SANTOKH SINGH Vs. MOHD. IQBAL KHANDAY AND ANR.

JUDGEMENT

(1.) This contempt petition has been filed alleging non-compliance of the order dated 17.05.2001 passed by this Court in SWP No. 1608/1992. While disposing of the aforesaid writ petition, the learned Single Judge had issued the following directions:

(2.) The learned Single Judge has allowed the writ petition filed by the petitioners on the same terms as evolved in SWP No. 529/1992. Before proceeding further it is appropriate to discuss the factual background of the case, which is as under:

(3.) During the pendency of the Contempt Petition, the Government vide Order dated 30.11.2013, issued by the Principal Secretary to Government, Finance Department, Government of Jammu and Kashmir, accorded sanction to the grant of the pay scale of Rs. 4500-5700 revised to Rs. 14300-18300 and further revised to Pay Band 4 of Rs. 37400-67000 + Grade Pay of Rs. 8700, in favour of the petitioners (Superintending Engineers), namely, Sh. Santokh Singh, Sh. V.K. Raina, Sh. P.N. Gupta and Sh. Gajan Singh, notionally from 01.04.1987 and monetarily from 01.04.1990 at par with the scale held by the District and Sessions Judges.