SATISH SHRIVASTAVA Vs. M.K. VARSHNEY AND OTHERS

JUDGEMENT

(1.) This contempt petition under sections 10 and 12 of Contempt of Courts Act, 1971 read with Art. 215 of the Constitution of India has been filed by the petitioner claiming that respondents have not complied with the order dated 18 -7 -2013 passed in Writ Petition No. 3328/2012(S). Hence, prayed to punish the contemners and direct them to comply with the directions issued by this Court granting benefits of Dearness Allowance applicable to the Central Government employees in the pay scale of Rs.16,750 -20500/ -; benefit of pay fixation as per provisions of M. P. Fundamental Rules 22 -D with effect from 28 -8 -2003 and further benefit of merger of 50% D.A. with basic pay as per Rules, 2003 with effect from 1 -4 -2004 and lo pay entire errears of pay, pension, re -fixation of pay and pension of the petitioner and also the consequential reliefs.

(2.) The facts necessary for the disposal of this petition are that the petitioner filed Writ Petition No. 3328/2012 under Art. 226/227 of the Constitution of India claiming himself to be a Retired Member Judge of Industrial Court of Madhya Pradesh claiming the benefit of pay fixation in the pay scale of Rs.16,750 -20,500/ - notionally with effect from 1 -1 -1996 and accordingly to fix his pension and to provide Dearness Allowance in tune of Rules of 2003. This writ petition was disposed on 18 -7 -2013 with a specific direction to the respondents, which read as under: -

(3.) The petitioner further claimed that this order was not complied with by the respondents and, therefore, committed contempt of the direction of this Court.