ANIL KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing this writ petition, the petitioner has sought for the following reliefs:-

(2.) The petitioners had earlier filed W.P.(S) No. 1298 of 2023 for grant of pension and other benefits which was settled before the National Lok Adalat on 13/7/2024. The respondents agreed to grant them full pensionary benefits by counting their past services from their initial appointments and the difference in pension amounts would be paid to them within six weeks after receiving a copy of the award. However, even after more than one year, the award has not been implemented. Because of this non-compliance, the petitioners filed a contempt case being Contempt Case (Civil) No. 182 of 2025 which was dropped due to the objection raised by the respondent during the hearing.

(3.) Learned counsel for the petitioner submits that the respondents are deliberately delaying the matter to deprive petitioners of their lawful pensionary benefits. He further submits that despite the award having attained finality, and the respondents being duly served and aware of its contents, have failed and neglected to extend the pensionary benefits to the petitioners till the date, thereby causing continuous hardship and violation of their accrued legal rights. He also submits that not payment of the pensionary benefits even after lapse of more than one year of receiving a copy of the said award, clearly shows malafide intention of respondents to frustrate the very purpose of the Legal Services Authority Act and Lok Adalat.