K.M. SHARMA Vs. M.K. RAUT

JUDGEMENT

(1.) By way of the instant contempt petition the applicants have prayed for initiating the contempt proceeding against the respondents for alleged willful non-compliance of the order dated 23.01.2013 passed in W. P. (S) 6670/2007.

(2.) Counsel for the applicants submits that the State Govt. has not implemented the said order passed by this Hon'ble Court by which the State Govt. was directed to examine the case of the petitioners in the light of the provisions of Chhattisgarh Municipality Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998 (for short "the Rules 1998").

(3.) Per contra, counsel for the respondents submit that the State Govt. has already complied with the order dated 23.01.2013 and after examining the case of the applicants vide its order dated 27.12.2013 issued an order holding that the case of the applicants has been considered and they were found to be paid properly. It was also ordered that the applicants would not be entitled for the regular pay-scale and pension as has been paid to the Govt. employees.