CLCON/362/2017
2021 Latest Caselaw 3012 UK

IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL
       ON THE 11TH DAY OF AUGUST, 2021
                           BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 362 of 2017

BETWEEN:

Bhuwan Chandra Joshi.                            ..........Petitioner
     (By Mr. Yogesh Kumar Pacholia, Advocate)

AND:
R. Minakshi Sundram and others.             ......Respondents
     (By Mr. H.M. Raturi, Deputy Advocate General and Mr.
     J.S.   Bisht,   Standing    Counsel   for     the    State    of
     Uttarakhand)


                       JUDGMENT

WPSS No. 306 of 2011 filed by the petitioner was allowed by Writ Court vide order dated 24.03.2017 and respondents were directed to fix salary of the petitioner in the revised pay scale of ` 1400-2600, pursuant to Government Order dated 19.07.1989.

2. Alleging willful violation of the said order, this Contempt Petition has been filed.

3. Learned counsel for the petitioner makes a statement at the bar that the order passed by Writ Court stands complied with, as petitioner's pay has been re-fixed.

4. In such view of the matter, the contempt petition is closed.

5. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan