MAYA DEVI DEWANGAN Vs. M.R. MEENA AND ANOTHER

JUDGEMENT

(1.) This Contempt Petition under section 12 of Contempt of Courts Act read with Art. 215 of the Constitution of India has been filed by the petitioner claiming that the respondents have not been complied with the order dated 17 -10 -2011 passed in Writ Petition No. 13321/2011.

(2.) It is contended that in Writ Petition No. 13321/2011 relief was claimed for production of service records, to pay full salary, GPF, pension, gratuity and other retiral benefits and for other reliefs deemed fit.

(3.) This Court vide order dated 17 -10 -2011 disposed of the above petition with the following directions :