PADMA LOCHAN KALINDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) BY order dated 23.8.2006 three directions have been given by this Court -(i) The respondents were directed to refund the amount already recovered from the petitioners within one month from the date of receipt/production of a copy of the order failing which they will pay interest @ 5% from the date such amount was recovered till the amount is paid; (ii) The respondents were also directed to finalize the pension of the petitioner within two months from the date of receipt/ production of a copy of the order and pay the admitted arrears on such finalization of pension along with 5% interest to be calculated from the date of retirement of the petitioner and (iii) In case of non -payment, the respondents will be liable to pay cost of Rs. 20,000/ -, apart from the interest as ordered above.

(2.) THE aforesaid order of the learned single Judge was affirmed by the Full Bench in L.P.A. and further two months' time was also granted to the respondents for finalization of pension.

(3.) THE show -cause filed on two occasions would indicate that in pursuance of the order passed by the Full Bench giving two months time for finalization of pension the concerned authority has finalized the pension and after finalization of pension, authority slip has been issued in favour of the petitioner by the office of the Accountant General.