V.K.Gupta, D.N.Prasad, J. - (1.) This appeal is directed against the order dated 10th April, 2001, passed by the learned Single Judge of this Court The learned Single Judge, while dealing with the contempt application filed by the respondent, had issued a direction to the appellants to release the entire retiral dues of the deceased husband of the respondent within seven days from the date of passing of the aforesaid order
(2.) It is worth recalling that the contempt application in question (MJC No 593/1999 R), from out of which the aforesaid order dated 10th April, 2001 has arisen, was filed by the respondent Radhika Devi, because, according to her, the original judgment of this Court passed on 20 1 1998 in the wnt petition being CWJC No 1328 /1997R was not complied with The deceased husband of the respondent being an employee of the Corporation had filed the aforesaid writ petition in this Court seeking the relief of payment of certain outstanding dues and during the pendency of the writ petition, he having died, the respondent Radhika Devi, the widow was substituted The writ petition was allowed and vide judgment dated 20 1 1998, the Writ Court had issued a mandamus directing the appellants to pay cer tain" amounts to the petitioner respondent
(3.) The respondent filed a contempt ap plication being MJC No 18/1999R because her grievance was that despite the passing of the aforesaid judgment in the writ petition the appellants had not paid any amount to her On 5 8 1999, while disposing of the aforesaid contempt application the learned Single Judge had directed the appellants to make payment of the amounts, in question within one month from the date of the passing of the aforesaid order;