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Judgment
11 paragraphs · 156 wordsManoj Kumar Tiwari, J
Writ petition filed by the petitioner was disposed of with a direction to the Competent Authority to take decision on her representation.
Alleging non-compliance of the said direction, this Contempt Petition was filed.
Compliance affidavit has been filed stating that decision on petitioner’s representation has been taken and pension has also been released to
her.
Learned counsel for the petitioner submits that other terminal dues of the petitioner have not been paid, although, she had made a prayer therefor in
her representation.
Since the only direction was to take decision on petitioner’s representation, which has now been taken, therefore, in humble opinion of this
Court, substantial compliance of the order has been made.
Accordingly, Contempt Petition is closed. Contempt notice issued to respondent no. 3 is hereby discharged. However, petitioner shall be at liberty to
approach the appropriate forum for claiming other reitral dues, if any.