SHYAM LAL AND ANR. Vs. SHEKHAR GUPTA

JUDGEMENT

(1.) THE petitioner complains that the order dated 30th July, 2004 in OA No. 1985 of 1991 has not been properly complied with. In the preliminary objection of the reply at para 3, it is stated as follows:

(2.) ACCORDING to the petitioners, they became eligible in 1985, 1988 and 1990 and there is no review DPC in terms of the order of the Tribunal. In respect of those observations, it is not clear as to whether the backlog vacancies were also taken into consideration in the review DPC held in those years. It cannot be said that there is any willful disobedience of the order passed by the Tribunal. Hence, the contempt petition is dismissed with liberty to the petitioners to pursue their surviving grievance in appropriate proceedings in terms of the findings in the order of the Tribunal.