G MANI Vs. V MOHAN

JUDGEMENT

(1.) This Contempt Petition has been filed for the alleged disobedience of the order of the court made in W.P.No.4527 of 2010 dated 21.10.2017. In the said order, this court has given the following direction:

(2.) It seems that pursuant to the said order passed by this court, the 2nd respondent Municipality by proceedings dated 13.02017 has passed the following order:

(3.) However, the grievance of the petitioner is that, once the said amount was returned to the petitioner, which was in fact, the increment given to the petitioner for having acquired higher qualification while he was in service, it should be understood that, the respondent having accepted the position of the petitioner that he is entitled to get the additional increment had released the said amount withheld already. Therefore, it is not only the duty of the respondent to return back the withheld amount of Rs. 36,623/- but also the respondent Municipality should have calculated the increment for future benefits. Accordingly, the pensionary benefits also has to be correspondingly revised and the pay benefits with the difference of pay after making such calculation of revisioned pensionary benefit, by way of additional increment, ought to have been allowed. Since such an order has not been passed by the respondent, Ms.Preethikaa Ravichandrabaabu learned counsel for the petitioner submits that, the orders of this court has not been fully complied with and only a part of the order has been complied with.