RAKHAL CHANDRA DEY Vs. SURENDRA NATH SARMA

JUDGEMENT

(1.) Alleging violation of the order dated 7.4.1999 passed in CR No.6616 of 1998, this contempt application has been filed. The said order dated 7.4.1999 is quoted below:

(2.) As per the said direction, the four respondents as indicated in the order were to examine the claim of the writ petitioners for payment of the arrears of wages as payable to them in accordance with law within a period of one month from the date of furnishing a copy of the order.

(3.) As per the averments made in the contempt petition, a copy of the order dated 7.4.1999 was served on the respondents on 9.4.1999 followed by further representation which, however, yielded no result. As against the period of time fixed in the aforesaid order dated 7.4.1999, the petitioners were paid their wages at a later point of time. However, nothing has been stated as to when such payments were made. In this connection paragraph 4 of the contempt petition is quoted below: