AJEEMA Vs. DEBENDRANATH SARANGI

JUDGEMENT

(1.) This contempt petition is filed by the petitioner, seeking to punish the respondents for the alleged disobedience of the order of this court in W.P.No.2689 of 1999, dated 1.7.2008. In the Sub Application, the petitioner seeks for a direction to the second respondent Transport Corporation to pay a cheque for Rs.1,06,925/- which amount was computed by the Labour Court and which order was upheld by this court.

(2.) When the matter came up on 25.11.2008, this court admitted the contempt and ordered notice to respondents.

(3.) The facts and circumstances of the case are as follows: The petitioner is the wife of late R.M.Anwar, who was a driver appointed by the respondent State owned Transport Corporation. After serving the corporation, he went on voluntary retirement with effect from 30.6.1991. Subsequently, claiming his dues, he filed a claim petition in C.P.No.829 of 1994. The Labour Court computed the amount, by an order, dated 26.12.1996. The said order was challenged by the State of Tamil Nadu before this court in the writ petition. This court by an order dated 1.7.2008 confirmed the order of the labour court. In the operative portion of the order, the State was directed to pay the amount to the legal heir, who had come on record as fourth respondent before this court within 12 weeks. Since the said amount was not paid, the fourth respondent in the main writ petition filed the contempt petition.