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Judgment
8 paragraphs · 197 wordsAlok Kumar Verma, J
This Contempt Petition has been filed alleging wilful disobedience of an order dated 07.04.2025, passed in Writ Petition No.2014 of 2023 (S/S). By the said order, the following direction was issued:-
“10. The writ petition is allowed. The impugned office memorandum dated 13.05.2021 (Annexure 2 to the writ petition) is quashed. The respondent authorities are directed to refund the amount of Rs.6,28,258/- that has been deducted from the retiral dues of the petitioner, within two weeks from today.”
Heard Mr. Pankaj Miglani, learned counsel for the petitioner and Mr. Jagdish Singh Bisht, learned Standing Counsel for the respondent.
Compliance Affidavit has been filed by the respondent.
According to the Compliance Affidavit, the bill of Rs.6,28,258/- was sent to the treasury. The treasury approved the bill on 26.08.2025, and, the payment of Rs.6,28,258/- was made on 27.08.2025 through IFMS.
Mr. Pankaj Miglani, Advocate, submitted that the petitioner has received the said amount. Therefore, he does not want to pursue the matter further.
After hearing learned counsel for the parties, this Contempt Petition does not require any further consideration, therefore, the proceedings in the present Contempt Petition are closed.