Prabash Chandra Sharma vs Lizzie Jacob & Others
2000 Latest Caselaw 727 Del

ORDER

B.A. Khan, J

1. Petitioner filed CWP 342/1975 complaining about his reversion from the post of Principal. Writ petition was allowed by order dated 21.12.1984 and his reversion set aside. He was found entitled to consequential benefits. Respondents filed appeal against this order, but failed.

2. Petitioner has filed this petition alleging breach of court order. His grievance is that he was not given all consequential benefits as per court judgment.

3. This Court by order dated 17.12.1999 delineated areas of dispute between the parties and directed petitioner to appear before Deputy Commissioner (Finance) of respondent Sangathan to seek consideration of his grievances. Pursuant thereto, Deputy Commissioner has passed order dated 21.1.2000 holding that nothing was due to be paid to petitioner and that his past service rendered by him in Rajasthan Government, was not liable to be counted.

4. Petitioner now feels aggrieved of this and says that his past service in question was required to be counted and by declining to do so, respondents had disobeyed the Court Order.

5. It appears that petitioner was over streching the court order and reading too much in it. It is true that this order found him entitled to consequential benefits but that by itself did not cover his claim regarding his past service rendered in Rajasthan Government. Therefore, it could not be said that respondents had left part of the court order unimplemented by rejecting his claim in this regard. Petitioner's claim for this appears to be a new issue for which he could take an appropriate remedy, if so advised.

6. This contempt petition is accordingly fails and is dismissed. Rule issued is discharged.