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Judgment
11 paragraphs · 170 wordsManoj Kumar Tiwari, J
Writ Court vide order dated 27.07.2010 passed in WPSS o. 527 of 2007 has directed the opposite parties to pay all remaining retiral benefits,
including pension to the petitioner, within one month. It was further provided that petitioner shall also be entitled to interest on arrears at the rate of 8
percent per annum.
This contempt petition has been filed alleging that opposite parties have wilfully disobeyed the said order.
Mr. J.S. Bisht, learned Standing Counsel appearing for the opposite parties submits that the order, passed by Writ Court as modified in appeal, has
been complied with and all the terminal benefits have been released in favour of the petitioner.
Mr. Susheel Kumar, learned counsel for the petitioner does not dispute the submission made by Mr. J.S. Bisht, learned Standing Counsel for the
opposite parties.
Since the order passed by Writ Court has been complied with, therefore, the Contempt petition is closed. Notices issued to the opposite parties are
hereby discharged.