Prof. M. Yadagiri And Another vs N. Sekhar
2021 Latest Caselaw 4185 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                         AND
               THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   CONTEMPT APPEAL No.52 of 2019


JUDGMENT:    (Per the Hon'ble the Chief Justice Satish Chandra Sharma)


     The present contempt appeal is arising out of an order

dated 24.07.2019 passed by the learned Single Judge in

C.C.No.1106 of 2018.

     The learned Single Judge has imposed the costs of

Rs.20,000/- to be paid to the respondent herein, as the

interim order of reinstatement was not complied with.

Learned counsel for the appellants has informed this

Court that the costs of Rs.20,000/- and the arrears of the

salary, as directed in the contempt case, have been paid along

with reinstatement.

In the light of the aforesaid, as the costs imposed in the

contempt case and the salary have already been paid and the

employee has been reinstated, the order to the extent the

punishment of simple imprisonment for a period of two weeks

along with fine of Rs.2,000/- is hereby waived.

With the aforesaid, the contempt appeal stands

disposed of.

___________________________ SATISH CHANDRA SHARMA, CJ

___________________________ N. TUKARAMJI, J 07.12.2021 vs