SUBHAS KUMAR DAS Vs. PARVEZ SIDDIQUE & ORS.

JUDGEMENT

(1.) Party/parties are represented in the order of their name/names as printed above in the cause title.

(2.) Contempt is alleged of the Judgment and Order of this Court passed on 5th October, 2016 in W.P. 3931((W) of 2015 with W.P.27347 (W) of 2013.

(3.) Mr. Dey, Learned Counsel appearing in support of the Contempt Application, i.e. C.P.A.N. 265 of 2017, submits that the retirement dues of the petitioner have been paid by the Pension Payment Order (PPO) dated 12th May, 2017. However, the direction to pay simple interest @ 8% per annum from the date of approval of the retirement on 31st July, 2014 till the date of actual payment, i.e. by the PPO dated 12th May, 2017, is yet to be complied.