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Judgment
6 paragraphs · 212 wordsManoj Kumar Tiwari, J
WPSS No. 137 of 2021 filed by the petitioner was decided in terms of WPSS No. 1649 of 2019. The writ petition was filed by the petitioner seeking a direction to the respondents to pay regular pension and other retrial dues to the petitioner by calculating his entire service in the Revenue Department from the date of his initial appointment.
A compliance affidavit has been filed by Mr. C. Ravishankar, Additional Secretary Finance (responded no.2). Para no.4 of the compliance affidavit is extracted below:-
"4. That in compliance of the aforesaid judgment and order dated 15-01-2021 the petitioner has been paid pension of Rs. 18,130/-, Gratuity of Rs.4,06,112/- and leave encashment of Rs. 7,13,075/- on 16-08-2021 vide PPO No. UK/13/30042019/ 43580. In this connection copy of the PPO dated 16-08-2021 is being enclosed herewith and marked as Annexure-1 to this affidavit."
From the averment made in para no.4 of the compliance affidavit, this Court is of the opinion that compliance of the order has been made. Accordingly, contempt petition is closed. Contempt notices issued to the respondents are hereby discharged.
However, petitioner shall be at liberty to seek recall of this order, if statement made in the compliance affidavit is found to be incorrect.