SL BAKORIA Vs. V TAMREKANAN

JUDGEMENT

(1.) LEARNED counsel for the petitioner submitted that the order has not been complied with in letter and spirit and the person against whom the contempt petition has been filed has not filed his affidavit, though he has authorised another person to file affidavit but it is not permissible under the law.

(2.) BEFORE considering the aforesaid objection, we have perused the record. By order dated 22.3.2011 a Division Bench of this Court directed thus :-

(3.) THOUGH these orders were communicated to the respondent on 30.3.2011 and 26.5.2011 but it appears that inspite of communication of the order within the time period of three months, the order was not complied with. However, compliance report has been filed today which reveals that gratuity amount Rs.1,36,654/- was paid to the petitioner by pay order but so far as pension is concerned, though a pension payment order has been issued on 22.5.2012 but as per the petitioner no amount of pension has been paid including arrears of pension. It was submitted that because of non payment of pension for such a long period, interest may be awarded to the petitioner.