Digar Singh vs Dr. Bhupinder Kaur Aulakh & Another

Manoj Kumar. Tiwari, J

Writ Petition (S/S) No. 2442 of 2015 filed by the petitioner was allowed vide judgment dated 21.12.2017. Operative portion of the said judgment is reproduced below:-

"15. The same is allowed. The petitioner will be treated to be in service in between 05.6.2000 to 27.6.2001. The respondents are directed to make good to the petitioner, all monetary benefits by treating him to have continuously worked after 05.6.2000. This entitles him to get all arrears of salary and other emoluments including increments, benefits of first ACP and second ACP. The entire exercise shall be completed within eight weeks of presentation of certified copy of this order."

Alleging non-compliance of the said judgment, this contempt petition has been filed by the petitioner.

A compliance affidavit has been filed by Mr. R.K. Kunwar, Director of School Education (Secondary, Dehradun. In para 12 of the said affidavit, it has been stated that the direction issued by Writ Court has been complied with in its true letter and spirit. It has further been stated that as per information received from Chief Education Officer, Pithoragarh, a sum of ₹2,54,433/-has been paid to him through Sub-Treasury, Dewalthal on 17.09.2018. It is further stated that arrears of salary, amounting to ₹50,626/-, has also been paid to the petitioner. In para 13 of the affidavit, it has been stated that petitioner has acknowledged receipt of his outstanding dues, including ACP, increment and Grade Pay. The acknowledgement letter issued by petitioner has been brought on record as Annexure - 2 to the compliance affidavit.

In view of the averments made in the compliance affidavit, this Court is satisfied that the order passed by Writ Court stands complied with.

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