Kali Prasad Hota vs S. Aswathy
2023 Latest Caselaw 5866 Ori

                                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   CONTC No. 6472 of 2022

         Kali Prasad Hota                                .....                                           Petitioner
                                                                                       Mr. P.K. Chand, Advocate
                                                         Vs.
         S. Aswathy, IAS & others                        .....                                    Opposite Parties
                                                                                          Mr. A.K. Mishra, AGA
                             CORAM:
                                 DR. JUSTICE B.R. SARANGI
                                   MR. JUSTICE M.S.RAMAN

                                                                    ORDER

12.05.2023

Order No. This matter is taken up through hybrid mode.

06.

2. In compliance to the order dated 27.04.2023, compliance affidavit has been filed by opposite parties, wherein at paragraph-4, it has been stated as follows:-

"That it is respectfully submitted that the State Government has already passed order in compliance to the common judgment passed by this Hon'ble Court by fixing Rs.100/- Per month as charge allowance in the present case and in so far as the compliance to the order passed in W.P.(C) No.13171 of 2012, it is submitted that the State Government has passed an Order on 25.04.2023 by complying order of this Hon'ble Court and thereafter on the very same day, the present Deponent has also withdrawn its earlier rejection order passed on 03.03.2023 vide its letter dated 25.04.2023 and subsequently on the very next day, the concerned Block Education Officer, Chikiti, Ganjam has already made the payment in favour of said Ananda Chandra Panda who was Opp. Party in W.P.(C) No.13171 or 2012 and an amount or Rs.11,400/- has already been paid in his favour on ARUN Digitally signed by ARUN KUMAR 26.04.2023. Therefore, the order passed in the present Contempt KUMAR MISHRA

MISHRA Date: 2023.05.12 Petition, so also the order passed in the connected Writ Petition 18:02:02 +05'30'

i.e. in W.P.(C) No.13171 of 2012 has already been complied with. Hence, the Contempt Petition may be dropped as the order passed by this Hon'ble Court has already been complied with.

Copy of such Government order dated 25.04.2023, and the Order No.8890 dated 25.04.2023 issued by the Opp. Party No.2 and the payment order dated 26.04.2023 are annexed herewith as Annexure-A/2 Series."

3. In view of such position, since the order of this Court has been complied with, the contempt proceeding is hereby dropped.

                                                 (DR. B.R. SARANGI)
                                                      JUDGE


Arun                                               (M.S. RAMAN)
                                                       JUDGE