DUSMANTA KUMAR BAHERA Vs. DAYA RANI

JUDGEMENT

(1.) The instant appeal has been directed against the order dtd. 28/8/2024, as passed by the learned Contempt Bench of this Court in COCP No. 2913 of 2024.

(2.) In the year 1979, the respondent herein was appointed as a Craft Teacher in the Panchayat Samiti concerned, and her services were regularized vide order dtd. 4/5/1983, and, on 30/4/2014, she retired from the post of Craft Teacher. The respondent herein instituted CWP No. 8306 of 2015 before this Court with a prayer therein to direct the appellants to release her arrears of salary for the period 1/1/2006 to 31/1/2010, benefits of third ACP scale, and all retiral benefits along with interest @ 18% per annum on account of delay. Vide order dtd. 7/3/2024, the said petition was disposed by this Court. The operative part of the said order becomes extracted hereinafter.

(3.) Subsequently CM-5415-CWP-2024 in CWP-8306-2015 became filed by the respondent herein seeking modification of the order (supra) whereby though the interest was awarded to the respondent herein but the rate thereof became not mentioned in the order (supra). Vide order dtd. 9/4/2024, the said application was disposed of by this Court. The operative part of the said order becomes extracted hereinafter.