SURYA KANT, J. - (1.) (ORAL)
(2.) THE petitioner filed CWP No.14525 of 2004 for claiming family pension, which was disposed of by a Division Bench of this Court on August 29, 2005 with the directions to the respondent to re-consider the case in the light of the judgment of this Court in Kanta Devi Vs. State of Haryana, 2000(2) SCT 32. THE matter was required to be re-considered within a period of two months. Non compliance of the aforesaid said order led the inititation of the present contempt petition. In response to the show cause notice, an affidavit of Mr. K.K. Khandelwal, IAS, Commissioner & Director General School Education, Haryana, dated May 12, 2005 has been filed and along with the affidavit, copy of the speaking order dated December 29, 2005, vide which the petitioner's claim has been rejected, has also been appended. Since the directions issued by this Court have been complied with inasmuch as the petitioner's case has been reconsidered by the respondents, no further action in this contempt proceedings is required to be initiated. Consequently, this petition is disposed of with liberty to the petitioner to impugn the speaking order, referred to above, if so advised. Rule is discharged.;