Deep Ram Chauhan and Others vs M.P. Sood

Kurian Joseph, C.J.—The complaint of the Petitioners in these cases is that judgment dated 23.12.2009 has not so far been complied with despite the period of three months fixed in the judgment for compliance. We are informed by the learned Counsel for the Respondent that the time for compliance had since been extended by this Court. Learned Counsel for the Respondent also brings the notice of this Court that the Respondent in the writ petition-Electricity Board had filed an SLP before the Apex Court and 2 reference to that effect is seen in the reply also. But, it is brought to the notice of this Court that the Apex Court has dismissed the SLP by order dated 15th July, 2011. Therefore, there is no reason for non-compliance of the judgment. In case the benefits due to the Petitioners are not disbursed within three weeks from today, the Petitioners will be entitled to interest for the benefits @12% from 15th July, 2011 and the Respondent/officer(s) responsible for the delay will be personally liable for the same.

With the above observations, the contempt petitions are dismissed. Rule is discharged. A copy of this order will be communicated to the Accountant General.

A copy of this order, duly authenticated by the Court Master be supplied to the learned Counsel for the parties.