SHAYAM SUNDER SINGH Vs. S. RAMASWAMY

JUDGEMENT

(1.) Writ Petition (S/S) No. 1653 of 2019 filed by the petitioner was disposed of by Writ Court vide order dated 14.07.2020. Operative portion of the said order is reproduced below:

(2.) In this Contempt Petition, it is contended that the order passed by Writ Court has not been complied with.

(3.) On 24.03.2021, learned State Counsel was asked to get instructions in the matter. Today, learned Standing Counsel has produced in Court the instructions received from the Office of D.F.O., Nainital Forest Division (respondent no. 3), which are taken on record. Based on the written instructions, learned Standing Counsel makes a statement that Divisional Forest Officer has sanctioned a sum of Rs. 3,47,567/- for payment to the petitioner as Gratuity and Rs. 34,767/- as interest.