Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4982 OF 2016
[@ SPECIAL LEAVE PETITION (C) NO. 10152 OF 2016]
S. JESURETNAM(DEAD) THROUGH LRs Appellant(s)
VERSUS
STATE OF TAMIL NADU REP. BY PRABHAKARA RAO,
PRINCIPAL SECRETARY TO GOVT. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. On 04.04.2016, this Court passed an order, the
relevant portion of which is extracted below :-
"........
Having heard the learned counsel for
both the sides for quite some time, we
are of the opinion that the order passed
by the respondent-State, which gave rise
JUDGMENT
to the contempt dated 12.09.2014, is not
in due compliance of the Judgment of
this Court dated 07.02.2013 in SLP (C)
19016 of 2008.
Therefore, the order passed by the
respondent-State dated 12.09.2014 is set
aside.
The Principal Secretary to the
Government of Tamil Nadu (Transport
Department) is directed to pass fresh
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order in proper compliance of the order
of this Court dated 07.02.2013 in SLP
(C) 19016 of 2008 and produce a copy of
the order before this Court within four
weeks from today ."
3. The learned counsel for the State has produced a
copy of the order passed by the Government on
06.05.2016 in compliance of our order dated
04.04.2016.
4. Therefore, this appeal is disposed of, directing
the respondent to distribute the benefits flowing out
of the order dated 06.05.2016 along with arrears to
the appellants within a period of six weeks from
today.
5. We make it clear that in case the benefits are
not distributed as above, the appellants shall be
entitled to interest at the rate of 18% from the date
JUDGMENT
of superannuation (of the deceased appellant) and the
officer(s) responsible for the delay shall be
personally liable for the same.
No costs.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ ROHINTON FALI NARIMAN ]
New Delhi;
May 09, 2016.
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