- (1.) A Division Bench of this Court on 4.2.2005 had issued directions to the respondents to re-compute the pension of the petitioner on the basis that the last pay drawn by him was Rs.2150/- preceding the date of his retirement and on the basis of re-fixed pension, the petitioner should be paid the benefits after giving credit to the amounts already paid. The offending order dated 11.12.2002 (P-7) was quashed and CWP No.4900 of 2003 was disposed of. When the aforementioned directions were not complied with, the petitioner approached this Court by filing the instant contempt petition.
(2.) In reply to the notice to show cause, the respondents have stated that the revised pension has been calculated notionally and the case was sent with service book of the petitioner to FD for relaxation in Rule 6.24 (7) of CSR Volume II. After receiving the relaxation from FD on 30.8.2005, the case was sent to AG, Haryana, Chandigarh for revision of pension, and pension has been revised on 13.10.2005. The aforementioned orders have been placed on record as Annexures R-1 and R-2.
(3.) In view of the above, the order stands complied with. Rule is discharged.;