M SUBBADASU Vs. NAGABHUSHAN RAO

JUDGEMENT

(1.) This Court passed the following order in Writ Petition No. 18379 of 1995 on 11th March, 1997:

(2.) Notice was issued and counter has been filed. In the counter it is stated that the respondents filed an appeal against the order of this Court which was admitted on 12-11-1997 and the Court was inclined to suspend the judgment of learned Single Judge but the petitioner's Counsel reported to the Court that the seniority list has already been revised, therefore the Division Bench recorded;

(3.) The case of the petitioner, however is that, although the seniority has been fixed in accordance with the order of this Court, consequential benefits have not been given to the petitioner. He submits that, because of the order of this Court the respondents were bound to pay the arrears of pay to him as a consequence to the fixation of his seniority. The petitioner, before filing this Contempt application gave a notice to the respondents and the respondents stated back that;