AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 96 wordsManoj Kumar Tiwari, J
Writ Court had directed the respondents to pay salary to the petitioner w.e.f. 21.05.2013.
Alleging willful disobedience of the said order, this contempt petition has been filed.
In paragraph no. 6 of the compliance affidavit filed by Mr. Madan Singh Rawat, Chief Education Officer, District Pauri Garhwal, it has been stated that salary has been paid to the petitioner from the due date.
In view of the statement so made in the compliance affidavit, the contempt petition is closed. Contempt notices issued to the respondents are herby discharged.