SUNDARI JOHN Vs. DEVI DAYAL SINGH

JUDGEMENT

(1.) Since common facts and issues are involved and the order impugned also being common in both the contempt petitions, they are being disposed of this common order.

(2.) Both the Contempt petitions have been filed alleging non compliance of the order dated 30.10.2018 passed by this court in WPS Nos. 4195 of 2017 and 4705 of 2017 respectively. Direction by this court vide order dated 30.10.2018 was, the respondents to ensure that salary of the petitioners for the period they have worked, be released to them.

(3.) The respondents subsequent had filed reply whereby they have stated that initially they had no funds to release salary to the petitioners. Subsequently, they have got funds and salary have been released to the petitioners up till 28.10.2017. According to the respondents, thereafter the Hospital stands closed and therefore the salary part is not being released to the petitioners since they have not worked thereafter.