PRAMESHWAR PRASAD CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed by the petitioner for initiating contempt proceeding against the opposite parties for their wilful disobedience of the order of this Court dated 3.2.2004 passed in CWJC No. 1418 of 2004, whereby the Opposite parties were directed to comply the general direction of this Court dated 19.9.2003 passed in CWJC No. 7054 of 2003 and analogous cases with only modification that two paragraphs affidavit personally sworn by the concerned authority must be filed by 22nd March, 2004.

(2.) Petitioner "had filed a writ petition bearing CWJC No. 1418 of 2004 for directing the respondents to make payment of his gratuity amount of Rs. 1,89,813/- and the amount of leave encashment Rs. 73,000/-, which was disposed of along with other analogous-cases vide order dated 3.2.2004 in terms of the directions of this Court dated 19.9.2003 passed in CWJC No. 7054 of 2003 and analogous cases.

(3.) Petitioner retired from the services of the Bihar State Small Industries Corporation Limited on 31.1.1998. Learned counsel appearing for the petitioner has submitted that Group Gratuity Cash Accumulation Scheme was introduced by the Life Insurance Corporation of India, hereinafter referred as 'L.I.C. and after retirement of the petitioner gratuity amount of Rs. 1,89,813/- was sanctioned by the Managing Director of Bihar State Small Industries Corporation, hereinafter referred as Corporation vide memo No. 217/98 dated 24.2.1998 (Annexure 4) with a request to L.I.C. to release the aforesaid gratuity amount to the petitioner, but, till date the L.I.C. has not paid the said amount.