CLCON/414/2020
2021 Latest Caselaw 3295 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. 414 of 2017

BETWEEN:
Asha Rawat alias Sadhvi Amar Giri                            ....Petitioner
      (By Mr. Tarun Prakash Singh Takuli, Advocate)



AND:
Sri R.K. Kunwar & others.                              ....Respondents
      (By   Mr.   Pradeep   Hairiya,   Standing   Counsel    for   the   State   of
      Uttarakhand)


                            JUDGMENT

Writ petition filed by the petitioner was disposed of with a direction to the Competent Authority to take decision on her representation.

2. Alleging non-compliance of the said direction, this Contempt Petition was filed.

3. Compliance affidavit has been filed stating that decision on petitioner's representation has been taken and pension has also been released to her.

4. Learned counsel for the petitioner submits that other terminal dues of the petitioner have not been paid, although, she had made a prayer therefor in her representation.

5. Since the only direction was to take decision on petitioner's representation, which has now been taken, therefore, in humble opinion of this Court, substantial compliance of the order has been made.

6. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent no. 3 is hereby discharged. However, petitioner shall be at liberty to approach the appropriate forum for claiming other reitral dues, if any.

(MANOJ KUMAR TIWARI, J.) Navin