ASHA DEVI Vs. RANVEER SINGH

JUDGEMENT

(1.) There is no representation for the parties.

(2.) A compliance affidavit has been filed by Shri Ranveer Singh Chauhan, Managind Director, Uttarakhand Transport Corporation, Dehradun. In para 4 of the said affidavit, it has been stated that opposite party has issued a cheque amounting to Rs.7,00,712.00 (Rs.5,28,673.00 towards arrears of salary and the amount of Rs.1,72,039.00 towards gratuity) in favour of the petitioner.

(3.) Since the only direction was to release the monetary dues to the petitioner, therefore, in the humble opinion of this Court, the order passed by Writ Court has been complied with.