Punjab-Haryana High Court
Sk Verma vs Pk Jain And Another on 15 July, 2014
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
COCP No.1776 of 2014
Date of Decision : 15.7.2014
SK Verma
....Petitioner
Versus
PK Jain and another
...Respondents
CORAM : HON'BLE MR.JUSTICE MAHESH GROVER
....
Present: Mr.Adish Gupta, Advocate for the petitioner.
.....
MAHESH GROVER.J. The petitioner prays for initiation of proceedings under the Contempt of Courts Act against the respondents for having willfully disobeyed the mandate of the writ court dated 17.12.2013 which mandated them to decide the legal notice dated 29.10.2013 within a period of one month after the receipt of certified copy of the order. Annexure P-2 is a notice issued by them which details the reason for declining the payment of gratuity and leave encashment to the petitioner which was his solitary grievance. This to the mind of the Court is sufficient consideration of the legal notice and contains reasons why they are declining the grant of benefits to the petitioner while proceeding against him. Since the proceedings are already under process and the petitioner has been apprised of it, he would naturally have liberty in law to challenge the same. But there is no occasion to proceed against the respondents for having violated the mandate of the writ court. The petition is dismissed with liberty to the petitioner to avail his remedy elsewhere in accordance with law.
15.7.2014 (MAHESH GROVER)
dss JUDGE
Singh Daljit
2014.07.16 16:28
I attest to the accuracy
of this document