UDAY SHANKAR SINGH Vs. HINDUSTAN STEELWORKS CONSTRUCTION LTD

JUDGEMENT

(1.) This is a petition for contempt alleging non-compliance of the order dated 21.6.2002, by which the learned Single Judge had been pleased to dispose of the writ petition bearing W.P.(S). No. 2232 of 2002 by granting liberty to the petitioner to file a representation in regard to the payment of his retiral dues, and direction was also issued to the respondents to pay the retiral dues if the same were payable. It has further ordered that if nothing is found due, then the said respondents shall pass a reasoned order in accordance with law.

(2.) The circumstance which gave rise to the filing of the writ petition indicate that the petitioner even after his superannuation had overstayed in the accommodation owned by the respondents as a result of which, his retiral dues had been withheld. This prompted the petitioner to file a writ petition challenging the denial of his retiral dues and the learned Single Judge disposed of the writ petition directing the respondents-conteninor to pay the retiral dues to the petitioner on condition that he would vacate the premises which is in his occupation even after his retirement. Thereafter, it was ordered that the retiral dues be paid to the petitioner and if nothing is found due, a reasoned order be passed in that regard.

(3.) The petitioner s case is that he has already handed over the possession of the house to the respondents which even otherwise he was bound to do, and although retiral dues have been paid, some amount towards penal rent has been deducted horn his retiral dues and an order in this regard also has been passed while deciding the representation of the petitioner on 26.9.2002.