RAM KUMAR Vs. K S BHORIA, IAS

JUDGEMENT

(1.) The petitioner filed CWP No. 13695 of 2005 which was disposed of on May 30, 2006 on the basis of a statement made on behalf of the respondents to the effect that "the petitioner shall be granted 100% provisional pension within a period of one month...".

(2.) Alleging willful breach of the above mentioned undertaking, this contempt petition has been filed.

(3.) In response to the show cause, an affidavit dated 31.8.2006 has been filed by Shri K.S. Bhoria, IAS, Financial Commissioner & Principal Secretary to Govt. Haryana, Home Department, which is taken on record.