CLCON/356/2019
2021 Latest Caselaw 4822 UK

IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
     ON THE 30TH DAY OF NOVEMBER, 2021
                          BEFORE:
     HON'BLE SHRI JUSTICE MANOJ K. TIWARI

     Contempt Petition No. 356 of 2019
BETWEEN:

Harish Prasad & others                    ... Petitioners
     (None present for the petitioners)

AND:

Anand Verdhan & another                   ... Opposite Parties

     (By Mr. Pradeep Hairiya, Advocate)


                        JUDGMENT

1. WPSS No. 3849 of 2018 filed by the petitioners, claiming equal pay for equal work, was disposed of with liberty to the petitioners to make representation to the Divisional Forest Officer, Bageshwar, who was directed to take decision on petitioners' representation within eight weeks. Concerned D.F.O. was further directed to clear the outstanding dues of wages of the petitioners, within two weeks.

2. Alleging non-compliance of the said order, this contempt petition has been filed.

3. On the last date of listing, learned Standing Counsel was asked to get instructions. Today, Mr. Pradeep Hairiya, learned Standing Counsel has produced in Court written instructions received from the

Office of Divisional Forest Officer, Bageshwar. The same are taken on record.

4. In para 5 of the written instructions, it has been stated that the representation submitted by petitioners was decided by a speaking order on 03.05.2019. In para 6 of the instructions, it has further been stated that outstanding dues of wages have also been paid to the petitioners and the amount paid to the petitioners, as wages, has also been indicated in para 6 of the instructions.

5. In view of the statement made in written instructions, the contempt petition is closed. Notice issued to the opposite party is hereby discharged.

(Manoj Kumar Tiwari, J.) Aswal