LEK RAM Vs. BHURI S. SIHAG

JUDGEMENT

(1.) THESE proceedings can be disposed of together by this common order. The petitioners had filed writ petition for issuance of direction to the respondents to grant work charged status to the petitioners from the date they completed 10 years of service with all benefits incidental thereof such as full back wages, seniority and pay fixation etc. The said writ petition was disposed of by this Court on 21st September, 2010 by directing the respondents to consider the representation(s) of the petitioners. In that sense, there was no direction one way or the other with regard to the main relief claimed in the writ petition. The limited relief granted to the petitioners was direction to the respondents to consider the representation(s) of the petitioners in accordance with law. The respondents have, therefore, considered the representation(s) made by the petitioners and taken appropriate decision as was advised to them. On account of this development, nothing survives for consideration in the execution petition as the direction given in order dated 21st September, 2010 has been worked out.

(2.) THE petitioners, however, rely on the order dated 11th May, 2012 passed in Contempt Petition No.57 of 2012 and pray that, at least, contempt action be taken against the respondents for having restricted the relief of back wages for a period of three years anterior to 21st September, 2010 and not from 1st April, 2000, the date on which the petitioners were granted work charged status.