RAMBATI PANDEY Vs. SUKHVEER SINGH AND OTHERS

JUDGEMENT

(1.) This Contempt Petition under Article 215 read with Section 12 of the Contempt of Court Act has been filed by the petitioner alleging non-compliance of the order dated 07.2.2014 passed in Writ Petition No.1718 of 2014.

(2.) The petitioner, who is working as Helper in M.P. Purva Kshetra Vidyut Vitran Co. Ltd. (O& M) Division, Bara Rewa, District Rewa, interalia seeking a direction for the respondents to accord her the benefit of second higher payscale from the date of her entitlement with all service benefits including arrears filed a writ petition stating that she was initially appointed on daily wage basis in Rural Electrification Society. Thereafter, her services were regularized and were subsequently merged with the M.P. State Electricity Board. However, the benefit of second higher pay-scale is not being extended to the petitioner.

(3.) In Writ Petition No.1718 of 2014, this Court vide order dated 07.2.2014 directed that in case the petitioner submits a representation to the competent authority with regard to her claim within a period of three weeks from the date of receipt of certified copy of this order, the competent authority shall consider the same in view of the policy framed by the Board and in the light of law laid down in Umashankar Dwivedi vs. M.P. State Electricity Board, W.P.No.5458/2011. Hence, as directed, the petitioner has and to grant the same from the date of entitlement of the petitioner, in case she is found to be eligible.