URMILA PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Shri Arbind Nath Pandey, learned counsel for the petitioner and Shri Ranjan Kumar, learned A.C. to A.A.G.13.

(2.) The present petition was filed for initiating contempt proceeding against the opposite parties for non compliance of the order dated 18.12.2010 passed inC.W.J.C. No. 1975 of 2010. In this case, show cause as well as supplementary show cause has been filed on behalf of opposite party no.8 i.e. Superintending Engineer, Building Nirupan Circle 1, Building Construction Department, wherein it has been indicated that almost all the grievances of the petitioner have already been redressed. So far as arrear of salary of the husband of the petitioner for the period between 1.5.2005 and 8.8.2005 is concerned, it has been indicated that husband of the petitioner was posted in Jharkhand at different places and details were not available to the office of opposite party no.8. So far as remaining amount of G.P.F. is concerned, a show cause has been filed by Joint Commissioner, Accounts and Administration, G.P.F. Directorate, Bihar, Patna, though the Joint Commissioner was not impleaded either in the writ petition or in the present contempt proceeding as party.

(3.) In the show cause filed by the Joint Commissioner, it has been indicated that Directorate has already issued authorization for an amount of Rs.7,55,138/- along with interest and was sent to the department.