UNMILIKA DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This batch of contempt cases has been filed alleging willful disobedience by the contemnors.

(2.) This is 10th date of listing.

(3.) By an order dated 18.05.2017 passed in W.P.(S) No.2931 of 2016 and batch cases a direction was issued to the respondents to pay minimum pay-scale of Lecturers as approved by U.G.C to the petitioners. A further direction was issued to the University to issue a notice for regular appointment of Lecturers on sanctioned vacant posts in all the colleges under it and till the regular appointments are made the petitioners were directed not to be removed from their post. By the said order, challenge by the writ petitioners to the common order dated 08.04.2016 by which the claim of the writ petitioners for regularization was declined, was rejected by the writ Court.