SACHIN KUMAR VIJAY VARGIYA Vs. AJAY TIRKI

JUDGEMENT

(1.) AS all the three contempt applications are filed complaining disobedience of orders passed by Single Benches and Division Benches of this Court and the question involved are common, all the three contempt applications are being decided by this common order. For the sake of convenience documents and pleadings available in the record of Contempt Case No.1623/2013 is being referred to in the order.

(2.) APPLICANTS who are Presiding Officers of the Labour Courts have filed these applications for initiating action for contempt against the respondents complaining non- compliance of an order passed by various Single Benches and Division Benches of this Court in the matter of granting pay scale to the Presiding Officers of Labour Court and Member Judges of the Industrial Court by the Single Benches and Division Benches of this Court vide Annexure C/1, C/2 and C/3.

(3.) BE it as it may be the writ petition was allowed and in para 7, 8 and 9 after taking note of certain orders passed by the Supreme Court, the following directions have been issued:-