VIJAY KUMAR IAS Vs. DINESH KUMAR AFZULPURKAR

JUDGEMENT

(1.) C. P. (C) No. 241/1997 : For rendering effective assistance by a senior counsel, we had appointed Mr. Yashank Pravin adhyaru amicus curiae. However, by letter dated 13.10. 2001, petitioner has stated that amicus curiae may be discharged and he would personally attend the court on the date when the contempt petition is listed. We discharge the learned amicus curiae.

(2.) Considering the grievance of the petitioner, by order dated 11.10. 2001 we have directed the state government to pay full salary for the period from 1.5.1988 to 13.5.1996. In due compliance with the said order after calculating the salary as per the scale payable to the petitioner, it was stated that without prejudice to the contentions of the state government, the state government would pay rs. 6,82,290/- to the petitioner by demand draft.

(3.) Petitioner appearing in person today states that he is not prepared to accept the said amount and that his contempt petitions may be decided first. Considering the aforesaid submission, it would be open to the state government not to hand over the said draft to the petitioner.