Sangeeta Chandrakar Vs R. N. Panda And Ors

Chhattisgarh High Court 3 Aug 2018 CONT No. 639 Of 2018
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

CONT No. 639 Of 2018

Hon'ble Bench

Ajay Kumar Tripathi, CJ; P. Sam Koshy, J

Advocates

Vinod Kumar Sharma

Final Decision

Dismissed

Judgement Text

Translate:

Ajay Kumar Tripathi, CJ

1. Heard.

2. The petitioner since herself has chosen to refund and deposit the benefit of CPF and gratuity dues which was settled under the old scheme only on

06/03/2018, the respondent - Bhilai Steel Plant has extended the benefit by offering Permanent Account Number under EFBS scheme.

3. The grievance of the petitioner is that, her prayer in the Writ Application was to extend the benefit from the date of application which is said to be

13/03/2014, therefore, the authorities while issuing Annexure-C/4 dated 24/03/2018 have committed contempt of the Division Bench order.

4. We do not find such a direction having been issued by the Division Bench. Infact, the Division Bench had given an option to the petitioner that if she

applies and carries out the requirements needed, then the respondents were bound to fulfill and extend the benefit within 90 days.

5. Since, there is a delay on part of the petitioner herself in refunding the previous benefit, therefore, no contempt is made out in the light of the

directions dated 04/05/2017 of the Division Bench.

6. Thus, the instant Contempt Application is dismissed.

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