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
12 paragraphs · 217 wordsManoj Kumar Tiwari, J
WPSS No. 618 of 2017, filed by the petitioner, was disposed of in terms of judgment rendered by this Court in WPSS No. 1312 of 2016. The
operative portion of the judgment dated 13.12.2016 rendered in WPSS No. 1312 of 2016 is extracted below:-
“11. In view of the aforesaid, the writ petition hence succeeds. A mandamus is hereby issued to the Uttarakhand Cooperative Federation to give
all the post retiral dues to the petitioner within a period of one month from the date of production of a certified copy of this order.â€
A compliance affidavit has been filed by Mr. Pramod Kumar Singh, Chairman, Uttarkahand Cooperative Federation Ltd. UCF Sadan, Deep Nagar
Road, Dehradun.
Mr. Subhash Upadhyaya, learned counsel for the opposite parties submits that entire terminal benefits, amounting to ₹8,10,783/-, was released in
favour of the petitioner on 19.05.2017 i.e. prior to filing of the contempt petition. In support of his contention, he has drawn attention of this Court to
para 4 and 5 of the compliance affidavit filed by opposite party no. 1.
Since entire terminal benefits have been paid to the petitioner, therefore, nothing survives in this contempt petition.
Accordingly, the contempt petition is closed. Notices issued to the opposite parties are hereby discharged.