CLCON/555/2019
2021 Latest Caselaw 4886 UK

IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL
     ON THE 2ND DAY OF DECEMBER, 2021
                         BEFORE:
 HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


     CONTEMPT PETITION No. 555 of 2019

BETWEEN:

Harish Singh Bisht & others.                    ...Petitioners
     (There is no representation for the petitioners)

AND:
Manisha Panwar & others.                     ...Respondents
     (By Mr. J.S. Bisht, Standing Counsel for the State of
     Uttarakhand)


                       JUDGMENT

WPSS No. 4043 of 2018 filed by the petitioners was disposed of with a direction to the State Project Coordinator, MNREGA Cell, Uttarakhand to take decision on petitioners' representation.

2. Alleging willful disobedience of the said order, this contempt petition was filed.

3. In the compliance affidavit filed by Mohd. Aslam, State Project Coordinator, MNREGA Cell, Uttarakhand, it has been stated in paragraph no. 3 that not only petitioners' representation has been decided vide order dated 09.10.2019; but, honorarium payable to the petitioners has also been enhanced.

4. In view of the statement so made in the compliance affidavit, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan