CLCON/111/2025
2025 Latest Caselaw 2941 UK

Uttarakhand High Court

CLCON/111/2025 on 13 June, 2025

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                2025:UHC:4946
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                               CLCON/111/2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Ms. Neeti Rana, learned counsel for the petitioner.

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

3. Learned counsel for the opposite parties submits that in terms of judgment rendered by learned Single Judge in WPSS No. 1873 of 2023, the Competent Authority has started deducting GPF of the petitioner, which, however, would be subject to final outcome of the special appeal, which the State proposes to file within a couple of days. Thus, he submits that compliance of the order has been made.

4. In such view of the matter, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged. However, petitioner shall be at liberty to file contempt petition as and when cause of action arises.

(Manoj Kumar Tiwari, J) 13.06.2025 Aswal

NITI RAJ SINGH DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF UTTARAKHAND, 2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3 a08b08d1369512ea30f3, postalCode=263001,

ASWAL st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22D ACF4F4610C1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2025.06.13 05:56:22 -07'00' 2025:UHC:4946