THE HIGH COURT OF SIKKIM : GANGTOK
(Civil Jurisdiction)
Dated : 23rd June, 2023
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SINGLE BENCH : THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
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Cont.Cas(C) No.01 of 2023
Petitioner : Reena Kumari
versus
Respondent : Secretary, Ministry of AYUSH and Others
Application under Section 11 and 12
of the Contempt of Courts Act, 1971
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Appearance
Mr. Gulshan Lama and Ms. Ranjeeta Kumari, Advocates for the
Petitioner.
Ms. Sangita Pradhan, Deputy Solicitor General for the Respondents
No.1 and 2.
None for the Respondent No.3.
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ORDER(ORAL)
Meenakshi Madan Rai, J.
1. Heard Learned Counsel for the parties.
2. Learned Deputy Solicitor General of India for
Respondents No.1 and 2 has filed an affidavit-in-compliance, dated
23-06-2023, at 02.00 p.m., on behalf of the Respondents No.1 and
2, with copy served on the Petitioner. It is submitted therein that
the Respondents No.1 and 2 are ready to comply with the
Judgment and Order of this Court, dated 03-03-2023, in WP(C)
No.18 of 2021 (Ms. Reena Kumari vs. The Secretary, Ministry of
Ayush and Others) and there was no intention to commit any
contempt. That, the Petitioner may join duties at the Office of the
Respondent No.2 today itself after signing the Service Staff Hiring
Agreement on Fixed Term Basis (Temporary Engagement/
Service). That, the terms and conditions which were earlier not
acceptable to the Petitioner have since been rectified. Learned Cont.Cas(C) No.01 of 2023 2
Reena Kumari vs. Secretary, Ministry of AYUSH and Others
Deputy Solicitor General also submits at the Bar that the salary to
the Petitioner shall be paid from the date of the Judgment supra
03-03-2023. Hence, the Petition be dismissed.
3. Learned Counsel for the Petitioner submits that he is in
receipt of affidavit-in-compliance as also the amended Service Staff
Hiring Agreement on Fixed Term Basis (Temporary Engagement/
Service). He has no objection to the amended terms and
conditions which have been duly perused by him and the
Petitioner. The terms and conditions are found reasonable and are
duly acceptable.
4. In light of the above development, the Cont.Cas(C)
No.01 of 2023 stands disposed of.
( Meenakshi Madan Rai ) Judge 23-06-2023
ds/sdl
