N D MANTRI Vs. KRISHNA BHATNAGAR

JUDGEMENT

(1.) TNE petitioner was retired compulsory by order dated December 11, 1975 which order was quashed by the Rajasthan Civil Services Appellate Tribunal, Jaipur by its order dated 19. 9. 1980, The State of Rajasthan preferred a writ petition before this court and the same was dismissed by this court by order dated 24. 5 83. No appeal has been filed against that order and therefore the order of this court in S. B. Civil Writ Petition No. 388/83, dated 24. 5. 83, has become final and the order dated December 11, 1975 retiring the petitioner compulsory, stands quashed.

(2.) THE petitioner filed the contempt petition which was registered as S. B. Civil Contempt Petition No. 97/84, on 16. 4. 84. It was admitted on 27. 4. 84. Notices were issued and Mr. S. B. Mathur, learned counsel put in appearance on behalf of the two contemners on 17. 9. 85 A reply to the contempt petition was filed on 23. 5. 85 by Shri V. N. Bahadur non-petitioner No. 2, stating that payment of Rs. 90,800. 07 on account of salary and other allowances as admissible to the petitioner has been made to him and that the case for pension has already been forwarded to the Pension Officer and it will be decided expeditiously by the Pension Officer. Similar reply was filed by the non-petitioner No. 1, Smt. Krishna Bhatnagar.

(3.) EARLIER also, the Supreme Court in Devkinandan Prasad V. State of Bihar (2) and again in Deokinandan V. State of Bihar (3) had observed that the State Government should not harass a petitioner intentionally and they should dispose of their pension and gratuity matters as expeditiously as possible, and if they fail, then they are liable to pay exemplary cost to the petitioner which they quantified at Rs. 25,000/- in that case.