Uttarakhand High Court
Braham Pal Singh vs S. Raju & Others on 12 January, 2015
Author: Alok Singh
Bench: Alok Singh
CLCON No. 342 of 2014 Hon'ble Alok Singh, J.
Mr. V.S. Rawat, Advocate holding brief of Mr. A.V. Pundir, Advocate for the contempt applicant.
Mr. Chetan Joshi, Brief Holder for the OPs.
Vide judgment dated 23.4.2014, passed in Writ Petition No. 1807 of 2011 (S/S) Writ Court was pleased to issue mandamus commanding the respondents to grant selection grade to the petitioner with effect from 12.7.2002 and to calculate his salary and pension and to pay arrears to the petitioner within twelve weeks from the date of production of certified copy of the judgment.
Affidavit of Sri S. Raju, Additional Chief Secretary, School Education, Government of Uttarakhand is handed over in the Court, which is taken on record.
Paragraph No. 5 of the affidavit reads as under :
"5) That in pursuance to the order dated 23.4.2014 the answering respondent directed the authority concerned to comply the orders passed by the Hon'ble High Court and further to grant selection grade and further directed to pay arrears in accordance with law vide its order dated 20-12-2014. A true copy and correct copy of the letter dated 20-12-2014 is being filed herewith and marked as Annexure No. 1 to this affidavit.
Thereafter the concerned authority directed the District Education Officer to comply the orders vide order dated 22-12- 2014. The contents of the letter are not being repeated for the sake of brevity and same may be considered to be the part of the present affidavit. A true and correct copy of the letter dated 22-12-2014 is being filed herewith and marked as Annexure No. 2 to this affidavit."
It seems that judgment dated 23.4.2014 has not been complied with as yet. Only orders were issued on papers and no actual payment has been made to the petitioner.
Therefore, S. Raju/O.P. No. 1shall remain present in person before this Court on 19.1.2015 to show cause as to why charges be not framed against him.
(Alok Singh, J.) 12.1.2015 Avneet/