Mehtab S. Gill, J. - (1.) THIS is a writ petition filed by Bhupinder Singh, Assistant Director Industries, Punjab (Retired) for the release of his arrears along with interest @ 18% per annum.
(2.) LEARNED Counsel for the petitioner has stated that a number of representations were made to the State to fix pay of the petitioner and release the arrears as per the orders passed by the Hon'ble High Court in C.W.P. No. 562 of 1979, but no action was taken. Finally, C.W.P. No. 5285 of 1992 was filed in which the Hon'ble High Court on 7.5.1992 passed the following order: The respondents are directed to decide the representation of the petitioner keeping in view the decision of the Civil Writ Petition No. 562 of 1979 decided on Ist September, 1988, expeditiously and if the petitioner is found entitled to any relief the same may be granted to him with interest at the rate of 12% per annum from the date the amount is found due till the date of payment.
(3.) WITH these observations the writ petition is disposed of accordingly. No action was taken by the respondents. C.O.C.P. No. 852 of 1992 was filed by the petitioner and the Hon'ble Bench passed the order dated 7.12.1992 which is as under: Non -implementation of the order which was complained in the present contempt petition has since been fully complied with. In so far as the fixation of pay is concerned, the Court wishes and hopes that the same would be done as soon as possible. The order having been complied with, I do not wish to proceed any further in this case. The contempt petition is disposed of and the rule against the respondents is discharged.;