NABAM TAMAR Vs. KALING TAYENG

JUDGEMENT

(1.) Heard Mr. T.T. Tara, learned counsel for the petitioners as well as Mr. S. Tapin, learned counsel for respondent nos. 2 to 6. None appears on call for respondent no.1.

(2.) Alleging violation and willful disobedience of the order dtd. 30/11/2021 passed by this Court in WA 4/2018, this contempt petition has been filed under Sec. 11 and 12 of the Contempt of Courts Act, 1972 read with Article 215 of the Constitution of India.

(3.) In brief, the case of the petitioners is that the petitioners are serving as Grade-IV and Grade-III employees in the Department of Power, Government of Arunachal Pradesh for over 10 to 20 years without interruption or misconduct, perform duties of comparable nature, quality, and quantity to those of regular departmental employees. Despite their lengthy unbroken service and impeccable record, the petitioners' employment has not been regularized, and they have been denied salaries equivalent to their regular counterparts. Aggrieved by this discrimination, the petitioners had approached this Court by filing Writ Petition No. 55(AP)/2017, seeking regularization of their employment. However, the said writ petition was dismissed by this Court by an order dtd. 7/2/2018. Challenging the aforementioned order dtd. 7/2/2018 in W.P.(C) No. 55(AP)/2017, an intra-court Writ Appeal being W.A No.04/2018 was filed. Upon hearing the parties to the writ appeal, and upon examining the records and after considering various judgments of the Supreme Court of India referred to by the learned counsel for the appellants as well as the learned senior Govt. advocate, this Court had directed the respondent authorities in the Department of Power to scrutinize the individual appellants' claims in the following manner