JARAM SINGH Vs. ANIL KUMAR KHACHI

JUDGEMENT

(1.) By way of instant contempt petition (civil) filed under Art. 215 of the Constitution of India read with Ss. 11 and 12 of the Contempt of Courts Act, 1971, prayer has been made on behalf of the petitioners to initiate contempt proceedings against the respondents for willful violation/disobedience of judgment dated 7.8.2009 passed in CWP(T) No. 2162 of 2008 titled as Himachal Pradesh Cooperative Department Inspector Grade-II Union vs. State of Himachal Pradesh and another and two other connected petitions i.e. CWP(T)'s Nos. 3189 and 4244 of 2008, which has been further affirmed in LPA No. 10 of 2010 titled Roshan Lal and others vs. the State of Himachal Pradesh and others, decided on 6.9.2016.

(2.) Certain undisputed facts, which have led to filing of the instant contempt petition and may be crucial for the adjudication of the controversy at hand, are that the Inspector Grade-II Union filed OA No. 1369 of 1993, seeking therein direction to the State Government for merger of cadre of Inspector Grade-II with that of Inspector Grade-I, on Punjab pattern. Aforesaid Original Application subsequently came to be transferred to this Court and registered as CWP(T) No. 2162 of 2001 after abolition of erstwhile Himachal Pradesh Administrative Tribunal, whereafter, matter came to be heard and decided by the Single Judge of this Court. State Government issued necessary Notification merging the cadre of Inspector Grade-II with that of Inspector Grade-I on 1.8.1995.

(3.) Another set of employees being aggrieved with the issuance of Notification dated 1.8.1995, also approached erstwhile Himachal Pradesh Administrative Tribunal by way of OA No. 879 of 1996, which also came to be transferred to this Court and registered as CWP(T) No. 3189 of 2008. Yet another set of employees filed OA No. 533 of 1997, which was also transferred and registered in this Court as CWP(T) No. 4244 of 2008, for enforcement of Notification dated 1.8.1995 issued by the State Government.