RAJESHWAR MAHTO Vs. ALOK KUMAR GUPTA

JUDGEMENT

(1.) This contempt petition arises out of the two orders, one dated 04.05.1999 and final order dated 31.10.2000 passed by this Court (Three Judge Bench) in Civil Appeal No. 4482 of 1998. This application is filed by the respondent (employee) of the said appeal.

(2.) To appreciate the grievance of the applicant herein(employee)- respondent of the aforementioned appeal, it is necessary to set out the relevant facts which led to the filing of civil appeal in this Court which later gave rise to filing of this contempt petition.

(3.) The applicant was an employee of one limited Company called "Birla Corporation Ltd." (hereinafter referred to as "the Corporation"), which is controlled by Birla Group. The respondent herein is the General Manager of the Corporation. The applicant was appointed on 04.12.1974. However, the applicant's services were terminated by the Corporation by order dated 01.09.1985. On the date of termination, the applicant's last drawn salary was Rs. 1185/-.