CLCON/884/2018
2022 Latest Caselaw 682 UK

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                                  CLCON No. 884 of 2018
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. M.C. Pant, learned counsel for the petitioners.

Mr. J.S. Bisht, learned Standing Counsel for the opposite parties.

This contempt petition has been filed alleging non-compliance of the judgment dated 05.06.2017 passed in WPSS No. 1305 of 2015 & other connected petitions.

Learned counsel for the parties apprise the Court that the said judgment was affirmed upto Hon'ble Supreme Court.

Learned Standing Counsel for the opposite parties has produced in Court a letter dated 03.03.2022 received by him from Executive Engineer, Irrigation Department, Kalsi, Dehradun. Based on the said letter, he makes a statement that a decision has been taken at the highest level to grant pensionary benefits to the petitioners, including the period of service rendered by them in work charge establishment. He further submits that since petitioners' are still continuing in service, therefore, as and when they retire, the retiral dues would be paid to them.

The instruction so received by learned Standing Counsel is taken on record.

In view of the assurance given by the opposite parties that all pensionary benefits would be paid to the petitioners after their retirement, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.

(Manoj Kumar Tiwari, J.) 10.03.2022 Aswal