PARASMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The original petitioner from Writ Petition No. 2679/2015 is seeking review of our order dtd. 10/3/2023 whereby we had disposed of the Contempt Petition preferred by him with following observations :

(2.) The learned advocate for the applicant would vehemently submit that the order in the writ petition has been flouted by the respondent-State Government in spite of the fact that the order was carried to the Supreme Court but unsuccessfully. The decision to provide for the reimbursement of the medical bills to the retired Judicial Officers on the line it is being provided to the serving Judicial Officers was the point before this Court in the Writ Petition No. 2679/2015. This Court had expressly recorded displeasure in the manner in which the State Government was turning a Nelson's eye in spite of the directions of the Supreme Court. When the order was attempted to be obeyed, it is being implemented prospectively when it ought to have been from the date the pay commission came into force as per the direction of this Court.

(3.) The learned A.G.P. submits that in compliance with the order of this Court in Writ Petition No. 2679/2015, the resolution has been passed providing for reimbursement of the medical bills of the retired Judicial Officers. As it is, it was a matter of contempt, the aforementioned order expressly demonstrates as to how the observations of this Court in paragraph No. 28 of the order passed in the writ petition was borne in mind. This Court has merely demonstrated that it was a policy matter and the reimbursement of the expenses against the medical bills of the retired Judicial Officers from the date of Government resolutions were in tune with the directions of this Court.