MAHESH SINGH Vs. INDRA PAL SINGH

JUDGEMENT

(1.) Request has been made to punish the opposite parties for committing dis-obedience of the order of this Court dated 18.4.1994 passed in Writ Petition No. 33016 of 1994.

(2.) I have heard Shri A.K. Singh, learned Counsel for the petitioner and Shri V.B. Singh, learned Senior Advocate for the opposite parties.

(3.) The petitioner and other persons were employees of erstwhile department of agriculture of the State Government and their services were transferred on creation of Chandra Shekhar Azad University of Agriculture and Technology (hereinafter referred to as the University). Several writ petitions were filed regarding service benefits either by grade or by promotion on transfer of the services to the said University. All the writ petitions including the above writ petition filed by the petitioner and Dr. U.N. Pandey were disposed of by a common judgment by order dated 18.10.1994 of which the disobedience is alleged by the petitioner.