AJMER SINGH Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner is seeking initiation of contempt proceedings against the respondents/contemnors under Article 215 of the Constitution of India for wilful disobedience and non-compliance of the order dtd. 31/7/2018 passed by this Court in Rev. Pet. 8/2018 in Writ Petition No. 7517/2015.

(2.) Having heard the petitioner, who argues his case in person, as well as learned counsel for the respondents No. 2 and 3, I find that the present contempt petition does not survive any longer, as the directions of this Court have been duly complied with.

(3.) Shorn of unnecessary details, the petitioner was initially appointed as Ground 'D' employee in Khalsa Girls Senior Secondary School, Chuna Mandi, Paharganj, New Delhi on 19/6/1978, which was a government aided school and he was promoted as 'Laboratory Assistant' w.e.f. 8/12/1981, in the Pay Scale of Rs. 290-500, as per the recommendations of the 3rd Pay Commission. He was also given the selection grade in the scale of Rs. 530-610, w.e.f. August 01, 1992, which was later revised as Rs. 1350-2200 and as Rs. 4500-7000 w.e.f. 1/1/1996 as per 5th Pay Commission.