MEENA SHANKARRAO MESHRAM Vs. C H RAJPUT

JUDGEMENT

(1.) Heard Shri Salim K. Khan, learned counsel for the petitioner, Shri Jamal, learned counsel for respondents No. 1 & 2 and Shri Patil, learned counsel for respondents No. 3.

(2.) Shri Salim Khan, learned counsel for the petitioner - employee invites attention to the judgment dated 18.9.2000 delivered by the Division Bench of this Court in a bunch of writ petitions including Writ Petition No. 2074 of 2000 whereby the Division Bench made rule absolute in terms of prayer clauses (i), (ii) and (iii) thereof. Those prayer clauses are as under :

(3.) Shri Salim Khan, learned counsel states that though in terms of said directions the present petitioner - employee has been permitted to join and work, she has not been paid salary for the period from 01.03.1998 to 10.07.2002 at all and this is in contempt of orders of this Court.