Punjab-Haryana High Court
Prem Chand Sharma vs Anand Mohan Sharan And Ors on 8 January, 2019
102+206 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CM-24327-CII-2018 in/and
COCP No. 2743 of 2018
Date of Decision: 08.01.2019
Prem Chand Sharma
.....Petitioner
Versus
Anand Mohan Sharan and others
........Respondents
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: Mr. Johan Kumar, Advocate
for the petitioner.
Mr. Amit Sharma, Advocate for
Mr. Prateek Mahajan, Advocate
for respondent No.4.
NIRMALJIT KAUR, J. (ORAL)
CM-24327-CII-2018 Through the present application, reply by way of affidavit of Mohd. Shayin, IAS, Commissioner, Municipal Corporation, Faridabad on behalf of respondent No.4 is sought to be placed on record.
Application is allowed and the reply is taken on record. COCP-2743-2018 The present contempt petition has been filed for non- compliance of the order dated 08.03.2018 vide which a direction was issued to the respondents to look into the representation of the petitioner and decide the same in accordance with law.
Reply has been filed today in Court. As per the said reply, the order has been complied with and the payment has already been released to the petitioner as per his entitlement. However, learned counsel for the petitioner states that the interest has not been paid from the date of his retirement. Whereas, the respondent No.4 has placed on record the order 1 of 2 ::: Downloaded on - 20-01-2019 14:41:19 ::: COCP-2743-2018 -2- dated 26.11.2018 showing that another payment of `86,414/- has been paid to the petitioner towards interest. The same is also taken on record.
In view of the above, the present contempt petition is dismissed.
Rule issued against the respondents stands discharged. In case the petitioner is still aggrieved by passing of the said order in any manner and if there is any discrepancy in the amount, he is at liberty to approach the concerned authority afresh by way of specific representation within two weeks from the receipt of certified copy of this Court, which shall be decided by the respondents within one month from the receipt of said representation.
(NIRMALJIT KAUR)
JUDGE
08.01.2019
sandeep
Whether Speaking/Reasoned : Yes/No
Whether Reportable : Yes/No
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