RABINDRA NATH BISWAS, HEAD SURVEYOR (RETD.) Vs. B.C. MOOKERJEE, SECRETARY, DEPARTMENT OF LAND AND LAND REFORMS, GOVT. OF WEST BENGAL & ORS.

JUDGEMENT

(1.) This Rule arises out of a contempt application filed by the petitioner in the main rule, being C.R. No. 5831(W) of 1981, for wilful violation and contempt of the Court's orders dated 1.10.86 and 24.12.86.

(2.) It appears that the said Civil Rule was heard for two consecutive days and was made absolute on contest by the Court's order dated April 18, 1980.

(3.) By the said order the State respondents were directed:- (1) to fix the pay scales of the petitioners under the Revision of Pay and Allowances Rules of 1961, 1970 and 1981 within a period of ninety days from the date of the order and (2) to pay them all arrear emoluments consequent to such fixation within a period of sixty days thereafter. There is no dispute regarding the communication of this order to the respondents. On 19.5.86 the State preferred an appeal against the said order.