Baladatt Joshi vs Rajiv Bhartari And Others

Manoj Kumar Tiwari, J

Heard learned counsel for the parties through video conferencing.

Writ Petition (S/S) No.315 of 2020 filed by the petitioner was disposed of vide order dated 16.03.2020. Operative portion of the said order is

reproduced below:-

“Accordingly, the writ petition is disposed of by directing the petitioner to file a fresh representation within a week from today. Thereafter, the

respondents-authorities shall decide the same by passing a speaking and reasoned order, within a period of sixty days.â€​

In this contempt petition, petitioner had alleged that compliance of the aforesaid order has not been made by the respondent.

Shri Jagdish Singh Bisht, learned Standing Counsel appearing for the respondents, on instructions, submits that the representation submitted by the

petitioner has been decided by Divisional Forest Officer, Tarai Central Forest Division, Rudrapur, on 01.04.2021. Copy of the said decision is supplied

by learned Standing Counsel, which is taken on record.

A perusal of the said order passed by Divisional Forest Officer, Tarai Central Forest Division, Rudrapur indicates that the Competent Authority has

declared the petitioner to be entitled for pension. Since the only direction issued by the Writ Court was to take decision on petitioner’s

representation and such decision has now been taken, therefore, nothing survives in the present contempt petition.

Accordingly, contempt petition is closed. Notices issued to the respondents are hereby discharged.

This Court hopes and expects that the pensionary dues admissible to the petitioner would be released at the earliest.