CLCON/751/2018
2022 Latest Caselaw 55 UK

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                    COURT'S OR JUDGES'S ORDERS
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             Registrar's order with
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                                      CLCON No. 751 of 2018
                                      Hon'ble Manoj Kumar Tiwari, J.

There is no representation for the petitioner.

                                            Mr.     Pradeep       Hairiya,         Standing
                                      Counsel          for       the        State           of

Uttarakhand/respondent.

Writ Court vide judgment dated 10.05.2018 had quashed the order dated 18.01.2008, whereby petitioner's claim for pensionary benefits was turned down. By the said judgment, Writ Court directed the respondents to pay pensionary/retiral benefits to the petitioner after taking into consideration his qualifying services, within ten weeks.

Alleging disobedience of the said order, this Contempt Petition was filed.

Learned Standing Counsel has produced in Court letter dated 05.01.2022 issued by Medical Superintendent, Community Health Center, Kichha to Chief Medical Officer, Udham Singh Nagar, which is taken on record. Perusal of the said letter reveals that retiral dues have already been paid to the petitioner.

In such view of the matter, Contempt Petition is closed. Contempt notice issued to respondent is hereby discharged.

(Manoj Kumar Tiwari, J.) 05.01.2022 Navin