Vijay Kumar Pandey And Ors. vs State Of U.P.Thru.Secy. Nagar ...
2023 Latest Caselaw 27344 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:64112
 
Court No. - 8
 

 
Case :- WRIT - A No. - 7172 of 2021
 

 
Petitioner :- Vijay Kumar Pandey And Ors.
 
Respondent :- State Of U.P.Thru.Secy. Nagar Vikas Vibhag And Ors.
 
Counsel for Petitioner :- Mohd. Ali,Ankit Mishra,Prabhakar Tiwari
 
Counsel for Respondent :- C.S.C.,Lalla Ji Maurya,Prem Prakash Singh
 

 
Hon'ble Pankaj Bhatia,J.

(IA No.8 of 2023)

The present application has been filed seeking extension of time for payment of arrears of salary as was granted to the petitioners vide order dated 25.05.2023. In the said order, directions were issued for payment of outstanding amount in light of the judgment of this Court in the case of Anoop Kumar and others vs. State of U.P. and others; Writ-A No.263 of 2022, decided on 19.04.2022. In the said judgment, the Court had granted two months' time to pay the outstanding balance.

While disposing of the writ petition by the judgment dated 25.05.2023, this Court had granted three months' time to pay arrears, however the same has not been paid, citing financial crunch for non-payment of said dues. A chart has been annexed showing the arrears payable to the various persons and the amount being paid at the rate of Rs.20,000/- per month. The said decision is clearly contrary to the directions given by this Court. However, as a last opportunity, the respondents are granted three months further time to pay the dues as was directed in the judgment dated 25.05.2023.

It is made clear that no further time shall be granted and in the event of non-payment, the respondents would liable to be punished under the Contempt of Courts Act.

The parties may request the Court hearing the contempt matter for adjournment for the extended period.

Application stands disposed of.

Order Date :- 5.10.2023

Renu/-