Heera Singh vs Shri Malay Shrivastava
2024 Latest Caselaw 21601 MP

Madhya Pradesh High Court

Heera Singh vs Shri Malay Shrivastava on 8 August, 2024

Author: Milind Ramesh Phadke

Bench: Milind Ramesh Phadke

                                                               1                            CONC-2219-2019
                              IN     THE      HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                         BEFORE
                                       HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
                                                   ON THE 8 th OF AUGUST, 2024
                                           CONTEMPT PETITION CIVIL No. 2219 of 2019
                                                       HEERA SINGH
                                                          Versus
                                           SHRI MALAY SHRIVASTAVA AND OTHERS
                           Appearance:
                                  Shri Mahesh Goyal - Advocate for the petitioner.

                                                                ORDER

The present contempt petition has been filed by the petitioner for non- compliance of order dated 09.03.2019 passed in Contempt Case No.1233 of 2016.

Learned counsel for the petitioner prays for withdrawal of the present contempt petition with liberty to approach authorities that in case similarly situated employees have been granted benefit of arrears from the date of their classification in the light of judgment passed by the Hon'ble Apex Court in the matter of Ram Naresh Rawat Vs. Ashwini Ray reported in 2017 (3) SCC 436, the same may be extended to the the petitioner.

Prayer is accepted.

With the aforesaid liberty, the present petition is dismissed as withdrawn.

(MILIND RAMESH PHADKE) JUDGE

pwn*