BIMLA SHARMA Vs. VRIJALINGAM

JUDGEMENT

(1.) The petitioners filed C.W.P.No.16415 of 2002, which was allowed on August 16, 2004 with a direction to re-calculate the retiral benefits and make necessary payment within four months. Alleging non-compliance of the directions issued by this Court, this contempt petition has been filed.

(2.) In response to the show cause notice, an affidavit has been filed by Mr.G.Vajralingam, IAS, Director and Secretary to Govt. of Punjab, Department of Local Government, stating that all the retiral benefits payable to the petitioner have since been determined to be released. Learned counsel for the petitioner, however, submits that some of the monetary benefits are yet to be released, which fact is however been disputed by learned counsel for the respondent.

(3.) In this view of the matter, this petition is disposed of with liberty to the petitioner to make a representation within one month pointing out that part of the retiral benefits which according to her has not been released so far. If any such representation is made, the respondents shall consider and dispose of the same by passing a speaking order within two months thereafter. Rule discharged.