SANANDA SAHU Vs. GAGAN KUMAR DHAL

JUDGEMENT

(1.) This contempt petition arises for alleged violation of this Court's direction dated 3.9.2013 contained in the final decision rendered in O.J.C.No.10410 of 2000.

(2.) Brief facts available from the case record are that the present petitioners joining together filed O.J.C.No.10410 of 2000 praying inter alia for issuance of a writ of mandamus to the opposite parties to declare them as the employees of the Sambalpur University to grant them full salary and other allowances including retiral benefits as enjoyed by their counterparts in Government, non -Government, aided Colleges and University with effect from 1.4.1994.

(3.) After hearing both the contesting sides and hearing them at length and also after considering rival contentions of the parties, while disposing of O.J.C.No.10410 of 2000, this Court arrived at a positive conclusion to the extent that there was no justification on the part of the Government not to increase block grant so as to meet the salary cost of the petitioners and on the above findings, a Division Bench of this Court, while disposing of the writ petition gave following directions: