CLCON/53/2019
2021 Latest Caselaw 5087 UK

                Office Notes,
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      Date                                      COURT'S OR JUDGES'S ORDERS
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                                  CLCON No. 53 of 2019
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. A.S. Rawat, Senior Advocate assisted by Mr. K.K. Joshi, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State.

Mr. V.B.S. Negi, Senior Advocate assisted by Mr. Ashish Joshi, Advocate for respondent nos. 2 and 4.

Heard learned counsel for the parties.

In sequel to the order dated 24.11.2021, respondent nos. 2 and 4 are present in Court today. They made a statement that matter of payment of arrears of salary, which was not paid to petitioner on account of his termination from service, was sent to the State Government. They have assured this Court that fresh proposal shall be sent to the State Government positively within one week, in which direction issued in para no. 35 of the judgment of Writ Court, shall be highlighted.

In view of the assurance given by respondent nos. 2 and 4, list this contempt petition in the first week of January, 2022.

Personal presence of respondent nos. 2 and 4 is exempted only for today.

(Manoj Kumar Tiwari, J.) 13.12.2021 Shubham `