WPSS/483/2020
2021 Latest Caselaw 2563 UK

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                                     MCC No. 1 of 2021
                                     In
                                     WPSS No. 483 of 2020
                                     Hon'ble Sharad Kumar Sharma, J.

(Through Video Conferencing)

Mr. Dinesh Gahatori, Advocate for the petitioner.

Mrs. Indu Sharma, Brief Holder for the State of Uttarakhand.

Mr. K.K. Tiwari, Advocate for respondent No. 2.

This Writ Petition was disposed of by the Coordinate Bench of this Court, by the judgment of 12th August, 2020, whereby, the petitioner's claim, for a writ of mandamus for payment of pension and other retiral dues, were directed to be remitted to the petitioner within a period of three months from the date of the order.

Alleging its non compliance, the petitioner has already filed the Contempt Petition, on which, notices have been issued.

Its only after issuance of the notices, on the Contempt Petition, the Time Extension Application has been filed, by respondent No.2, herein.

Though this Court is not inclined to interfere in the Time Extension Application, for the reason being that the petitioner, herein, had attained the age of superannuation, as back as on 31st December, 2004, and she is still craving for her retiral benefits for last over two decades. But extremely, on humanitarian grounds, which has been pleaded by the learned counsel for the respondents, and also because of the undertaking which had been given by him that he will definitely remit the amount as directed within a period of one month, the said time period is extended, exclusively li``mited for one month only to comply the directions of 12th August, 2020.

Subject to the above, the Time Extension Application No. 1 of 2021, stands disposed of.

(Sharad Kumar Sharma, J.) Dated 23.07.2021 Shiv