NARINDER PAUL KAUSHIK Vs. CHIEF SECRETARY

JUDGEMENT

(1.) The petitioners, who were initially five in number, seek initiation of contempt proceedings against the respondents for wilful disobedience of the directions contained in the common order-cum-judgement dtd. 12/2/2019 'LPA Nos. 322, 333, 334, 335 and 345/2018' of the Division Bench of this Court and the common order dtd. 8/11/2019 passed by the Division Bench in review petitions 'R.P. Nos. 126, 141 and 142/2019' and CM Application No.22027/2019, in terms of the provision of Article 215 of the Constitution of India, 1950, read with Sec. 12 of the Contempt of Courts Act, 1971 'The CC Act'.

(2.) Shorn of unnecessary details, the petitioners, some of whom retired as the judicial officers from the District Courts of Delhi, while others from the Executive Department of the GNCTD 'Government of National Capital Territory of Delhi' were appointed as Members in the State Consumer Disputes Redressal Commission 'SCDRC' and District Consumer Redressal Forums 'DCRF' in Delhi.

(3.) In terms of Amended Rules 3(1)(b) and 6(1)(b) of the Delhi Consumer Protection Rules, 1987 'The Rules', as amended vide the notification dtd. 17/9/2013, it is stated that upon appointment as Members in the aforesaid authorities viz., SCDRC and DCRF, the petitioners had the option to receive salaries based on the last pay drawn minus their pension.