CLCON/355/2019
2021 Latest Caselaw 51 UK

CLCON No. 355 of 2019
Hon'ble Sharad Kumar Sharma, J.

Mr. Krishan Kumar Verma, Advocate for the petitioner.

Mr. Davesh Bishnoi, Advocate for the respondents.

Being dissatisfied and after going through the compliance letter dated

had directed the petitioner to join his service in compliance of the Division Bench judgment dated 30.04.2019.

The grievance of the petitioner which is agitated and still remains un-redressed is the direction given by the Division Bench, for the extension of benefit, which the petitioner would have been entitled; as a consequence of the setting aside of his termination order dated 29.10.2018 as directed by the Division Bench.

The said part of the judgment has still not been complied with though the SLP of the respondent had already been dismissed by the Hon'ble Apex Court.

Being dissatisfied with the narration of facts given in the compliance letter dated 26.11.2020, the respondent is directed to appear in person before this Court on 08.01.2021, for framing of a charge and for taking of an appropriate action against him for deliberate and intentional non compliance of the judgment dated 30.04.2019.

Put up on 08.01.2021 as first case.

(Sharad Kumar Sharma, J.) 06.01.2021 Mahinder/