(1.) This contempt petition under Article 215 of the Constitution of India read with Section 12 of Contempt of Courts Act, 1971 has been filed by the petitioner alleging non-compliance of the Order dated 10.01.11 passed in WP No.317/2011 (S).
(2.) The petitioner who is working as Peon in Krishi Upanj Mandi Samiti, Burhanpur, inter alia seeking a direction to the respondent that despite putting in more than 10 years of service she is not being considered for regularization in accordance with the policy dated 16.05.2007 of the State of M.P. formulated in pursuant to the judgment rendered by the Supreme Court in the case of Secretary, State of Karnataka and others vs. Uma Devi and others, 2006 4 SCC 1 .
(3.) Writ petition No. 317/2011 came for up hearing and same was disposed of by the Court vide Order dated 10.01.11 with a direction to the respondents to extend the similar benefit to the petitioner as has been granted to the juniors and fix her seniority in accordance with the rules. The petitioner shall also be entitled for difference of wages from the date when her juniors were regularized. It was directed that suitable order be passed within a period of three months from the date of communication of the order.