RAJ RANI Vs. STATE

JUDGEMENT

(1.) Despite opportunities, respondents 1 to 3 have not filed the Reply Affidavit.

(2.) The petitioner is widow of Shri Ram Dhan, in whose favour judgement dated 15-11-2008 has been passed by this court in SWP 2480/2002, operative part whereof may be taken note of :

(3.) The prayer of the deceased Shri Ram Dhan in SWP 2480/2002 was for grant of benefit of regularization in terms of Government order No. 458 of 1981 dated 01-09-1981 and for release of consequential benefits. The respondents Authorities have failed to comply with the judgement of the Court making them liable for being proceeded against for having, willfully and deliberately, disobeyed the judgement of the Court. The delay in implementing the judgement itself constitutes contempt of the Court.