VINOD KUMAR Vs. K S MEHRA

JUDGEMENT

(1.) THIS is a contempt petition filed by the petitioner under Section 12 of the contempt of Courts Act, 1971 read with Article 215 of Constitution of India. The case of the petitioner is that he is one of the petitioners in a writ petition bearing No. 8288/2007 in which the following order was passed:-

(2.) THEREAFTER, notice was issued to the MCD which was accepted by Ms. Amita gupta, learned counsel for the respondents and the matter was directed to be listed on 5th November, 2008.

(3.) THE grievance of the petitioner in the instant writ petition is that though the petitioner has worked as a Domestic Breeder Checker with the respondents/mcd but he has not been paid salary despite the order dated 8th august, 2008 w. e. f. 1st December, 2007 till the time of filing of the petition.