CLCON/291/2017
2021 Latest Caselaw 3155 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
         ON THE 17TH DAY OF AUGUST, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 291 of 2017

BETWEEN:

Kesar Singh Rawat.                              ...Petitioner
     (By Mr. M.S. Bhandari, Advocate)

AND:
Dr. Ranveer Singh & another.                ...Respondents
     (By Mr. H.M. Raturi, Deputy Advocate General with Mr.
     Pradeep Hariya and Mr. J.S. Bisht, Standing Counsel for
     the State of Uttarakhand)


                        JUDGMENT

Petitioner has alleged violation of final order dated 08.05.2017 passed by Writ Court in WPSS No. 88 of 2013. By the said order, order of termination passed against the petitioner was set aside and the respondents were directed to pay minimum of pay scale to the petitioner from the date his juniors were granted.

2. Learned State Counsel has apprised the Court that, against the order passed by Writ Court, Special Appeal No. 291 of 2017 was filed and the Division Bench of this Court vide order dated 11.08.2017 has modified the order passed by Writ Court.

3. Since the present contempt petition has been filed seeking enforcement of the order passed by

Writ Court which stands modified by interim order passed by Division Bench of this Court, therefore, the Contempt Petition is closed.

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

(MANOJ KUMAR TIWARI, J.) Arpan