RAVI KUMAR GUPTA Vs. V K DUGGAL

JUDGEMENT

(1.) "This contemPt Petition Present a very sorry state of affairs that the direction given by this Court in W.P. No. 788/2005 on date 15.12.2005 for the consideration of the case of a Freedom Fighter, claiming Central Government Pension (uPon receiving State Pension) has not been comPlied with by Union of India.

(2.) This matter was previously listed on date 15.7.2010 before this Court and Shri V.K. Sharma,learned counsel had prayed for a week's time to ascertain the status of compliance of the Order passed by this Court in W.P. No. 788/05 on date 15.12.2005.

(3.) In the aforesaid circumstances, it is desirable that Shri H.C. Bhanot, Under Secretary to the Government of INdia, Ministry of Home Affairs, New Delhi should personally remain present before this Court on 27th July, 2010 for explaining the reasons of non-compliance of the Order passed by this Court in W.P. No. 788/05, as also the reasons of non-filing even a reply of contempt petition since year 2006. Shri Bhanot would also be desired to explain the reasons of non-compliance of the Order for such a long time, as also the steps taken in between date 15.12.2005 to 15.7.2010forperferring and/or non-preferring of a writ appeal against the order passed by the Court in W.P. No. 788/05.