K.C.AGRAWAL, J. - (1.) THE petitioner was appointed in Engineering Subordinate Service in the Irrigation Department in 1956. He retired on attaining the age of superannuation with effect from 31.3.1988 from the post of Assistant Engineer. As payment of salary, pension, gratuity and State Insurance had not been paid to the petitioner, he filed writ petition No. 1798/1988.
(2.) THE writ was contested by the Irrigation Department asserting that the, petitioner was absconding from service since April 5, 1988. Hence, he was not entitled to receive any salary for the period thereafter. The claim for payment of pension and gratuity was also disputed. A learned Single Judge of this Court allowed the writ petition by the judgment dated March 7, 1991 directing the respondents to fix the petitioner's pay in the revised pay scale Rules within two months. The respondents were also directed to pay the pension for the period from 1.4.1988 to 25.5.1990. The insurance and retirement dues were also directed to be settled within one month. Taking into account the fact that despite specific direction given on 17.5.1990, payment of pension, arrears of salary, gratuity and insurance dues had not been paid to the petitioner, the learned Single Judge held that the respondents were liable to pay Rs. 20,000/ - to the petitioner within 15 days. However, he made it clear: This amount shall be adjusted towards the amount of pension which may be found payable to the petitioner in terms of the directions of this Court. The respondents shall pay costs of this writ petition to the petitioner which is assessed at Rs. 1,0001 -.
(3.) AS the Hon'ble Mr. Justice G.S. Singhvi held that the order dated 17.5.1990 had not been complied with even after expiry of the months' period from 30.5.1990, he issued a notice of contempt to the Chief Engineer, Irrigation: Director, State Insurance and Provident Fund Department and Secretary, Irrigation Department, Government of Rajasthan.;