CLCON/11/2021
2021 Latest Caselaw 120 UK

Citation : 2021 Latest Caselaw 120 UK
Judgement Date : 11 January, 2021

Uttarakhand High Court

CLCON/11/2021 on 11 January, 2021

CLCON No. 11 of 2021
Hon'ble Sharad Kumar Sharma, J.

Mr. T.P.S. Takuli, Advocate for the petitioner.

Issue notices to the respondents, showing cause as to why contempt proceedings may not be drawn against them for non compliance of the judgment dated 4th September, 2019, as rendered by the Coordinate Bench of this Court in Writ Petition No. 78 of 2017 (S/B), Madan Lal Sharma Vs. State of Uttarakhand and others, which entails direction for payment of the amount entitled to the petitioner on the promoted post.

Steps to be taken by the petitioner within a period of ten days from today.

The respondents may file their response within a period of three weeks thereafter.

List thereafter.

(Sharad Kumar Sharma, J.) Dated 11.01.2021 Shiv

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