MARX CHAND LENIN Vs. PRAVAKAR RATH

JUDGEMENT

(1.) Heard Mr. Aldrin Lallawmzuala, learned counsel for the petitioner. Also heard Mr. L.H. Lianhrima, learned senior counsel assisted by Ms. Ruth Lalruatfeli, learned counsel for the respondents/contemnors.

(2.) This is an application under Article 215 of the Constitution of India read with Sec. 12 of the Contempt of Court Act, 1971 alleging willful and deliberate violation of this Hon'ble Court's Order dtd. 6/9/2022 in WP(C) No. 32/2018.

(3.) The case of the petitioner is that the petitioner was serving in the Army Medical Corps in the rank of Major and was given a Grade Pay of Rs.6,600.00. Thereafter, he applied to the post of Medical Officer under the Mizoram University and after being selected was appointed to the said post on 20/11/2013 in PB-3 of Rs.15,600.0039,100+5400 Grade Pay plus other allowances as admissible w.e.f. 8/11/2023 (F/N). Since the petitioner was enjoying higher Grade Pay earlier in the Army, he approached before the Mizoram University with an application for granting him the same Grade Pay. Since the said application was not considered, he approached before this Court by filing a writ petition, i.e., WP(C) No. 32/2018.