Govind Mathur, J. - (1.) WHILE accepting the SBCWP No. 4490/93 on 02.8.2005, this Court set aside the order dated 23.8.1993, passed by Dy. Secretary to the Government of Rajasthan and also declared the Petitioner entitled for all consequential benefits.
(2.) ALLEGING non compliance of the directions given, this contempt petition was filed. It is submitted by learned Counsel for the Respondents that after quashing of the order dated 23.8.1993, the Petitioner was reinstated in service and he is already retired from service after getting the age of superannuation. It is further submitted that necessary Pension Payment Order and GPF Payment order have been issued by the competent authority.
(3.) IN view of the statement so given, this contempt petition is dismissed. The Petitioner shall be at liberty to agitate his cause, if any, yet survives.;