PRAMATH PATNAIK,J. - (1.) Heard Mr. L. K. Singh, learned counsel for the petitioner and learned J.C to G.P. V appearing for the Opposite Party-State as well as Mr. Sudarshan Shrivastava, learned counsel for the Opposite Party No. 7.
(2.) The present contempt application has been filed for non-compliance of the order dated 2.5.2016, passed in W.P. (S) No. 2097 of 2016.
(3.) A show cause affidavit has been filed by the Opposite Party Nos. 2 and 3, wherein, it has been mentioned that amount of Rs. 07,13,493/- towards Gratuity has been paid to the petitioner on 20.12.2016, as per Annexure-B and B/1 to the show-cause affidavit.;