ARUN KUMAR SHARMA Vs. SUSHIL KUMAR GAJBHIYE

JUDGEMENT

(1.) The present Contempt Petition has been filed by Petitioner alleging contempt of various Orders passed by this Court so far as the non-granting of pension to Petitioner is concerned.

(2.) Petitioner herein was engaged by the Forest Department as a daily wage employee. He was discharging the duties of an Assistant Grade-III on daily wage basis. He along with certain Trade Union had approached the State Administrative Tribunal (when it was in existence) seeking for relief of regularization. Those Petitions were subsequently, on abolition of the State Administrative Tribunal, transferred to the State of the Chhattisgarh and all the Petitions came up for hearing before the Division Bench of this Court. The Division Bench vide Order dated 19.4.2006 disposed of the Writ Petitions directing the Respondents to consider the claim of the members of the Association as also the individual persons for regularization.

(3.) The documents enclosed along with the Petitions show that the Petitioner in the instant case was subsequently regularized in service vide Order dated 13.10.2008 on the post of Assistant Grade-III and there was also an Order passed by the State Authorities on 12.11.2018 holding that the Petitioner would be entitled for the pension under the Chhattisgarh Civil Services (Pension) Rules, 1976. Proceedings also show that there was a Writ Appeal also filed by the Petitioner, i.e., W.A. No.243/2016 which again was disposed of by the Division Bench on 8.10.2018 by the following observations: