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Judgment
12 paragraphs · 252 wordsManoj Kumar Tiwari
Writ Petition (S/S) No. 2103 of 2017 filed by the petitioner, claiming gratuity, earned leave, arrears of fifth pay commission and other retiral dues,
was disposed of by the Writ Court in terms of judgment rendered in Writ Petition (S/S) No. 738 of 2014.
In this Contempt Petition, petitioner has alleged that the order passed by Writ Court, has been violated.
On 21.05.2021, Mr. Ashish Joshi, learned counsel appearing for respondent no. 1 had made a statement that a sum of Rs. 5,30,543/- has been
credited in the account of the petitioner through RTGS on 20.05.2021 and thus, all his retiral dues have been paid. Mr. Harendra Belwal, learned
counsel appearing for the petitioner sought some time to get instructions in the matter regarding payment of the outstanding dues.
Today, on instructions, Mr. Harendra Belwal, learned counsel appearing for the petitioner submits that as per instructions given to him by his client,
the statement made by Mr. Ashish Joshi on 21.05.2021, is correct and the amount, as indicated by Mr. Ashish Joshi, has been paid to the petitioner.
Since the payment of the retiral dues has been made to the petitioner, therefore, no case for proceeding under Contempt of Courts Act is made out.
Accordingly, contempt petition is closed. Contempt notices issued to opposite parties are hereby discharged. However, petitioner shall be at liberty
to approach the appropriate forum, if there is any shortfall in the amount paid to him, as retiral dues.