OM PARKASH Vs. BHUPINDER SINGH

JUDGEMENT

(1.) ON 1.10.2004, a Division Bench of this Court has disposed of CWP No.15537 of 2004, directing the respondent to decide representation of the petitioner in the light of relevant law. Rules and instructions by passing a speaking order within three months of the receipt of a copy of this order. It was further directed that in case any amount is found due to the petitioner, the same was required to be paid to him within one month thereof. When the needful was not done, the petitioner filed the instant contempt petition. In reply to the notice to show cause, the stand taken by the respondent is that a speaking order (Annexure P-2) has been passed and the respondent decided to pay Rs.30,000/- per month from January, 2005. However, the stand taken at the time of hearing before this Court is that the petitioner has been paid whole amount of Rs.4,61,750/-. Mr.Vinish Singla, Advocate, on instructions from Sh.Bhupinder Singh, Executive Officer, Municipal Council, Mour, has stated that the aforementioned amount includes interest @ 12%. He has further stated, on instructions, that if the petitioner has any other grievance then the same can also be looked into by the respondent, if a representation to that effect is made. In view of the above, the order stands complied with. The petitioner is permitted to file a representation in case any dues are still outstanding. Rule is discharged.