TARA SINGH Vs. B. B. VYAS

JUDGEMENT

(1.) This order will dispose of CPLPA No. 18/2018 and MCC No.109/2019 filed in LPASW No. 44/2016 by the State.

(2.) Before noticing the arguments raised by the learned counsels for the parties and also dealing with the two matters listed before the court, we deem it appropriate to notice the facts.

(3.) The petitioners in the contempt petition were the employees of Co- operative Societies which were wound up in the year 1990 on account of embezzlement/mismanagement and misdeeds by the management of the societies. Some of the employees of the societies filed SWP Nos. 1648 & 1371 of 1998 claiming parity in treatment as was given to the employees of Rural Electric Co-operative Society, Samba. It was pertaining to engagement of the wound up co-operative societies in the government departments. The aforesaid writ petitions were disposed of on 31.05.2001 with the following directions: