SUNDER SINGH Vs. SHRIKANT BALDI

JUDGEMENT

(1.) The petitioner has instituted this Contempt Petition praying that action be initiated against the respondents for non-implementation of the judgment of this Court passed in CWP(T) No.9886 of 2008.

(2.) Total 51 writ petitions (including the writ petition preferred by the petitioner) were tried by the Court and disposed of by the Hon'ble Single Judge by its judgment dated 11.3.2011 directing the respondents to pay and release the pension of the petitioners and similarly situate persons alongwith interest @ 6% per annum within three months from the date of decision (after production of certified copy of the judgment by either of the parties).

(3.) Letter Patent Appeal No.504 of 2011 was preferred by the Board of Directors of Himachal Pradesh Milkfed, Shimla and the Managing Director, Himachal Pradesh Milkfed, Shimla, challenging this decision. 45 respondents and 3 proforma respondents (petitioners in writ petitions as noted above and the State of Himachal Pradesh through its Secretary(Finance), Director of Animal Husbandry, Himachal Pradesh and the Registrars, Cooperative Societies Himachal Pradesh respondents in the writ petition, as noted above). That appeal was accepted by upholding the directions of the Hon'ble Single Judge and modifying the judgment so far as it relates to Annexure A-7.