RASHDA KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Despite repeated calls, nobody appears on behalf of the petitioner to press the application.

(2.) This application has been filed under Sec. 215 of the Constitution of India read with Ss. 11 and 12 of the Contempt of Court Act, 1971 for initiating a proceeding of contempt against the opposite parties, as they have knowingly and deliberately disobeyed the order dtd. 10/3/2017 passed in C.W.J.C. No. 17348 of 2016.

(3.) The respondents were directed to pay the arrears of full family pension and current family pension as also leave encashment to the petitioner within a period of three months.