CLCON/308/2017
2021 Latest Caselaw 3286 UK

IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
       ON THE 25TH DAY OF AUGUST, 2021
                               BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Contempt Petition No. 308 of 2017

BETWEEN:
S.P. Bhatt.                                               ....Petitioner
      (There is no representation for the petitioner)



AND:
Dr. D.S. Rawat & others.                                ....Respondent
      (By   Mr.   H.M.     Raturi,   Deputy    Advocate    General    for   the
      State/respondents)


                            JUDGMENT

Direction issued by Writ Court was to release and pay the A.C.P. to the petitioner as per Annexure-11 within six weeks.

2. The said direction was modified by Division Bench of this Court in Special Appeal No. 614 of 2017 and it was provided that petitioner shall be given the benefits of A.C.P., as per Rules.

3. Learned Deputy Advocate General appearing for the respondents has produced in Court written instructions received from the office of Director, Medical Health & Family Welfare, Uttarakhand dated 23.08.2021.

4. Perusal of the said written instructions reveals that scale of ` 6600/- as third A.C.P., is paid to the petitioner, in terms of direction of this Court.

5. In such view of the matter, nothing survives in this Contempt Petition.

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

(MANOJ KUMAR TIWARI, J.) Navin