RAKESH KUMAR Vs. NARINDER CHAUHAN AND ANR.

JUDGEMENT

(1.) THE complaint is regarding non -implementation of order passed by the erstwhile Tribunal on 25.4.2005. In the reply at paragraphs 2 & 3, it is stated as follows:

(2.) THAT the replying respondent/contemnor made sincere efforts to solve the matter regarding implementation of orders of this Hon'ble Tribunal vide dated 25.4.2005, but could not succeed due to limited numbers of sanctioned posts of sweepers in the department. Even large numbers of part time sweepers who are senior to the applicant could not be regularized.