BEER SAIN YADAV Vs. UDAI BHAN

JUDGEMENT

(1.) HEARD learned counsel for the applicant and learned Standing for the opposite party.

(2.) THIS application under Section Section 12 of the Contempt of Courts has been filed on the allegation of non-compliance of the judgment and order dated 06.10.2010 passed by this Court.

(3.) IT is contended by the learned counsel for the applicant that the finding recorded in the order passed by the opposite party that he deliberately absented himself is totally wrong and incorrect in as much as he was not allowed to join and perform his duties by the Principal illegally and thus, he is entitled for payment of salary for the said period also.