitted that for identical claims being adjudicated, a Lok Adalat was held and in the said proceeding, irrespective of the proceedings not having been initiated by some of the employees, it was agreed to process all the files for the purpose of extending the benefits. It is further stated that present applicants have been intimated to submit their files. Whereas learned advocate for the applicants has placed on record a statement relating to each of the applicants indicating thereunder the files have been forwarded by the respective colleges in which the applicants were working to the Government on the dates mentioned in the last column of the said chart. Learned AGP submits that such files which have been reached would be processed and the outcome of the same would be intimated to the respective complainants within four weeks from today. His submission and undertaking is placed on record. It is needless to state that in view of the settlement arrived at in the Lok Adalat, the applicants cannot be discriminated and in view of the fair submission made by learned AGP, we do and hope trust that similar benefit as was extended to the other employees would be extended to the present applicants also.