Madhya Pradesh High Court
Moti Lal Chaudhary vs Shri A.K.Rajoriya Judgement Given By: ... on 23 September, 2013
Conc. No. 75/2009
(Motilal Choudhary Vs. Shri A.K. Rajoriya)
23.09.2013
Shri V.C. Rai, learned counsel for the applicant.
Smt. Anjana Gupta, learned counsel for the
respondent.
Heard.
The applicant has filed this petition alleging non- compliance of order passed by this court in W.P. No.15686/2007(S) on 15.11.2007.
The respondent has filed a return and has stated that the petitioner's representation has been decided as directed by this court and he has also been given the benefits of 5th pay Commission which has already been received by him as is evident from his consent letter dated 24.06.2013.
It is stated by the learned counsel for the respondent that in view of the aforesaid no proceedings for contempt is required to be initiated as the order passed by this court in the aforesaid writ petition, has already been complied with.
Having heard the learned counsel for the parties it is observed that no case for initiating the contempt proceedings is made out as the order has already been complied with by the respondents With the aforesaid, the contempt petition stands disposed of. Rule nisi issued stands discharged.
(R.S. Jha) Judge