MUDRIKA PRASAD TIWARI Vs. S K JHA

JUDGEMENT

(1.) This contempt petition has been filed under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, alleging non-compliance of the order dated 2.3.2015 passed in WP No.19595/205.

(2.) In reply the respondents have submitted that order Annexure-R/1 has been passed in compliance of the aforesaid order passed by this Court. As per the report filed by the respondents nothing is remained for payment. The claim of the petitioner was rejected as Rs.2,38,238/- was overdue in the account of house loan taken by the petitioner.

(3.) In rejoinder the petitioner has stated that he had taken a loan from the respondents for a sum of Rs.2,50,000/- in the year 1998 for a period of 20 years and Rs.1,400/- p.m. installment was deducted from his salary. Till year 2012 Rs.2,50,000/- was deposited in his loan account. As per house loan rule, the amount cannot be deducted from cash reward. As the respondents have misguided the courts, they are liable to be punished.