ATUL BAJAPEI Vs. V. N. AMBADE

JUDGEMENT

(1.) This contempt petition has been preferred by the petitioner alleging wilful disobedience of the order dtd. 20/08/2024 passed by this Court in Writ Petition No.11828/2005.

(2.) Relevant paragraph 6 of the aforesaid order is reproduced as under:-

(3.) Taking this Court to the compliance report dtd. 19/02/2025 as well as subsequent compliance report dtd. 31/01/2026, learned counsel for the respondent submits that as per the order passed by this Court on 20/08/2024, the petitioner has been promoted w.e.f.15/09/2004, by passing the order on 27/01/2026. He further submits that since the petitioner was already promoted w.e.f. 29/10/2015, therefore, he has already been given the benefit of promotional post w.e.f.29/10/2015. He also submits that since the petitioner did not work on the promotional post w.e.f.15/09/2004, therefore, he is not entitled for back-wages in the light of order passed by this Court regarding entitlement of the petitioner to all the consequential benefits. As such, he submits that there being no wilful disobedience on the part of the respondent and since the order passed by this Court, has already been complied with fully, therefore, the contempt proceedings deserve to be dropped. In support of his submissions, learned counsel for the respondent placed reliance on the decisions in the case of Paluru Ramkrishnaiah and Others vs. Union of India & Ors., AIR 1990 SC 166; State of Haryana and others vs. O.P. Gupta, AIR 1996 SC 2936; Union of India and another vs. Tarsem Lal and others, (2006) 10 SCC 145; K. Anand Rao and others vs. S.S. Rawat, IAS and others, (2019) 13 SCC 24; and Ratnank Mishra & Others vs. High Court of Judicature at Allahabad through Registrar General, 2025 INSC 1477.