Saiyad Ikram Hussain And Others vs Amal Kumar Verma Secretary ...
2021 Latest Caselaw 10107 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 1792 of 2006
 

 
Applicant :- Saiyad Ikram Hussain And Others
 
Opposite Party :- Amal Kumar Verma Secretary Irrigation Min. U.P. Govt. And Ors
 
Counsel for Applicant :- V.P. Shukla
 
Counsel for Opposite Party :- S.C.,R.B.Singh
 

 
Hon'ble Prakash Padia,J.

Applicant has preferred the present Contempt Application for non-compliance of the final judgment and order dated 15.09.2005 passed in writ petition no. 10626 of 2002 (Samarjeet Singh and Others Vs. State of U.P. and Others) .

By the aforesaid judgment respondents were directed to make payment of dearness allowance.

An affidavit of compliance has been filed in the matter. In para 8 of the affidavit of compliance it is stated that pursuant to the order passed by the Court dearness allowance has been paid to the applicants and other work-charged employees from January 2006 and all the applicants were regularised irrespective of their posts and they are getting their dearness allowances as per their regular counter parts .

In response to the same it is argued by the learned counsel for the applicant that dearness allowance was not paid as per directions given by this Court.

Heard learned counsel for the parties and perused the record.

In the facts and circumstances of the case, in case dearness allowance is not paid to the applicants as per directions issued by this Court, they are at liberty to submit a fresh representation ventilating all his grievances before the authority concerned within a period of three weeks from today. If any such representation is made, the authority concerned is directed to pass a fresh and appropriate order taking into account all aspects of the matter, expeditiously and preferably within a period of four months from the date of a copy of this order.

The writ petition is accordingly disposed of.

Order Date :- 11.8.2021

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