Bidhi Chand vs Sandeep Kumar And Another

Sandeep Sharma, J

By way of present petition filed under Ss. 10 and 12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioner to

initiate contempt proceedings against the respondents for willful and deliberate disobedience of judgment dated 29.12.2020 passed by this Court in

CWP No. 6278 of 2020 titled Bidhi Chand vs. H.R.T.C. and others, whereby petition was disposed of with a direction to the respondents to pay to the

petitioner, entire retiral dues alongwith statutory interest on the entire amount on or before 30.4.2021. Since respondents have failed to pay the

admissible dues to the petitioner till date, he has approached this Court in the instant proceedings, praying therein for initiation of contempt proceedings

against the respondents.

Mr. Vikas Rajput, Advocate, appearing for the respondents, fairly states that though he has every reason to believe that by now judgment in

question must have been complied with, but if not, same would be complied within a period of four weeks from today.

Having taken note of the fair stand adopted by learned counsel for the respondents, this Court sees no reason to keep the present proceedings alive

and same are closed with a direction to the respondents to do the needful, if not already done, in terms of judgment alleged to have been violated,

within a period of ten days from today. Needless to say, petitioner shall be at liberty to get the contempt petition revived, in case the respondents fail to

comply with the judgment in question, so that appropriate action is taken against the erring official. Notices issued to the respondents are discharged.