C. RAMESH Vs. RAJENDAR SHARMA

JUDGEMENT

(1.) This contempt petition arises out of the judgment and order dtd. 6/7/2021 passed in W.A.No.385/2021 whereby, while disposing of the appeal, the Court has provided as under:-

(2.) Learned counsel for the complainant tries to submit that the accused has deliberately not paid the back wages and has not taken any decision for regularizing the period of leave.

(3.) We have considered the submissions and gone through the record.