SUDAM KHADE Vs. SUDHA JADON

JUDGEMENT

(1.) This intra Court appeal has been filed under Sec. 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005, being aggrieved by the order dtd. 18/07/2022 passed by the learned Single Judge in Writ Petition No. 23018 of 2021, whereby respondent no.2 has been directed to pay a cost of Rs.50,000.00, as well as, interest at the rate of 6% per annum on the delayed payment of pension from his personal pocket.

(2.) In compliance of the order passed on 23/8/2022, Dr. R.R.Bhosle, Director, Women & Child Development/In-charge Commissioner and Dr. Abdul Ghaffar, District Programme Officer, Women & Child Development, Bhind are present in person

(3.) Dr. Bhosle does not dispute that respondent no.1 reached the age of superannuation on 31/3/2020 while serving on deputation with Women and Child Development Department at Bhind. He also does not dispute that NOC was issued by the borrowing department to the parent department i.e. Directorate of Health Services only on 20/6/2022. He fairly submits that there is an inordinate delay in forwarding of the NOC. However, the delay so caused is attributable to the District Programme Office, Women and Child Development, District Bhind. Dr. Bhosle further submits that he has joined the department on 1/9/2021. No sooner the aforesaid lapse was brought to his notice, he has taken action not only in the matter of forwarding of NOC as aforesaid, but has also suspended the Dealing Assistant at District Bhind vide order dtd. 7/9/2022, and on the same day issued show-cause notice to the District Programme Officer, Bhind.