SHAKUNTALA SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Appellant's husband, namely, Ram Parkash Singh, who was serving in the CRPF, was dismissed from service on the ground of unauthorised absence from duty vide Order No. P-VIII-2/2002- Estt.-3 dtd. 18/3/2004 w.e.f. 18/3/2004 issued by respondent No. 3 and the period of his unauthorised absence from duty from 9/6/2001 to 18/3/2004 was ordered to be treated as 'Dies Non'.

(2.) Aggrieved of his dismissal, the appellant's husband filed SWP No. S650/2005, thereby challenging the order of his dismissal dtd. 18/3/2004 and order dtd. 27/8/2004 regarding rejection of his appeal against the order of his dismissal. Appellant's husband also sought the relief of restoration of services and unpaid salary and other arrears of salary. The learned Writ Court allowed the writ petition vide judgment dtd. 19/5/2011 and the respondents were directed to pass fresh orders after complying with the rules within a period of four months from the date of service of copy of order. The respondents assailed the judgment of the learned Writ Court in LPA(SW) No. 169/2011, and the Coordinate Bench of this Court vide its judgment dtd. 22/11/2011, dismissed the appeal preferred by the respondents and directed the respondents to release the entire amount as depicted in Annexure-F (Pension Calculation Chart) in favour of the appellant within a period of two months.

(3.) Since the order was not complied with, the appellant filed a contempt petition. During the pendency of the contempt proceedings, respondent No. 3 issued an order dtd. 22/3/2012, whereafter the contempt petition was disposed of vide order dtd. 14/5/2012.