RAM NARAYAN PRASAD Vs. RAMESH KR PANDEY

JUDGEMENT

(1.) The instant Contempt Petition has been filed against noncompliance of order dated 07.01.2009 passed in W.P. (S) No. 3929 of 2004.

(2.) Heard Ms. Swati Shalini, learned counsel for the petitioner and Mr. Anoop Kumar Mehta, learned counsel being assisted by Mr. Amit Kumar Sinha, learned counsel for the Opp. PartiesUniversity.

(3.) Learned counsel for the petitioner submitted that while disposing of W.P. (S) No. 3929 of 2004, this Court directed to release the amount against death-cum-retiral benefits of writ petitioner including the admissible interest thereon in favour of petitioner. In compliance thereof, though the amount in question has been released but the respondents-University has not released the amount accrued as interest for the period from July, 1994 till the date of actual payment. Furthermore, the petitioner-husband being the nominee of the deceased-wife is entitled to get the entire amount of group insurance but the respondents-University arbitrarily, divided the Group Insurance amount in three equal shares according to their own will in the name of petitioner, her daughter and son ignoring the fact that the petitioner is the sole nominee for the Group Insurance amount.