BHAG SINGH Vs. SH SHRIKANT BALDI & ANR

JUDGEMENT

(1.) This petition was filed bringing to the notice of this Court that the judgment dated 30th May, 1997 passed by the erstwhile Tribunal in OA No. (D) 59 of 1996 has not so far been complied with. It is rather shocking that the judgment was not complied with even after 14 years. Be that as it may. The learned counsel for the petitioner submits that in view of the apology tendered for the delay and in view of the plausible explanation for the delay that the service book was missing and now that the service book has been re-constructed, there will be a direction to the respondents to disburse the eligible monetary benefits to the petitioner in a time bound manner.

(2.) The learned Deputy Advocate General referring to the reply submits that the steps have already been taken and directions have been issued. There will be a direction to respondents No.2 to 4 to see that the eligible monetary benefits due to the petitioner on account of revision of scale are disbursed within a period of one month from the date of production of a copy of this judgment by the petitioner before the second respondent. In the event of any delay beyond the said period of one month, the petitioner will be entitled to interest at the rate of 10% w.e.f. the date of the order of the Tribunal, namely, 30th May, 1997 and the officers responsible for the delay will be personally liable for the same. A copy of this judgment shall be communicated to the Accountant General.

(3.) The contempt petition is disposed of, so also the pending applications, if any. Rule is discharged.