Saurabh Panwar vs State Of Uttarakhand
2021 Latest Caselaw 161 UK

Citation : 2021 Latest Caselaw 161 UK
Judgement Date : 13 January, 2021

Uttarakhand High Court

Saurabh Panwar vs State Of Uttarakhand on 13 January, 2021

CLCON No.22 of 2021
Hon'ble Sharad Kumar Sharma, J.

Ms. Monika Pant, Advocate for the petitioner.

The petitioner has filed this contempt petition seeking an enforcement of the judgment dated 07.10.2020 as rendered in Writ Petition No.1870 of 2019 (S/S), Saurabh Panwar vs. State of Uttarakhand and others, whereby the Coordinate Bench of this Court had directed the respondents for paying the remuneration to the petitioner for the period for which she has already worked.

The petitioner alleges non compliance and the remuneration have not been paid hence, the contempt petition.

Issue notices to the respondents showing cause as to why the proceedings under the Contempt of Courts Act be not drawn against them.

Petitioner to take steps within ten days. Respondents may file their response affidavit within a period of three weeks.

List thereafter.

(Sharad Kumar Sharma, J.) 13.01.2021 Arti

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