AJIT KUMAR TALUKDAR Vs. PABITRA KR KALITA

JUDGEMENT

(1.) Willful disobedience of the judgment and order dated 06.09.1999 passed by this Court in CR 4065/98 has been alleged in the instant petition.

(2.) I have heard Mr. M H Rajborbhuiya, learned Counsel for the petitioner and Mr. P. Borthakur, learned Counsel for the respondents.

(3.) The factual background is indispensable. The petitioner had invoked the writ jurisdiction of this Court praying for an appropriate writ and/or direction against Assam Government Construction Corporation Limited (hereafter referred to as the Corporation) to release his service benefits following his voluntary retirement from its service. In the writ petition, he averred that at the relevant time, he was holding the post of Accountant in the pay scale of Rs. 875/- - Rs.2000/- per month, which was later on revised. On 30.10.1997, the Corporation issued notice intimating its willing employees to avail its voluntary retirement scheme. The petitioner opted therefor. Eventually he was retired on the basis thereof.