VIMLESH CHAMOLI AND ORS. Vs. S.K. MATTOO

JUDGEMENT

(1.) SINCE both contempt petitions raise a common issue, the same is being decided together.

(2.) HEARD Mr. B. S. Negi, the learned Counsel for the Petitioners and Mr. Rakesh Thapaliyal, the learned Additional Advocate General for the State.

(3.) IT transpires that the Respondents considered the case for regularization and some of the Seasonal Collection Amins/ Peons were absorbed on the vacant posts, but, many of the Seasonal Collection Amins / Peons could not be absorbed and consequently, they were allowed to continue. The present contempt application was filed on account of the letter being written by the District Magistrate dated 16.03.2010 to the Commissioner stating that necessary permission may be given to appoint the Seasonal Collection Amins/ Peons w.e.f. 02.04.2010 after giving one day's break.