In these Contempt Petitions, the Learned Additional Advocate General placed on record instructions along with certificate issued by the Principal, Government Senior Secondary School, whereby it has been certified that salary of petitioner Jang Bahadur Singh Lecturer in Biology w.e.f. 10.11.2018 to 20.12.2018 i.e., 41 days has been drawn on 4.10.2019 and 10.10.2019.
The Single Bench consisting of Justice Vivek Singh Thakur observed that:
“It indicates that the absence of petitioner has been considered as a period on duty and, therefore, the said period has been counted towards the services rendered by the petitioner.”
In view of the observation, the aforementioned Contempt Petitions were closed and disposed of with liberty to the petitioner to seek appropriate remedy for redressal of his grievance, if anything still survives.
Case Name: Jang Bahadur Singh vs Kamaldeep Singh & Ors
Citation: Civil Original Petition Contempt (Tribunal) No. 609 of 2020
Bench: Justice Vivek Singh Thakur
Decided on: 30th December 2021
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