S.C. ARYA Vs. KAILASH SINGH TIMECHA

JUDGEMENT

(1.) Parties through their Counsel.

(2.) The present review petition has been filed by Registrar Vikram University, Ujjain for reviewing the order dated 05 -08 -2014 passed in Contempt Petition No. 609/2014.

(3.) The facts of the case reveal that the respondent No. 1 Kailash Singh was an employee of Vikram University, Ujjain and he has approached this Court by filing Writ petition as the respondents were not paying the lawful dues to a retired employee. The writ petition was allowed i.e., Writ Petition No. 3209/2010. It is pertinent to note that inspite of there being an order in favour of the respondent No. 1, respondents therein were not paying the dues to the petitioner and he was forced to file a contempt petition and the same was registered as Contempt Petition No. 610/2014 and this Court has disposed of the Contempt petition with a direction to the contemnors to pay the amount within a period of six months. It is also pertinent to note that in case an identically placed employee Shankarlal Sharma, a similar order was passed by this court and the Division Bench of this court in Writ Appeal No. 52/2012 by order dated 04/04/2012 has granted interest at the rate of 7% per annum on delayed payment.