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Judgment
4 paragraphs · 219 wordsD.N. Patel, J.—Before counsel for the petitioner submits in detail that the order passed by this Court dated 12th May, 2009 in W.P.(S) No. 767 of 2009 has not yet been complied with, it is fairly submitted by the counsel for the opposite parties that now a detailed show cause has been filed wherein at Annexure-E, a decision has been taken by the opposite parties dated 20th August, 2010 and the same has also been presented before this Court. The following legally payable amount under different headings have been paid to the petitioner and signature of the petitioner has also been obtained by the opposite parties to show that the amount has already been received by him.
Sl. Nos. Headings Amount 1. Group Insurance 2,51,652.00 2. Provisional Gratuity 9,29,346.00 3. General Provident Fund 7,24,728.00 4. Unused Earned Leave 3,59,470.00 5. Medical Reimbursement 1,64,168.00 6. Differential Arrears as against 1,58,595.00 6th Pay Revision Total 25,87,959.00
In view of these submissions, I see no reason to initiate action against the opposite parties under the Contempt of Court Act, as there is no willful disobedience of the order, passed by this Court dated 12th May, 2009 in W.P.(S) No. 767 of 2009 by the opposite parties.
There is no substance in this contempt petition. Hence, the same is hereby, dismissed.