(1.) This Miscellaneous Civil Application is filed under the provisions of the Contempt of Courts Act, 1971, alleging that the respondents have violated the directions issued in the order dated 14.03.2018.
(2.) The petition was filed in Special Civil Application No.22252 of 2017 seeking directions to direct the respondents to extend the pensionary benefits along with interest @ 18% for delayed payment. The said petition is disposed of by following the earlier order passed by this Court in Special Civil Application No.4713 of 2008. Paragraphs-9 and 10 of the judgment in Special Civil Application No.4713 of 2008 read as under:
(3.) Following the earlier order passed in Special Civil Application No.4713 of 2008, this Court disposed of the petition in Special Civil Application No.22252 of 2017. The direction as contained in Paragraph-7 of the order, reads as under: