BHAVESH KUMAR SANKHALA Vs. RANJAN MAHESHWARI

JUDGEMENT

(1.) Vide order dated 23.5.2018 passed in SBCWP No.11165/2018, this Court while issuing notice of the petition as also on the stay application had directed that "in the meanwhile and until further orders, operation of the order dated 11.5.2018 shall remain stayed and the petitioners would be allowed to continue as they were continuing prior to passing of the impugned order dated 11.5.2018".

(2.) The petitioners having been removed vide order dated 11.5.2018, with the interim order aforesaid there against, their order of removal was rendered inoperative and they were to continue on the posts held by them.

(3.) Non compliance of the interim order dated 23.5.2018 is alleged in this contempt petition as it is the petitioner's case that they have not been allowed to continue and obviously not paid salary.