Ram Bhawan Upadhyay vs Uoi & Ors.
2010 Latest Caselaw 1679 Del

           * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Reserve: 03.02.2010
                                                Date of Order: 25.03.2010

CCP No.687 of 2008
%                                                          25.03.2010

RAM BHAWAN UPADHYAY                      ... Petitioner
                Through: Mr. K.G. Kocher, Advocate

               Versus


UOI & ORS.                                          ..... Respondents
                              Through: Mr. Sachin Datta & Mr. Manikya
                              Khanna, Advocates for UOI/R-1
                              Ms. Prerna Priyadarshini, Advocate for R-2
                              & 3 with R-3 in person.

JUSTICE SHIV NARAYAN DHINGRA

1. Whether reporters of local papers may be allowed to see the
judgment?

2. To be referred to the reporter or not?

3. Whether judgment should be reported in Digest?

JUDGMENT

1. By this contempt petition, the petitioner has alleged that the

respondent failed to comply with the directions given by this court in

order dated 14.5.2008.

2. A perusal of order dated 14.5.2008 would show that the court

had given the following directions:

"Under these circumstances, it is directed that the concerned authority must ferret out the truth and seek cooperation from the department of the

petitioner i.e. Chairman-cum-Managing Director of Bharat Coking Coal Mines Limited, Dhanbad and pass the detailed / reasoned order which is fathomable. Full opportunity should be granted to the petitioner to place its case before the concerned authority and the documents referred by the petitioner should be considered by the concerned authority."

3. The respondent contended that after passing of this order, the

petitioner was given full opportunity of being heard and to produce all

documents, pay statement and other material with him showing that

deductions of CMPF contribution for disputed period i.e. from

20.6.1968 to 15.6.1969 was made from his salary and after giving

him full opportunity of hearing, an order dated 10.06.2009 was

passed by the Coal Mines Provident Fund Commissioner Mr. A.N.

Bhattacharjee. Copy of the order has been placed on record.

4. A perusal of the order would show that the petitioner was heard

and given full opportunity for placing on record all his documents and

after hearing him the impugned order was passed in terms of the

directions given by the court. I find that there was no violation of the

order of the Court. The petition is thereby dismissed.

March 25, 2010 SHIV NARAYAN DHINGRA, J.

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