CLCON/150/2018
2021 Latest Caselaw 3541 UK

IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL
      ON THE 8TH DAY OF SEPTEMBER, 2021
                             BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


        Contempt Petition No. 150 of 2018
BETWEEN:

Heera Singh.                                             ....Petitioner
      (By Mr. B.S. Koranga, Advocate, holding brief of Mr. Narendra
      Bali, Advocate for the petitioner)


AND:

B.R. Tamta.                                           ...Respondent
       (By Mr. J.S. Bisht, Standing Counsel for the respondent)




                          JUDGMENT

Writ Court had directed the respondents to make payment of gratuity to the petitioner on the basis of his last drawn salary.

2. A compliance affidavit has been filed by Mr. B.R. Tamta, Executive Engineer, National Highways Division, Ranikhet, District Almora. In paragraph no. 3 of the said affidavit, it has been stated that the amount of gratuity calculated on the basis of last drawn salary of the petitioner, has been paid in the year 2017.

3. In such view of the matter, this Court is of the considered opinion that nothing survives in this Contempt Petition.

4. Accordingly, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(MANOJ KUMAR TIWARI, J.) Navin