CLCON/358/2017
2021 Latest Caselaw 3131 UK

IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
     ON THE 16TH DAY OF AUGUST, 2021
                             BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


      Contempt Petition No. 358 of 2017


BETWEEN:

Sunder Singh.                                         ....Petitioner
     (By Mr. Amish Tewari, Advocate)



AND:

Arvind Hyanki & others.                ....Respondents
     (By   Mr.   J.S.   Bisht,   Standing   Counsel   for   the   State   of
     Uttarakhand)




                          JUDGMENT

Writ Petition (S/S) No. 1027 of 2014 filed by the petitioner was disposed of with a direction to the concerned authority to consider petitioner's case for regularization as well as minimum wages from an anterior date.

2. In the compliance affidavit, order passed by Divisional Forest Officer, Civil and Soyam Forest Division, Almora has been enclosed as Annexure No.-1. Perusal of the said order indicates that petitioner's case was considered and rejected on the ground that petitioner completed age of superannuation on 20.02.2013 i.e. much before filing of the writ petition.

3. Since petitioner's case has been considered on merits, in terms of order passed by Writ Court and arrears of wages have also been paid, as stated in para no. 5 of the compliance affidavit, therefore, nothing survives in this Contempt Petition.

4. Accordingly, Contempt Petition is closed. Contempt notices issued to respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin