JAMUNA PRASHAD Vs. RADHIKA JHA

JUDGEMENT

(1.) Learned Chief Standing Counsel submits that Secretary, School Education has passed an order on 29/10/2021, whereby the concerned authorities were directed to comply with the order passed by Writ Court. He further submits that, pursuant to order passed by Secretary, part payment of the monetary dues of the petitioner has been released and the remaining dues would be cleared, within two weeks.

(2.) Mr. R.C. Arya, Chief Education Officer, Udham Singh Nagar is also present in Court today, who apprised the Court that arrears of salary from the year 2006 has already been released to the petitioner and the remaining arrears would be paid positively within two weeks.

(3.) In view of the assurance given on behalf of respondents, the contempt petitions are closed. Contempt notices issued to the respondents are hereby discharged. However, petitioner shall be at liberty to seek recall of this order, if the assurance given on behalf of respondents is not honoured.