MAHENDRA KUMAR SRIVASTAVA Vs. AJAI KUMAR SRIVASTAVA

JUDGEMENT

(1.) Heard Sri Anoop Kumar Srivastava, learned counsel for the petitioner, Sri Kamlesh Kumar Yadav, learned counsel for the petitioners in Contempt Application (Civil) No. 7418 of 2019. Sri Mata Prasad, learned Standing Counsel for State respondent nos. 1 & 2 and Sri Ashish Mishra, learned counsel for newly impleaded opposite party no. 3.

(2.) By means of this contempt application filed under Sec. 12 of the Contempt of Courts Act, 1971 non-compliance of the order dtd. 24/5/2019 passed in Writ - A No. 61048 of 2016 is complained of.

(3.) A compliance affidavit has been filed in this case on behalf of the opposite party no. 3 on 28/1/2020 annexing therewith the order dtd. 3/9/2019, whereby it is claimed that the pension of the applicant has come to be revised w.e.f. 1/1/2006, as per recommendation of the 6th Pay Commission, and thus, it is claimed that the order of writ Court stood complied with in its letter and spirit.