VIJAY KUMAR JOSHI Vs. AKASH TRIPATHI

JUDGEMENT

(1.) The present contempt petition is arising out of order dated 07/05/2015 passed in Writ Petition (S) No.1151/2005 (Bijali Karmachari Sangh Vs. M. P. State Electricity Board & Others). The facts of the case reveal that Bijali Karmachari Union has filed a writ petition challenging the order dated 20/02/2003 and order dated 15/12/2004 by which they were being denied the pensionary benefits.

(2.) Undisputedly, the members of the Bijali Karmachari Sangh were initially employees of a Society namely Gramin Vidhyut Sahakari Samiti and on account of a policy decision dated 26/05/1995 their services were transferred to M. P. State Electricity Board.

(3.) After hearing learned counsel for the parties, a detailed order was passed directing the respondents therein to grant pensionary benefits to the members of the Union. Thereafter, a writ appeal was preferred i.e. Writ Appeal No.334/2015 and the Division Bench of this Court dismissed the writ appeal preferred in the matter confirming the order passed by the Single Bench. A SLP was also preferred in the matter by M. P. State Electricity Board and the SLP was dismissed in limine.