AJAY SINGH RAWAT Vs. R.C. PUROHIT

JUDGEMENT

(1.) Writ Court vide order dtd. 19/2/2018 had directed the respondents to consider petitioners' case for regularization from the date junior person, namely, Balbir Singh Pundir was regularized.

(2.) Alleging willful disobedience of the said order, this contempt petition has been filed.

(3.) A response affidavit has been filed by Mr. R.C. Purohit, Chief Engineer, Public Works Department. In paragraph no. 3 of the said affidavit, it has been stated that claim of the petitioners for regularization was considered and rejected vide order dtd. 24/7/2018. The order dtd. 24/7/2018 has been enclosed as Annexure No. 1 to the response affidavit, wherein it has been stated that Balbir Singh Pundir, whom petitioner no.1 had alleged is junior to him, is actually senior to him. Regarding petitioner no. 2, it has been stated that, after considering his claim, it was found that he was not eligible for regularization.