RASPAL SINGH AND 12 OTHERS Vs. S K KABIDAYAL, DIVISIONAL FOREST OFFICER, TARAI WEST FOREST DIVISION, RAMNAGAR, DISTRICT NAINITAL

JUDGEMENT

(1.) By means of present civil contempt petition, the petitioners seek that the respondent / opposite party be punished for committing willful disobedience of the judgment and order dated 28.09.2015, passed by this Court, in WPSS no. 1708 of 2015, titled as Raspal Singh & others vs. State of Uttarakhand and others.

(2.) Learned counsel for the petitioners drew attention of this Court towards judgment and order dated 14.08.2015, passed by this Court, in WPMS no. 2008 of 2014 (Annexure 2 to the contempt petition). He submitted, that on 28.09.2015, writ petitions of the present petitioners were finally disposed of, with a direction that the Judgment rendered by this Court on 14.08.2015 shall also be applicable in case of the present petitioners. It is the submission of learned counsel for the petitioners that other similarly situated persons have already been granted minimum of pay scale + grade pay benefit, whereas the petitioners have been left out and they are yet to be granted the benefit of the aforesaid Judgment and Order.

(3.) Instead of issuing contempt notices to the respondent /opposite party, the operative portion of the judgment and order dated 14.08.2015, passed earlier by this Court, is being reproduced here-in-below to remind the opposite party that a duty has been cast upon him to do something, as per the order dated 14.08.2015, which has not been done as yet. The same reads as under.