VEENA TRIPATHI Vs. STATE OF JHARKHAND & ORS.

JUDGEMENT

(1.) COUNSEL for the applicant submitted that this applicant had preferred a writ petition being W.P. (S) No. 5018 of 2007 which was disposed of by this Court vide order dated 12th September, 2011 and direction was given to the respondents to appreciate the claim of the present applicant in accordance with law. 2. Counsel for the respondents submitted that a detailed counter -affidavit has been filed and at Annexure -A to the counter affidavit of the State, an order has been annexed which is passed by respondent No. 4. This order is dated 9th June, 2012 in which it has been stated by the respondents that the present applicant (original petitioner) is entitled to all the benefits with effect from 13th February, 1982. The reasons have also been assigned in this order in detail. Hence, there is no willful disobedience by the respondents of the order passed by this Court in the earlier writ petition.

(2.) HAVING heard learned counsel for both the sides and looking to the facts and circumstances of the case, it appears that now the respondents have already passed an order dated 9th June, 2012 which is annexed as Annexure -A to the counter affidavit filed by the respondents. In view of this order, it can be said that the respondents have not willfully disobeyed the order passed by this Court in the earlier writ petition. On the contrary, there is due compliance of the order passed by this Court in the earlier writ petition. Accordingly, this contempt application is hereby dismissed.