CLCON/882/2018
2022 Latest Caselaw 378 UK

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                                  CLCON No. 882 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

No representation for the petitioner. Mr. Shobhit Joshi, Advocate holding brief of Mr. Ashish Joshi, Advocate for respondent no.1.

Writ Petition (S/B) No. 14 of 2014 filed by petitioner was allowed vide judgment dated 09.08.2018 and respondents were directed to pay salary to the petitioner w.e.f. 07.09.2007 to 11.02.2011 i.e., the period for which he remained out of service.

Alleging non-compliance of the said order, this contempt petition was filed.

A compliance-affidavit has been filed by respondent no.1 in which an averment has been made that against the order passed by Writ Court, Uttarakhand Transport Corporation filed SLP, which was dismissed by Hon'ble Supreme Court and thereafter a sum of ` 4,82,211/- was paid to petitioner vide cheque dated 13.12.2018 and another sum of ` 34,494/- was paid to petitioner vide cheque dated 24.12.2018 and the amount so offered, was received by petitioner, on the dates indicated in the compliance-affidavit.

Based on the said averment, counsel for the respondent submits that compliance of the order has been made.

The averments made in compliance- affidavit have not been controverted by petitioner by filing rejoinder-affidavit.

In such view of the matter, the contempt petition is closed.

Contempt notices issued to the respondents are discharged. However petitioner shall be at liberty to seek recall of this order, if the statement made on behalf of respondent, is found to be untrue.

(Manoj Kumar Tiwari, J.) 23.02.2022 Shubham .