CLCON/516/2021
2022 Latest Caselaw 1390 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. 516 of 2021
                                  Hon'ble Manoj Kumar Tiwari, J.

Mr. Mahavir Kohli, Advocate holding brief of Mr. Harendra Belwal, learned counsel for the petitioner.

Mr. Sushil Vashisth, learned Brief Holder for the opposite parties.

Writ petition filed by petitioner was disposed of vide judgment dated 24.09.2021 on the statement made on behalf of respondent nos. 1 to 4 that gratuity has been sanctioned by the University and all the documents have been forwarded to Chief Treasury Officer, Udham Singh Nagar for making payment to the petitioner.

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

Mr. Sushil Vashisth, learned Brief Holder for the opposite parties, on instructions received from Chief Treasury Officer, Udham Singh Nagar, submits that a sum of ₹1,06,080/- has been paid to the petitioner in terms of PPO issued by Additional Director, Treasury.

Learned counsel for the petitioner, however, submits that past services rendered by petitioner as Daily Wager have not been taken into account for determining petitioner's retiral dues.

Since there was no such direction issued by Writ Court, therefore, this Court is of the considered opinion that substantial compliance of the order passed by Writ Court has been made.

Accordingly, contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to approach the appropriate forum for redressal of his remaining grievance, if any.

(Manoj Kumar Tiwari, J.) 05.05.2022 Aswal