Jaswant Singh, J. (Oral):— Petitioner was enrolled as a Constable with District Police, Ambala on 01.03.1976 and remained remained absent from duty w.e.f 28.10.1991 till 14.01.1992, leading to the imposition of major punishment of “Dismissal from Service” vide order dated 18.06.1992 after conclusion of disciplinary proceedings. The appeal and revision against the punishment order was dismissed and the writ petition bearing CWP No. 5823 of 1995 was partly allowed by this Court vide order dated 24.08.2016 (Annexure P-1), whereby the “Dismissal Order” was converted into the order of “Compulsory Retirement”.
2. The present contempt has been filed alleging that the required amount of retiral benefits alongwith interest have not been paid.
3. Upon notice, a reply dated 13.12.2017 of Shri Satender Kumar, Sr. Superintendent of Police, Sonepat has been filed. In the reply, it is stated that the amount of gratuity, leave encasement, GIS alongwith interest @ 8% has since been sanctioned for release on the basis of service of the petitioner of 16 years 03 months and 18 days from the date of initial enrolment till the date 18.06.1992, i.e the order of “Compulsory Retirement”. The petitioner has been held to be entitled to pension at the basic pay of Rs. 375/- (Unrevised).
4. Upon hearing of counsel for the parties, and perusing the pleadings, this Court finds that the order in question has been been duly complied with, therefore, no further action is warranted in the present contempt petition.
5. Dismissed.