BALBIR SINGH Vs. CHANDRA SHEKHAR BHATT

JUDGEMENT

(1.) Since common questions of fact and law are involved in these contempt petitions, therefore, these petitions are clubbed together and are being heard & decided together. However, for the sake of convenience, facts of Contempt Petition No. 164 of 2017 are being considered.

(2.) Petitioner was appointed as Basic School Teacher. His services were terminated. Against termination order, he filed WPSS No. 618 of 2016. The said writ petition was allowed vide judgment dated 28.03.2017. Operative portion of the said judgment is reproduced below:-

(3.) In this Contempt Petition, petitioner has alleged that the judgment rendered by Writ Court has not been complied with, inasmuch as, he has not been reinstated and other consequential benefits have also not been paid to him.