RAM KUMARI ANWARA Vs. VEENU GUPTA

JUDGEMENT

(1.) In the instant contempt petition preferred under Section 12 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India, a grievance has been made by the petitioner that the order dated 22.11.2010 passed by ld. Single Judge in S.B. Civil Writ petition No.1122/2001 has not been complied with.

(2.) In the present case, petitioner is a lady. She was appointed with respondents as Teacher on 03.11.1970. She was promoted as Headmistress. She had continuously worked with respondents till 13.05.1987. She superannuated from service on 31.03.1999. She was not paid due pension. She filed a petition, bearing S.B. Civil Writ Petition No.1122/2001 before this Court in year, 2001. The said petition was decided after nine-years i.e. on 22.11.2010 and ld. Single Judge of this Court had issued following direction :-

(3.) The present contempt petition was filed in the year, 2011. Fourteen-years have elapsed from filing of the writ petition, five-years from passing of impugned order of ld. Single Judge and four-years from filing of the present contempt petition.