KARTAR CHAND Vs. DALIP BAKSHI, CHIEF ENGINEER PHE

JUDGEMENT

(1.) This Court vide order/judgment dtd. 30/6/2009 has allowed the writ petition in view of submissions made by learned counsel who appeared on behalf of the respondent by directing the respondents to accord consideration to the petitioners' case for their placement in higher pay scale of 3050-4590 w.e.f. the date it was allowed to their juniors. Besides, the directions have been issued to the respondents to accord consideration to the case of the petitioners for in-situ promotion in case they are found entitled thereto in terms of the provisions of SRO 14 of 1996.

(2.) Statement of facts have been filed on behalf of the respondents and in Paragraph No. 1 of the statement of facts, it has been stated that the judgment/order dtd. 30/6/2009 stands implemented in letter and spirit and pursuant to directions of this Court, the petitioners have been upgraded to pay scale of Rs.950.001500 (pre revised) notionally w.e.f. 1/11/1992 and effectively w.e.f. 29/5/1999 as have been allowed to their juniors. The order bearing No. PHEM/UDHR/706-09 dtd. 3/11/2010 has been annexed with the aforesaid statement of facts as Annexure-R1.

(3.) For the reasons stated in the statement of facts, coupled with the reasons stated in the order dtd. 3/11/2010 along with submissions made by the learned counsel for the respondents that the order/judgment dtd. 30/6/2009 has been implemented in letter and spirit, in toto, nothing survives in the present contempt petition.