NAVINCHANDRA DAHYABHAI LAD Vs. MANISH BHARDWAJ

JUDGEMENT

(1.) These contempt proceedings have been initiated for alleged violation of the order dtd. 25/2/2020 passed in Special Civil Application No. 3397 of 2014, 3398 of 2014, 3399 of 2014 and 3400 of 2014, whereunder the learned Single Judge has allowed the writ petitions and directed the respondents as under : -

(2.) Insofar as contempt petition Nos. 850 of 2020, 858 of 2020, 851 of 2020 are concerned, learned counsel appearing for the petitioners - complainants would fairly submit that substantial compliance has been made. However, he would draw the attention of the Court to the affidavit of the Under Secretary dtd. 29/9/2021 and particularly paragraph 4 to contend that they have clearly stated thereunder that what has been paid is the approximate amount. Infact this contention is without merit, inasmuch as, the affidavit filed by the second respondent or the University would clearly indicate that the amounts due and payable to the complainants have been determined and quantified and paid, and as such continuation of the contempt proceedings does not arise and accordingly, it stands dropped. Misc. Civil Application Nos. 850 of 2020, 851 of 2020, 858 of 2020 stands dismissed.

(3.) Insofar as the contempt proceedings 852 of 2020 is concerned, arrears have been paid. However, learned counsel for the petitioner contended that the pay fixation is not in accordance with the resolution dtd. 12/5/2005. If it were to be so, it is for the petitioner - complainant to challenge the same in the manner known to law.