AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 347 wordsManoj Kumar Tiwari, J
Pursuant to the order dated 01.09.2021, petitioner's counsel had supplied copy of the Contempt Petition to Mr. Ashish Joshi, learned counsel for the respondents.
Today, Mr. Ashish Joshi, learned counsel for the respondents has entered appearance on behalf of respondents. He has handed over the compliance affidavit filed by Mr. Har Singh Baunal, Finance Controller, Uttarakhand Transport Corporation, Dehradun in Court today, which is taken on record. Mr. Joshi, submits that Writ Petition filed by the petitioner was disposed of vide order dated 06.11.2020 with a direction to the Competent Authority to make payment of the retiral dues of the petitioner within 4 months. He has drawn attention of this Court to paragraph nos. 8 & 9 of the compliance affidavit, which are reproduced below:-
"8. That the Regional Manager, Kathgodam vide letter dated 09/08/2021 has forwarded the amended demand of the retiral dues the petitioner to the Finance Controller, a perusal of the demand letter dated 09.08.2021 clearly reveals that the leave encashment of the petitioner has been revised and adjusted Rs. 1,98,332/- excess amount towards the benefit of ACP due to wrong fixation and an amount of Rs. 2,12,069/- is due to the petitioner as remaining leave encashment. A photocopy of the demand letter dated 09-08-2021 is been annexed as Annexure No. A-3 to this affidavit.
That from what has been stated above it is clear that in compliance to the order dated 06-11-2020 passed by the Hon'ble court the Corporation has already paid the amount of 10 Lakhs to the petitioner and the amount of leave encashment of Rs. 2,12,069/- has given to the petitioner by cheque dated 03.09.2021 which has been received by the petitioner on the same date. A photocopy of the cheque dated 03.09.2021 along with receiving is been annexed as Annexure No. A-4 to this affidavit."
In view of the stand taken in paragraph nos. 8 & 9 of the compliance affidavit, it is apparent that the order of Writ Court has been complied with.
Accordingly, the contempt petition is closed.