VIJAY SINGH KUSHWAH Vs. SANJAY KUMAR SHUKLA

JUDGEMENT

(1.) This contempt petition under Article 215 of Constitution of India has been filed, alleging non-compliance of order dated 23/07/2015 passed in WP No.4678/2015(s).

(2.) As per the petitioner, it is alleged that initially, he was appointed on the post of Helper on daily wages basis on 01.11.1987 in the respondents/Department and he has been classified as "permanent employee" on completion of ten years of service vide order dated 7.5.2003. Since he was not paid salary on classified post, therefore, he filed a writ petition, which was registered as WP (S) 4678/2015 (s) and the said writ petition was disposed of by writ Court by order dated 23.07.2015, with direction to the authorities to grant regular pay scale of permanent status including other benefits from the date of classification as "permanent employee". In compliance of the said order, petitioner submitted his representation/application dated 26/08/2015 to the authorities, but the benefits have not yet been given to him. Hence, this Contempt Petition.

(3.) The present matter relates to grant of regular pay scale after classification. The claim of petitioner is that regular salary with all benefits be released to him on account of permanent status pursuant to classification.