PRAMOD KUMAR SACHDEV Vs. SACHIN NEGI

JUDGEMENT

(1.) Manoj K. Tiwari, J 1. Writ Petition (S/S) No. 428 of 2020 filed by the petitioner was disposed of vide judgment dtd. 25/11/2020 with a direction to the Municipal Board, Nainital to decide petitioner's representation sympathetically within four months.

(2.) Alleging non-compliance of the said judgment, this contempt petition has been filed by the petitioner.

(3.) In sequel to the order dated 18.10.02021, Mr. Sachin Negi, Chairman, Municipal Board, Nainital and Mr. Ashok Verma, Executive Officer, Municipal Board, Nainital are present before the Court. They made a statement that the matter of the petitioner was referred to Deputy Director, Audit, Dehradun, Uttarakhand and a communication dtd. 19/7/2021 has been received from Directorate Audit, according to which, the amount payable as pension has been revised to ?35,900/- in place of ?34,900/-.