CLCON/123/2018
2021 Latest Caselaw 3588 UK

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. 123 of 2018

BETWEEN:

Triloki Nath.                                        ...Petitioner
     (By Mr. Siddhartha Singh, Advocate)

AND:
Sri Pramod Dayal & another.                   ...Respondents
     (By Mr. Parikshit Saini, Advocate)


                      JUDGMENT

Petitioner had filed Writ Petition (S/S) No. 2390 of 2017, seeking benefit of Government Policy, which permits teachers, retiring during mid-academic session, to continue till end of the session. Writ Court had passed an interim order on 23.02.2018, directing the respondents to permit the petitioner to join duties as Teacher.

2. Alleging willful disobedience of the interim order dated 23.02.2018, this contempt petition has been filed.

2. Since the academic session, for which petitioner had claimed extension, has come to an end on 31.03.2018, therefore, the time, which has elapsed, cannot be brought back. Moreover, the writ petition filed by the petitioner is still pending, in which

he can claim monetary benefits for the period of extension.

3. In such view of the matter, the Contempt Petition is closed. Contempt notices issued to the respondents are hereby discharged.

(MANOJ KUMAR TIWARI, J.) Arpan