CLCON/220/2019
2021 Latest Caselaw 4674 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON No. 220 of 2019
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Anil Anthwal, Advocate for the petitioner.

Mr. Jagdish Singh Bisht, learned Standing Counsel for the State of Uttrakhand.

Heard learned counsel for the parties.

Petitioner was given Officiating charge as Principal of a Government Aided Intermediate College.

Since remuneration for the post of Principal was not paid to the petitioner, therefore, he filed Writ Petition (S/B) No. 473 (S/B) of 2017, which was decided in terms of judgment rendered in Writ Petition (S/B) No. 55 of 2011.

Alleging non compliance of the direction given by Writ Court, this contempt petition was filed.

Today, Mr. Jagdish Bisht, learned Standing Counsel, based on instructions received by him, has made a statement that a sum of Rs. 8,59,846/- has been paid to the petitioner in the year, 2019.

Learned counsel appearing for the petitioner also does not dispute the statement so made by learned State Counsel.

Since, the only direction was for payment of salary as Officiating Principal and such payment has already been made to the petitioner, therefore, nothing survives in this contempt petition.

Accordingly, the contempt petition is closed. Contempt notices issued to respondent no. 2 is hereby discharged.

(Manoj Kumar Tiwari, J.) 22.11.2021 R. Bisht