ARJAN SINGH Vs. THAKAR SINGH

JUDGEMENT

(1.) The petitioners approached this Court by way of CWP No. 16997 of 2001 which was allowed vide order dated 21.11.2003 and a direction was issued to confirm them as Head Constables with effect from the dates their juniors were confirmed and then to consider them for promotion from the year 1988-89.

(2.) Alleging non-compliance of the aforesaid order, this contempt petition has been filed.

(3.) In response to the show cause notice, the respondents put in appearance and the matter was heard at length. Thereafter, having realized that the directions issued by this Court were not properly complied with, the respondents have done the exercise and an additional affidavit dated 4th May, 2006 has been placed on record along with copy of an order dated 2nd May, 2006 passed by the Director General of Police, Punjab whereby the petitioners have been confirmed as Head Constables retrospectively and have also been promoted to the rank of ASI from the due date. Learned Counsel for the petitioners, however, contends that neither the consequential arrears of pay, as a result of retrospective promotion, have been paid to the petitioners nor are they being paid salary of the promotional post even after their promotions vide order dated 2nd May, 2006.