CLCON/455/2020
2021 Latest Caselaw 62 UK

CLCON No.455 of 2020
Hon'ble Sharad Kumar Sharma, J.

Mr. V.D. Bisen, Advocate for the petitioner.

Ms. Reema Rana, Advocate holding brief of Mr. Parikshit Saini, Advocate for the respondents.

A very short controversy, which was decided by the Coordinate Bench of this Court by the judgment dated 16.03.2020, as was rendered in Writ Petition No.1318 of 2019 (S/S), was by way of a direction issued by way of mandamus, which was issued to the respondent for the purposes of the release of the salary of the petitioner for the period from March 2019 to November 2019.The said writ petition was disposed of directing the respondents to remit the amount due to paid by the judgment of 16.03.2020. The copy of which was served on the respondents, by the petitioner on 11.09.2020.

      After     the     receipt     of     the       said
representation        when     there     was     a   non

compliance, the petitioner had filed this contempt on 03.12.2020; on which the notices were issued to the respondents calling upon for their response, by an order of 05.12.2020. There is an office report that the respondents were served with the notices on 21.12.2020 and the respondents had put in appearance through Ms. Reema Rana, Advocate. She has placed before this Court the decision, which was taken by the Store Superintendent, Head Office, Rudrapur; wherein vide his Correspondence No.403 dated 09.12.2020, he had accorded sanction for the payment of salary of the petitioner for the period from 10.05.2019 to 28.11.2019. The following observations were made in the correspondence made by the Store Superintendent on 09.12.2020 to Regional Manager, Dehradun:-

^^mijksDr ds lEcU/k esa ekuuh; mPp U;k;ky; uSuhrky ds fu.kZ; ds vuqikyu es mijksDrkuqlkj fnukad&10-05-2019 ls fnukad&28-11-2019 rd dk ikfjJfed Hkqxrku djus dh Lohd`fr l{ke vf/kdkjh }kjk iznku dj nh x;h gSA^^

The counsel for the respondents had placed before this Court the bank statement also which was issued by the Bank of Baroda wherein it shows that a NEFT transaction had been made in the account of the petitioner on 18.12.2020.

Since, the salary, as directed to be paid to the petitioner, for the aforesaid period has already been paid in view of the aforesaid document, which was placed before this Court, the same is taken on record. Since the compliance has already been made the contempt petition is closed. Notices issued to the respondents are hereby discharged.

(Sharad Kumar Sharma, J.) 07.01.2021 Arti