C. S. HALAPNAVAR Vs. GOPAL KRISHNA (IAS)

JUDGEMENT

(1.) The complainant alleges non-implementation of the writ of a learned Single Judge issued in complainant's WP No.105337/2021, disposed off on 23/12/2021 and a copy thereof is at Annexure-A. The operative portion of the said order at paragraph 4, reads as under.

(2.) After service of notice, the accused official respondents have entered appearance through their Senior Panel Counsel, who has filed a Memo dtd. 22/6/2022 accompanied by a copy of order dtd. 23/5/2022, which shows that all possible steps have been taken for complying the Writ in question. Learned Panel counsel submits that already the pay-scale having been restored, the complainants are drawing their salary, in the said pay scale. However, he seeks a period of one & half months as an outer limit for computation of the arrears and payment of the amount with interest as ordered. This request is fair. There is a substantial compliance of the writ in question and the purpose of instituting these proceedings is served.

(3.) In the above circumstances, the proceedings are dropped, with liberty to the complainants, to seek revival of the same, if the accused persons fail to comply with the assurance now given to us and that would be a cause of aggravated contempt for which consequences would be very serious. Costs made easy.