K DEVAKI Vs. S DHARMARAJ

JUDGEMENT

(1.) .

(2.) THIS contempt petition is brought forth by the petitioner, seeking to take action against the respondents for the alleged violation of the order of this Court made in W.P.No.22271 of 2007, dated 05.07.2007.

(3.) IN answer to the above, the learned counsel for the respondents would submit that the pension Rule 54 is strictly applicable to the persons, who are in service on or after 1.1.1964 and if any person, who was in service, died prior to the said date, the family pensionary benefits even as per the Rule could be given only from 22.09.1977, which is made clear in the Rule and hence the calculations for pensionary benefits from 1977 onwards is perfectly correct and is in obedience of the order and therefore, the contempt petition has got to be dismissed.