KURIAN,J. - (1.) When the matter was taken up today, the learned counsel for the respondent was not present.
(2.) The appellant approached this Court, aggrieved by the order dated 30.09.2005 in Civil Misc. Contempt Application No. 273 of 2004 passed by the High Court of judicature at Allahabad. This order was passed in the contempt jurisdiction. The impugned order reads as follows :- "This contempt petition has been filed with the allegation that the order of the writ court dated 11-11-2003 passed in writ petition No. 34181 of 2003 has been violated. Upon issuance of notice, affidavits have been exchanged between the parties. It is not denied that the applicant has already been reinstated and is being paid salary of lecturer from the date of judgment. In my view, there is substantial compliance of the writ order. In view of the aforesaid, notices are discharged. Contempt petition is rejected and consigned to record."
(3.) When the matter was pending before this Court, the Registrar of the University of Allahabad filed a detailed affidavit dated 11.11.2014. Paragraph 'o' of the affidavit reads as follows :- "The University thereafter became a Central University in 2005 as mentioned above. The deponent, the alleged contemnor was appointed as Officiating Registrar on 20.12.2012 of the University. This case was never brought to his notice before and it was only after the show cause notice in the suo moto contempt as mentioned above, he gathered the papers of the case and took immediate steps for release of the arrears of payment of salary to the Appellant. A cheque No. 666475 dated 10.11.2014 drawn on State Bank of India, Allahabad University Branch for a sum of Rs. 13,11,518/- after deducting income tax of Rs. 5,86,482/- from the total arrears of Rs. 18,98,000/- is being tendered in the court to the appellant subject to the final outcome of the present Civil Appeal." ;