CLCON/47/2019
2021 Latest Caselaw 4616 UK

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                                  CLCON No. 47 of 2019
                                  Hon'ble Manoj Kumar Tiwari, J.

There is no representation for the petitioner.

Mr. Shobhit Joshi, Advocate, holding brief of Mr. Ashish Joshi, Advocate for respondents.

Petitioner was appointed in erstwhile U.P. Road Transport Corporation and he subsequently retired from Uttarakhand Transport Corporation on 31.05.2016.

Since his retiral dues were not being paid, therefore, he filed Writ Petition (S/S) No. 3117 of 2018. The said writ petition was disposed of by Writ Court vide judgment dated 16.11.2018 and Uttarakhand Transport Corporation was directed to pay the entire admitted dues of the petitioner within four weeks.

Alleging non-compliance of the said order, this Contempt Petition was filed.

A compliance affidavit has been filed by Mr. Pankaj Tewari, Finance Controller, Uttarakhand Transport Corporation. In paragraph no. 4 of the said affidavit, it has been stated that a sum of `3,27,860/- has been paid to the petitioner towards leave encashment and a further sum of `70,080/- has been paid to him towards interest, besides `68,015/- towards overtime and the interest amounting to `14,538/-.

In view of the averment made in paragraph no. 4 of the compliance affidavit, this Court is satisfied that the cause of action does not survive anymore.

Accordingly, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(Manoj Kumar Tiwari, J.) 17.11.2021 Navin