- (1.) This Letters Patent Appeal is preferred against the order dated 9.12.2011 passed in W.P.(S) No. 1431 of 2009, directing the appellant-Jharkhand State Forest Development Corporation Ltd., Ranchi (JSFDC) to make payment of gratuity amounting to Rs.61,542.90 and interest at the rate of 6% per annum on the amount of Rs.73,416/- on account of delay in payment of unutilized leave encashment.
(2.) Brief facts of the case are that the 1st respondent retired on 31.1.2004 from the post of Forester, when he was posted at Minor Forest Produce Project, Daltonganj Division. Earlier the 1st and 2nd respondents filed W.P.(S) No. 3845 of 2 2005 for payment of retiral dues and the same was disposed of on 17.8.2005 directing the appellants to pay the admitted retiral dues together with interest legally payable to the 1st and 2nd respondents within three months from the date of receipt of the copy of the order.
(3.) Alleging that the order has not been complied with, the respondent filed Contempt (Civil) Case No. 7 of 2006. The said Contempt (Civil) Case No. 7 of 2006 was dropped on the ground that the order of the learned Single Judge is not specific and that the respondents have not got the same clarified by the learned Single Judge and that the same cannot be urged by way of a contempt application.;