BHUPENDRA PRASAD SINHA Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition the grievance of the petitioner is that the order dated 29.1.2008 passed in W.P.(S) No. 2008/2006 has not been complied with.

(2.) On perusal of the said order I find that this Court directed the General Manager, B.S.N.L., Golmuri, Jamshedpur - opposite party to consider the petitioner's claim and pass appropriate order in accordance with law within a period of six weeks from the date of receipt/production of a copy of the order. Further it was directed that if there is no clear provision for withholding the amount of leave encashment or any retiral dues in the circumstances appearing in this case, the said respondent shall pass appropriate order releasing the amount of leave encashment in favour of the petitioner.

(3.) It has been stated in the petition that though the opposite party in compliance of the same has passed an order, the same is sketchy and colourable, which amounts to non-compliance. The order has not been passed in terms of the direction of this Court and as such the order of this Court has not been complied with in its letter and spirit. It has been further submitted that the said order is arbitrary and highly prejudicial to the petitioner.