D.N.PATEL, J. - (1.) COUNSEL for the petitioner submitted that the opposite parties have deliberately committed breach of an order, passed by this Court dated 12th February, 2001 in C.W.J.C. No. 100 of 2001 and therefore, the present contempt application has been preferred.
(2.) COUNSEL for the petitioner submitted that several amounts towards retirement benefits like leave encashment, University Grants Commission pay scale with effect from 1st January, 1996 have not been paid. These amounts are yet to be paid to the petitioner. Counsel for the opposite parties submitted that they have filed a detailed show cause and it has been stated in paragraph no. 5 that the petitioner has paid arrears of pension from February, 2001 to April, 2008 amounting to Rs. 10,67,963/ -. Likewise opposite parties have also paid gratuity to the tune of Rs. 2,26,446/ - after deduction of the income tax.
(3.) IT is further submitted by the counsel for the opposite parties that the petitioner was under suspension for much longer period for which subsistence allowance amounting to Rs. 3,00,000/ - has been paid, as stated in paragraph nos. 5 and 6 to the show cause, filed by the opposite parties. So far as the leave encashment is concerned, as the petitioner has worked in different colleges for the period running from 1967 to 1977, from all these colleges, upon receipt of details about the leaves, the amount shall be paid to the petitioner and so far as grant of University Grants Commission pay scale is concerned, upon receipt of the grant from the State Government, the all the differences of salary amount will be paid to the petitioner.;