GOVIND MADHAV JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner retired from the services of the State from the post of Under Secretary, but was not paid total retiral benefits. Being aggrieved, he preferred C.W.J.C. No. 238 of 1996 for payment of retiral benefits, which was disposed of along with other cases on 17th October, 1996. in terms with general direction given in the case of Most. Rukmini Devi reported in 1996 (1) PLR 363.

(2.) TOTAL retiral benefits having not paid, the present contempt application was preferred, alleging willful, deliberate dis -obedience of Courts order by the opposite parties.

(3.) IN the show -cause, opposite parties while, tendered unqualified apology gave details of step taken for payment of benefits.