SANDEEP SINGH Vs. R.K. KUNWAR

JUDGEMENT

(1.) Earlier petitioners were employee of U.P. Basic Education Board. Upon State reorganization, they were absorbed in Government Servant. Since petitioners were denied monetary benefits for the services rendered by them in U.P. Basic Education Board, therefore, they filed WPSS No. 3714 of 2017, which was decided in terms of the judgment dtd. 8/1/2016 rendered in WPSS No. 1534 of 2015. Operative portion of the judgment rendered in WPSS No. 1534 of 2015 is reproduced below:-

(2.) Alleging non-compliance of the said order, this contempt petition has been filed.

(3.) A response/compliance affidavit has been filed enclosing therewith the decision taken by Director, Elementary Education, Uttarakhand, Dehradun on 27/3/2018.