S.J.MUKHOPADHAYA, J. - (1.) THIS writ application has been preferred by the petitioner for a direction on the respondents to pay him the post retirement benefits, such as, provident fund, gratuity, leave encashment as also other benefits, including the arrears of salary on grant of promotion.
(2.) ACCORDING to the petitioner, he was in the services of Steel Authority of India Limited ( 'SAIL ' for short), posted at Bokaro Steel Plant. He, not having been granted promotion to the next higher post, had moved before this Court in C.W.J.C. No. 2239 of 1995R. The matter, thereafter, moved up to the appellate stage and certain directions were issued in L.P. A. No. 681 of 2003 on 15th December, 2003. Grievance of the petitioner is that though, thereafter, the Supreme Court has not interfered with the order, passed by the Division Bench of this Court, he has not been given the benefits, in terms with the order, passed by the Division Bench, nor has been paid the retiral benefits, he having already retired in the month of January, 2004.
(3.) IN the present case, as I find that the petitioner had earlier moved before this Court in respect of promotion, wherein, certain directions have already been given by the Division Bench, this Court is not inclined to pass any order regarding promotion of the petitioner. If the authorities have committed contempt of Court, the petitioner may bring it to the notice of the Court by way of filing Contempt Petition.;