Ravinder Kumar vs Devesh Kumar And Others

Jyotsna Rewal Dua, J

The petitioner has alleged violation of order dated 04.09.2021, whereby the operation and execution of impugned office letter dated 01.07.2021 (Annexure P-8, impugned in CWP No.5063 of 2021), was ordered to be stayed. Office letter dated 01.07.2021 has also been placed on record of this petition as Annexure P-1. It appears that under the aforesaid office letter, the respondents had ordered for recovery from petitioner’s pay.

The respondents in their reply have submitted that after the passing of order dated 04.09.2021 in CWP No.5063 of 2021, no recovery was made from petitioner’s pay.

Learned Senior Counsel for the petitioner submitted that the respondents could not have re-fixed the pay of the petitioner. In these circumstances, learned Senior Counsel for the petitioner sought permission to withdraw this contempt petition with liberty to seek appropriate remedy in accordance with law for redressal of petitioner’s substantive grievances.

In light of the above and taking into consideration the submissions made by learned Senior Counsel for the petitioner, these contempt proceedings are closed. Notices issued to the respondents are discharged. The petitioner shall, however, be at liberty to seek appropriate remedy in accordance with law for redressal of his grievances.