PURAN CHAND Vs. NAVEEN KUMAR CHOUDHARY

JUDGEMENT

(1.) Heard Mr. Abhinav Sharma, learned senior counsel appearing on behalf of applicants.

(2.) The applicants are seeking revival of Contempt Petition bearing CCP(D) No. 17/2020 titled Puran Chand and Ors vs Sh. Naveen Kumar Choudhary and Ors, with reference to liberty granted by the Court on disposal of contempt petition bearing CCP(D) No. 17/2020 along with connected matters vide order passed on 6/5/2022.

(3.) Mr. Abhinav Sharma, learned senior counsel appearing on behalf of applicants submits that benefit of appointment w.e.f. 6/7/2005 on notional basis was given to the applicants in terms of judgment of this Court dtd. 20/3/2019 in LPA(SW) No. 96/2018, along with connected matters and implemented by the Administrative Department on having earned finality after dismissal of SLP. It is submitted that Director School Education, Jammu, in terms of order dtd. 12/3/2022, accorded sanction to the appointment of the applicants w.e.f. 6/7/2005 on notional basis without any monetary benefit except that the said period would be counted towards qualifying service with a view to entitle them to pay-fixation and pension. It is further submitted that Court with reference to implementation of judgment, disposed of the contempt petition on the statement of learned AAG that appropriate orders shall be passed by the Directorate of School Education, Jammu, directing the Drawing and Disbursing Officers to ensure that the benefits are actually reaped by the applicants, not later than six months from today.