Shrvan Kumar vs Deepak Jain & Others

Manoj Kumar Tiwari, J

Petitioner served as Driver in Uttarakhand Transport Corporation. Three penalties were imposed upon him for the charge of causing financial loss to the Corporation. Petitioner challenged the punishment order by filing an Appeal and the Appellate Authority, in its order dated 19.10.2013, made an observation that no loss was caused by the petitioner to the Corporation.

A Co-ordinate Bench of this Court vide judgment dated 18.07.2018 allowed the petitioner's writ petition and set aside the order dated 19.10.2013 passed by the Appellate Authority.

Alleging willful disobedience of the said order, this contempt petition has been filed.

A compliance affidavit has been filed by Mr. Deepak Jain, General Manager, Uttarakhand Transport Corporation. In paragraph no. 4 of the said affidavit, it has been stated that, as per the direction issued by Writ Court, a sum of Rs. 2,59,124/- was paid to the petitioner, through cheque dated 29.05.2019.

Learned counsel for the petitioner submits that there has been some typing mistake in the order sought to be enforced, therefore, this contempt petition be disposed of with liberty to petitioner to seek correction/modification of the order passed by Writ Court.

In such view of the matter, the Contempt Petition is dismissed with liberty to petitioner to seek correction/modification of the order passed by Writ Court. Contempt notices issued to the respondents are hereby discharged.