RAJULA SAHU Vs. GOPALA KRISHAN DWIVEDI

JUDGEMENT

(1.) This contempt case has been filed against the Respondents for willful disobedience in implementing the order, dtd. 8/9/2020, in W.P.No.21104 of 2019, passed by this Court.

(2.) The case of the petitioners is that they filed W.P.No.21104 of 2019 to declare the action of the respondents in discontinuing pensions to the petitioners, as illegal, arbitrary and against rules governing distribution of pensions and discriminatory and direct all the respondents to distribute arrears of pension to the petitioner from September, 2019 to December, 2019 and continue to pay the pension to them thereafter.

(3.) This Court by order, dtd. 8/9/2020, allowed the writ petition with the following directions: