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Judgment
Ajay Kumar Tripathi, CJ
Heard.
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.
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.
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.
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.
Thus, the instant Contempt Application is dismissed.