CLCON/862/2018
2022 Latest Caselaw 1005 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  CLCON   No.   862   of   2018
                                  CLCON   No.   864   of   2018
                                  CLCON   No.   866   of   2018
                                  CLCON   No.   868   of   2018
                                  CLCON   No.   869   of   2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. I.D. Paliwal, Advocate for the petitioner.

Mr. J.S. Bisht, Standing Counsel for the State of Uttarakhand.

Mr. Ashish Joshi, Advocate for respondent no. 5.

Heard learned counsel for the parties.

Writ petition filed by the petitioners was disposed of by Writ Court in terms of judgment rendered in WPSS No. 1064 of 2016. The direction issued in WPSS No. 1064 of 2016 is reproduced below:

"Accordingly, the present petitions are disposed of in terms of the judgment cited hereinabove. The respondents are directed to grant the ACP to the petitioners and to count the past services of the petitioners for the purpose of selection grade, promotional scale and post-retiral benefits including pension etc. from due date within a period of ten weeks from today."

Alleging wilful disobedience of the aforesaid order, this contempt petition has been filed.

A compliance affidavit has been filed by Mr. Man Singh Saini, District Assistant Registrar Cooperative Societies, Udham Singh Nagar. In view of the averments made in paragraph nos. 5 & 6 of the compliance affidavit, this Court is satisfied that the order passed by Writ Court has been substantially complied.

In such view of the matter, the contempt petitions are closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to approach the appropriate forum, in case any of his grievances still survives.

(Manoj Kumar Tiwari, J.) 30.03.2022 Arpan