LOKESH KUMAR SAMDANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Brief facts of the case as stated in the writ petition are as under:

(2.) Aggrieved against the same, the petitioner preferred a writ petition being S.B.C.W.P. No. 1270/1996 decided on 13/10/2004 The said writ petition of the petitioner was allowed with the following observations:

(3.) When the order dtd. 13/10/2004 was not complied with, the petitioner preferred a contempt petition and during the pendency of the said contempt petition he was offered appointment vide order dtd. 22/3/2006. After being appointed, when the salary was not released to the petitioner he preferred a second contempt petition before this Court and during the pendency of the same, the salary was paid and hence the second contempt petition was also dismissed. Vide order dtd. 12/12/2007 the pay-scale of the petitioner was revised and he continued in service.