SHAM LAL Vs. DALIP THUSOO

JUDGEMENT

(1.) This is a petition for initiation of contempt proceedings against the respondents for willful disobedience and non-compliance of judgment dtd. 16/3/2016 passed in SWP No. 1951/2010 whereby a direction was issued to the respondents to consider the case of the petitioner for grant of same benefits as were given to respondent No. 4–Babu Ram w.e.f. the date the petitioner was made to work as Record Keeper/Works Supervisor provided that the benefits accorded shall be on notional basis but shall count towards seniority and other benefits. The respondents were given four weeks' time to pass a consideration order in this regard.

(2.) On being put on notice, respondents have filed statement of facts and have placed on record a detailed consideration order bearing No. 103 of 2019 dtd. 4/10/2019. Perusal of the consideration order placed on record shows that the case of the petitioner viz-a-viz respondent No. 4 has been considered in compliance to the judgment passed by this Court and the petitioner has been accorded benefits which are detailed in para-19 of the consideration order.

(3.) In view of the compliance report filed and consideration order placed on record, no case for initiating contempt proceedings against the respondents is made out, therefore, the proceedings in the contempt petition are closed. It shall however, remain open for the petitioner to work out his remedy against the consideration order, if the petitioner still feels dissatisfied.