KRISHNA SWAROOP VERMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By this writ petition, the petitioner is seeking writ of mandamus against the respondents to implement the judgment of the Rajasthan Civil Services Appellate Tribunal (in short "the Tribunal') dated 13.7.2005 passed in Appeal No. 1578/2001.

(2.) Submission of counsel for the petitioner is that with the consent of both the parties, the Tribunal vide order dated 13.7.2005 had issued direction for grant of pension and all the pensionary benefits within a period of one month but the same has not been implemented so far. His further submission is that the Tribunal being a statutory authority under the Rajasthan Civil Services (Service Matters) Appellate Tribunal, 1976 (in short 'the Act of 1976') the respondents are bound to obey its judgment but they are defying the same, therefore, the petitioner was constrained to file the contempt petition before the Tribunal.

(3.) The respondents in reply before the Tribunal have stated that the Tribunal has no authority to punish the respondents for contempt, if any.