Uttarakhand High Court

CLCON/175/2023 on 15 May, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

                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.175 of 2023
                                  Hon'ble Pankaj Purohit, J.

Mr. A.M. Saklani and Mr. M.C. Upadhyay, learned counsel for the petitioner.

2. Ms. Neeti Rana, learned counsel holding brief of Mr. Pankaj Chaturvedi, learned counsel for respondent- contemnor.

3. The response affidavit has been filed by the respondent-contemnor on 01.04.2025 pursuant to the notice issued by this Court.

4. Learned counsel appearing for respondent-contemnor has drawn the attention of this Court on page 19 of the response affidavit, wherefrom, it is reflected that the expenses for payment of the retiral benefits to the petitioner shall be borne out by the department from its self earned income from its own resources.

5. In this view of the fact, I do not find any merit in the submission made by learned counsel for respondent- contemnor that the money shall be paid to the petitioner by the State Government.

6. In this view of the matter, respondent-contemnor is directed to make the payment of the retiral dues to the petitioner as per the judgment and order dated 24.03.2023 passed by this Court in WPSS No.1749 of 2022 Mohan Singh Bisht Vs. State of Uttarakhand and Others, within a period of 15 days' from today. Failing which, this Court will be left with no option but to frame charges of contempt against the respondent-contemnor.

7. Put up on 06.06.2025.

(Pankaj Purohit, J.) 15.05.2025 PN