CLCON/199/2018
2021 Latest Caselaw 3583 UK

Citation : 2021 Latest Caselaw 3583 UK
Judgement Date : 9 September, 2021

Uttarakhand High Court

CLCON/199/2018 on 9 September, 2021

 IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
        ON THE 9TH DAY OF SEPTEMBER, 2021
                            BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
        CONTEMPT PETITION No. 199 of 2018

BETWEEN:
Satya Prasad.                                        ...Petitioner
        (By Mr. T.P.S. Takuli, Advocate)

AND:
Sri Amit Negi & another.                        ...Respondents
        (By Mr. J.S. Bisht, Standing Counsel for the State of
        Uttarakhand)

                          JUDGMENT

Writ Petition (M/S) No. 2491 of 2016 filed by the petitioner was disposed of with a direction to the Competent Authority to take decision on petitioner's representation.

2. Learned Standing Counsel has informed the Court that such decision has been taken on 04.04.2018, which fact has not been disputed by learned counsel for the petitioner, however, he submits that petitioner's claim for compensation has been rejected.

3. In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to challenge the order, whereby his representation has been rejected, before the appropriate forum.

(MANOJ KUMAR TIWARI, J.) Arpan