VIJAYKUMAR KANHAIYALAL SHAH Vs. CHIEF OFFICER

JUDGEMENT

(1.) We have heard learned counsel Ms. Niyati Juthani for the appellant. Though served, no one appeared for the respondents. Appellant has challenged the judgment of the learned single Judge dated 23.07.2012 in Special Civil Application No. 9011 of 2012. Brief facts are as under. The appellant was appointed as the shop inspector by the respondent No. 1 on 05.06.1977. He retired on superannuation upon crossing the age of 58 years with effect from 31.10.2009. He has thus put in 32 years of service. According to him, his service was blemishless.

(2.) Since, the respondents were not releasing his retiral dues, the petitioner filed Special Civil Application No. 4464 of 2011. In such petition, the learned single Judge passed following order:

(3.) Complaining of non compliance of the directions noted above, the petitioner filed a contempt petition being Misc. Civil Application No. 337 of 2012. This contempt petition was disposed of by an order dated 20.03.2012 in following terms: