P R TOORA Vs. JAVED CHOUDHURY

JUDGEMENT

(1.) We have heard the petitioner party-in-person as well as learned Additional Solicitor general appearing for the respondents. The main grievance in these contempt proceedings was that the departmental enquiry was not completed within the time frame directed by us pursuant to our order dated 0 3/04/1997 in Civil appeal Nos,4207-4208 of 1991.

(2.) In response to the notice issued in these contempt proceedings it has been informed to us, and for which there is no dispute between the parties, that the departmental proceedings are now over and the petitioner has been exonerated. His grievance regarding payment of arrears with interest or retiral benefits with interest, on being exonerated, has remained not completely redressed by the respondents, according to the petitioner party-in-person.

(3.) Learned Additional Solicitor General for the respondents states that the appropriate order in this connection is passed on 22/11/1999 on the representation of the petitioner. If the petitioner has still any grievance against the said order he may pursue his remedy in accordance with law. These contempt proceedings are closed.