MOHINDER SINGH RANDHAWA Vs. S. PADMANABHAN

JUDGEMENT

(1.) The petitioner is seeking initiation of contempt proceedings against the respondent under Ss. 11 and 12 of the Contempt of Courts Act, 1971, for willful disobedience of the directions dtd. 8/12/1999, passed by this Court in C.W. 563/1981.

(2.) Shorn off unnecessary details, the petitioner was working as a religious teacher (Granthi), which is equivalent to the post of Naib Subedar in the Indian Army, and he was discharged from service by the order dtd. 18/3/1980, which was successfully assailed by way of the above writ and the said order of discharge was set aside/quashed. While setting aside the impugned order of discharge from service, it was directed that the petitioner would be entitled to all the consequential reliefs.

(3.) It is urged by the learned counsel for the petitioner that the pay and emoluments of the petitioner have not been provided in accordance with his rank. It is urged that since he rendered 36 years of service, he was entitled to be considered for promotion to the post of Subedar, and subsequently to the post of Subedar Major. However, he has not been granted the corresponding benefits, including the pay and emoluments resulting from notional promotions to the aforementioned posts.