BRIJ KISHORE PUSHP Vs. ARUN GOEL

JUDGEMENT

(1.) THE petitioner in a disposed of Contempt Petition has now filed the present application with the following prayers:-

(2.) THE facts relevant for disposal of the present application are that the petitioner filed Writ Petition (C) No. 1642 of 2002 against the erstwhile delhi Vidyut Board ('dvb') for a direction to grant third time-bound promotional grade to Petitioner with effect from 30. 7. 1998 as well as all consequential and retiral benefits. By an Order dated 8. 12. 2003 disposing of W. P. (C) No. 1642 of 2002, this Court directed as under:

(3.) EVEN while the said writ petition was pending, DVB was unbundled and split into different entities with effect from 1. 7. 2002 in terms of the Delhi electricity Reforms Act, 2000 ('dera') and the Delhi Electricity Transfer scheme Rules 2001. The Delhi Power Company Ltd. (the Delhi Transco limited) ['dpcl/dtl'] became the successor entity to DVB as far as the present case is concerned.