CLCON/228/2014
2021 Latest Caselaw 3017 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. 228 of 2014

BETWEEN:

Seema Devi.                                    ..........Petitioner
     (By Mr. Prabhakar Narayan, Advocate, holding brief of
     Mr. H.C. Joshi, Advocate)

AND:
Shri S.S. Sharma and another.                  ......Respondents
     (By Mr. H.M. Raturi, Deputy Advocate General with Mr.
     J.S.     Bisht,    Standing   Counsel    for    the   State   of
     Uttarakhand)


                          JUDGMENT

This contempt petition has been filed for enforcement of interim order dated 31.08.2012 passed by Writ Court in WPSS No. 1097 of 2012. By the said order, respondents were directed to pay minimum of pay scale, including arrears, to the petitioner.

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

3. This Court has been apprised by learned counsel for the parties that the interim order has been reviewed by the Writ Court on an application filed by the respondents.

4. Learned Standing Counsel further submits that minimum of pay scale alongwith arrears has been paid to the petitioner for the period she rendered services in the Forest Department.

5. Since the order sought to be enforced does not survive anymore, therefore, the contempt petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan