VED PRAKASH PANDEY Vs. RITESH KUMAR AGRAWAL

JUDGEMENT

(1.) Petitioner has filed this Contempt Petition alleging non-compliance of the order dated 02.11.2018 passed in Writ Appeal-191 of 2017 affirming the orders passed in WPS-1234 of 2015 as well the order dated 06.01.2014 passed by the Commissioner, Bilaspur Division, Bilaspur.

(2.) Case of the petitioner is that he was appointed as Assistant Project Officer on contract basis in the Office of Zila Panchayat, Bilaspur vide order dated 06.07.2011 for a period of one year. By order dated 02.08.2013, petitioner services came to an end as the contract was not extended and the said order was challenged before the Commissioner, Bilaspur Division, Bilaspur, who in turn set aside the order of discontinuation of service vide Order dated 06.01.2014.

(3.) When the order of Commissioner was not complied with, petitioner approached this Court by filing WPS-1234 of 2015 and in that Writ Petition, learned Single Judge, after considering the sequence of events projected before him, directed for giving joining to the petitioner within a period of three weeks and for the salary period from 06.01.2014 ie date of the order passed by the Commissioner for reinstatement of the petitioner, directed the petitioner to submit representation before respondent authorities and the same shall be decided by the concerned authorities at the earliest, preferably within a period of three months. The order of learned Single Judge was made to challenge in Writ Appeal -191 of 2017 by the CEO, Zila Panchayat. This Court dismissed the appeal filed by the CEO, Zila Panchayat with cost of Rs.10,000/- and thereafter, review filed by the department was partly allowed and observation made in para-7 in the judgment of Writ Appeal has been modified to the extent that payment of salary will be subject to filing of representation by the private respondent before competent authority.