CLCON/732/2018
2021 Latest Caselaw 2513 UK

CLCON No. 732 of 2018
Hon'bleRavindraMaithani, J.

Mr. Anil Anthwal, Advocate for the contempt petitioner.

Mr. J. C. Pandey, Standing Counsel for the State.

This matter is heard through video conferencing.

The instant contempt petition was filed with the averments that wilful disobedience has been made to the order dated 23.04.2018, passed by this Court in Writ Petition (S/S) No. 1673 of 2015 in which this order was passed.

"Accordingly, the writ petition is disposed of in terms of the judgment cited hereinabove. Petitioner has retired from filing the writ petition. The respondents are directed to count service rendered by petitioner in work-charge capacity followed by regularization for the purpose of pensionary/retiral benefits within a period of ten weeks from today.

Pending application, if any, also stands disposed of accordingly."

The Court issued notice to the contemnor who gave a statement that all the dues in compliance to this Court's order dated 23.04.2018 has already been made.

Learned counsel for the contempt petitioner objected to it and then filed a detailed analysis as to what has not been paid. An objection has again been filed by the contemnor with the averments that the question of pay, ACP and related issues were not involved in the instant matter. The only question was counting the services rendered by the contempt petitioner as work-charge employee, while calculating the pension and it has already been done.

Today, learned counsel for the contempt petitioner would submit that in fact order has been complied with and there are other issues which the contempt petitioner keeps open.

Since, the order of which disobedience is complained has already been complied with, there is no question to continue with the proceedings. Hence, the proceedings are closed.

(RavindraMaithani, J.) 20.07.2021 Ujjwal