- (1.) THIS is a petition for contempt, which has been filed alleging non -compliance of the order dated 14.3.2008. by which the writ petition filed by the petitioner was disposed of. granting liberty to him to file a fresh representation before the Project Officer of the respondent Colliery, stating in details about his claim and grievance alongwith supporting documents relating to his retiral dues.
(2.) IT appears that the respondents, in spite of the petitioner's representation high -lighting the details of his payment -claims, had not disposed of the same and in that process; he has not received the retiral dues although he retired 20 years back. This Court is shockingly surprised as neither the representation of the petitioner was decided, nor any payment towards his retiral dues was made to him. It was, therefore, directed that the respondent contemnors should be ready with at least a token amount of Rs.50,000/ - towards the retiral dues of the petitioner.
(3.) ULTIMATELY counsel for the respondents is now ready with a crossed -cheque of Rs.6,23,397.93 (Rs. six lacs twenty -three thousand three hundred ninety -seven and ninety -three paisa only), which, according to them, are the retiral dues of the petitioner. It is stated that this amount has been paid to the petitioner after considering his representation and after calculation, the aforesaid amount became payable to him.;