ATOL DAS Vs. RANVEER SINGH

JUDGEMENT

(1.) Writ Court vide order dtd. 23/3/2017 passed in Writ Petition (S/S) No. 1161 of 2015 had directed the respondents to pay and release minimum of pay-scale to the petitioners alongwith grade-pay within ten weeks. Alleging non-compliance of the said order, this contempt petition was filed.

(2.) Learned Standing Counsel has informed the Court that against the order passed by Writ Court, Special Appeal No. 906 of 2018 was filed by the State, which was disposed of in terms of judgment dtd. 20/5/2019 rendered in Special Appeal No. 302 of 2019 and other connected cases. Operative portion of the judgment rendered in SPA No. 302 of 2019 is reproduced below:-

(3.) From perusal of the judgment rendered in Special Appeal No. 302 of 2019, it is apparent that the order passed by Writ Court was modified and respondents were directed to consider claim of the petitioners, in the light of law laid down by Hon'ble Supreme Court in certain judgments, which are mentioned in the order passed by Division Bench in Special Appeal No. 302 of 2019.