GULAB BAI JAIN Vs. SATYA PRAKASH

JUDGEMENT

(1.) IN this matter of contempt, notices were issued to the non -petitioners. Process server gave a note that Satya Prakash, non -petitioner No.1 refused to take notice and directed the process -server to serve the notice in Panchayat Tatha Samaj Kalyan Vibhag. When the process -server went to serve the notice in the Panchayat Tatha Samaj Kalyan Vibhag, that office also refused to take notice. However, today a Vakalatnama has been filed on behalf of non -petitioners/contemners Satya Prakash and Smt Anita Das. We are not happy with the behaviour of contemner Satya Prakash. Therefore, we direct him to remain present personally in the Court on the next date.

(2.) TODAY , it is submitted on behalf of the contemners that the order of this Court dated 5.11.1990 in M.P. No. 2192/90 has been complied with, and the salary of the petitioner amounting to Rs. 4,920/ - due in the year 1981, has been paid to the petitioner. No reasons whatsoever, have been shown by the non -petitioner for withholding the salary of the petitioner, nor have filed any reply to the contempt petition. Therefore, we direct the non -petitioners to file reply, as also to pay the interest on the amount of Rs. 4,920/ - at the rate of 12 per cent per annum after the expiry of two months' period from the date of the order dated 5.11.1990 till the date of payment of Rs. 4,920/ - to the petitioner. The non -petitioners shall also pay the costs of this petition to the petitioner, which we impose as Rs. 1,000/ -. All the amounts will go to the petitioner.