Baldev Chand vs Sandeep Bhatnagar

Ajay Mohan Goel, J

By way of this contempt petition, the petitioner alleged willful disobedience of the directions passed by erstwhile learned Tribunal in O.A. No. 5640

of 2017, titled as Shri Baldev Chand vs. Sandeep Bhatnagar, which original application stood disposed of by the learned Tribunal in the following

terms:-

“The applicant claims the benefit of judgment passed by the Hon’ble High Court of Himachal Pradesh in CWP No. 3050/2014, Nek Ram

versus State of Himachal Pradesh and others, decided on 17.07.2014, Annexure A-2.

In view of the above, the present original application is disposed of with a direction to the respondents/competent authority to extend the benefit of

the judgment referred to above, to the applicant herein, in case he is similarly situate, within two months from today. The applicant shall produce a

certified copy of this order as well as copy of the judgment referred to above before the respondents/ competent authority within a week.â€​

Today, Ms. Shubh Mahajan, learned Counsel for the respondent informs the Court that the entire dues in terms of the order passed by learned

Tribunal have been paid to the petitioner.

Learned Counsel for the petitioner though does not disputes the factum of the amount having been paid to the petitioner, however, he submits that

the payments have been delayed and statutory interest on account of delay has not been paid.

Having heard learned Counsel for the parties and taking into consideration that as it is not in dispute that, in principle, the amount to which the

petitioner was entitled to, in terms of the order passed by learned Tribunal, has been paid to the petitioner, these contempt proceedings are dropped

and notice discharged, however, with the observation that statutory interest(s) payable, if any, on the amount which was paid by the respondent to the

petitioner, shall be paid by the respondent to the petitioner within a period of three months from today.