SURENDER SINGH Vs. SURINA RAJAN AND ANOTHER

JUDGEMENT

(1.) The petitioner has approached this court alleging noncompliance of the order dated 20.12.1996 passed in CWP No. 17633 of 1995.

(2.) Learned counsel for the petitioner submitted that father of the petitioner was serving as Social Studies Master in the Education Department, who unfortunately expired on 30.6.1994 while in service. The petitioner applied for appointment on compassionate basis. The writ petition filed by him was allowed by this court on 20.12.1996. LPA No.522 of 1997 filed by the State was dismissed on 29.1.2010. Though in terms of the stand of the State noticed in the judgment of the learned Single Judge, the petitioner was to be given appointment as Junior Lecturer in History, however, the petitioner was merely appointed as JBT Teacher on 15.9.1997.

(3.) As the order passed by this court has not been complied with, the respondents are guilty of contempt. They deserve to be punished. He further submitted that in case the respondents still grant the benefits, to which the petitioner is entitled to, he will forego all the monetary benefits, however, for the purpose of seniority, promotion etc., the same may be considered and the monetary benefits be paid to him from the date the petitioner is given his due benefit in terms of his entitlement as per the judgment of this court.