Kuldeep Singh vs Dalveer Singh Chaudhary & Another
2015 Latest Caselaw 2286 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1392 of 2015
 

 
Applicant :- Kuldeep Singh
 
Opposite Party :- Dalveer Singh Chaudhary & Another
 
Counsel for Applicant :- S.N. Bhardwaj
 
Counsel for Opposite Party :- C S C
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

An Affidavit of compliance has been filed Sri Vaibhav Krishna-opposite party stating therein that in compliance of the order of the writ court, the petitioner has been reinstated in service vide order dated 27.8.2015.

Learned Counsel for the petitioner after seeing the affidavit of compliance, submitted that it is incorrect to say that there is an absolute compliance of the order rather it is a sham compliance as only the order of reinstatement has been passed but he has not been provided consequential service and pecuniary benefits including the amounts which  he would be entitled to get upon  the reinstatement in service under the relevant Rules.

At this stage, learned Standing Counsel submitted that he may be allowed some reasonable time to comply the order in its word and spirit.

In view of the above, two weeks' time is granted to the opposite party no.2 to make full compliance in its word and spirit failing which he shall appear on the next date fixed for framing of charges.

List this case on 28.9.2015.

Order Date :- 11.9.2015

MH/-