On Monday, the High Court of Uttarakhand directed 3 Ex-CM's - Ramesh Pokhriyal Nishank, Vijay Bahuguna & Bhuvan Chand Khanduri - to file their response in a contempt plea case within 2 weeks.
The contempt plea was filed in Aug regarding non-compliance of the Court’s earlier order regarding the non-payment of pending dues. The petitioner is Rural Litigation & Entitlement Kendra (RLEK), a Dehradun-based NGO.
Rakesh Thapliyal, counsel of Nishank, & Vikas Bahuguna, counsel of Vijay Bahuguna & Khanduri, said the court has given them two weeks to file their response in the matter.
Kartikey Hari Gupta, counsel of the petitioner, said as the former CMs didn’t comply with the HC directions. RLEK filed the contempt petition against the three & the chief secretary, following which the court issued show-cause notices to them.
He said that “Chief secretary Om Prakash has filed his response affidavit in the court in which he has stated that the state government has filed a special leave petition in the Supreme Court in the case, hence the contempt petition may be deferred. The counsels for the three CMs also appeared & sought time to file A response. The court has given two weeks to them to file their response & ordered that the matter be posted immediately after two weeks for further hearing".
On May 3, 2019, the HC had directed the ex-CMs to pay the market rent amounting to Rs 2.8 crore for the buildings occupied by them within six months. It had also directed that the amount payable towards amenities such as electricity, water, petrol, oil & lubricants be recalculated within four months & the same be intimated to the ex-CMs. The court asked the ex-CMs to pay the amount to the state government within six months.
The High Court had delivered the order on May 3 after hearing the PIL filed by RLEK. The PIL challenged free residence, car, security & other perks to the former CMs in 2010.
On June 9, the High Court declared several provisions of the Uttarakhand Former Chief Minister Facility (Residential & other facilities) Act 2019 as ultra vires (beyond one’s legal power or authority), paving way for the recovery of pending dues from the former CMs at the market rate.
In Jan 2020, RLEK filed a PIL challenging the constitutional validity of the Act passed by the state government in the winter session of the assembly in Dec 2019. The State Govt, on Jan 15, issued a gazette notification regarding the implementation of the Uttarakhand Former Chief Minister Facility (Residential & other facilities) Act 2019, which was passed by the assembly in Dec & assented to by the governor on Jan 13.
According to the notification, the appropriate rent of the government residences allotted to the ex-CMs would be recovered from the allottees from the date of the allotment. However, the notification added, the facilities provided to the ex-CMs by the state government, such vehicle along with driver, maintenance of vehicles, personal assistant/officer on special duty/public relation officer, fourth class employee, watchman, gardener, telephone attendant & security guard, would be free of cost.
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