DAMYANTI JAIRATH Vs. VINEET CHAUDHARY AND ANOTHER

JUDGEMENT

(1.) By way of instant Contempt Petition (Civil) filed under Art. 215 of the Constitution of India read with Sec. 10 of Contempt of Courts Act, 1971, petitioner has prayed that the contemnors/respondents may be punished for wilful disobedience of the judgment passed by Honourable Single Judge of this Court in CWP(T) No.2709 of 2008, decided on 28.7.2010.

(2.) "Key facts", as emerged from the record are that petitioner at first instance approached the Himachal Pradesh Administrative Tribunal by way of original application, seeking directions to the respondents to grant her pay scale of Rs.1640-2925 w.e.f. 1.4.1986 as granted to similarly situated Staff Nurses. Aforesaid original application was disposed of by the learned Tribunal on 19.11.1993, with the direction to the Secretary (Health) to the Government of Himachal Pradesh to consider and decide the same as representation, however fact remains that same was rejected by the concerned authority on 20.6.1994.

(3.) Being aggrieved with the rejection order dated 20.6.1994, petitioner again approached the learned Tribunal by way of O.A. No.1915 of 1995. On the abolition of the learned Tribunal, above numbered original application came to be registered as CWP (T) No.2709 of 2008 before this Court. The learned Single Judge vide judgment dated 28.7.2010, allowed the aforesaid writ petition and passed the following directions:-