GAYATRI R. NAGAR Vs. S. J. HAIDER

JUDGEMENT

(1.) As per the directions of learned single Judge sought to be complied with in the present contempt proceedings, the petitioner who had been working on the post of Lecturer since 1983, when the post of Demonstrator / Tutor was upgraded to the post of Lecturer, she is held entitled to get all the service benefits in that context as may be available to the Lecturer and is held further entitled to receive the pensionary and retiral benefits of gratuity, leave encashment and all other such admissible benefits on the basis of span of thirty-eight years of service. The respondents were directed to finalize the pension case of the petitioner within a period of three months from the date of the receipt of the order.

(2.) In response to the notice issued in this contempt proceedings, learned Assistant Government Pleader Ms.Maithili Mehta today produced copy of the communication dtd. 1/3/2023 addressed to the Principal of the college where the petitioner was serving as Lecturer, from the Commissioner of Higher Education in which it is inter alia stated that within fifteen days the pension shall be sanctioned and paid to the petitioner. The petitioner is requested to co-operate by furnishing necessary details of his service to the pension sanctioning authority.

(3.) When the copy of the aforesaid letter was produced before the court and simultaneously furnished also to learned senior advocate Mr.Shalin Mehta for the petitioner, he assured that the petitioner shall extend all co-operation and furnish the details as may be necessary for purpose of finalization of her pension case.