JAGAT BAHADUR KHATTRI Vs. RANJLT SINGH BASNETT SECRETARY DEPT OF PERSONNEL ADMINISTRATIVE REFORMS AND TRAINING

JUDGEMENT

(1.) THE petitioner submits that contempt was committed by the respondents in as much as judgment dated 19-4-1997 rendered by the Hon'ble single Judge of this Court in C.W.P. No. 1 of 1997 has not been complied with. Paragraph 11 of the judgment reads as under :-

(2.) WE find and it is agreed before us that vide Office Order No. 1183/G/DOP dated 18/10/1996, the pay of the petitioner was inter alia fixed with effect from 23/4/94 at Rs. 660. It is not disputed that by this part of the Office Order, the direction for giving the gazetted scale from 23/4/84 has been complied with. As regards the other directions, this order was subsequently modified by subsequent order No. 294/G/DOP dated 14/5/1997. This order read with the earlier order complies with the direction that the period from 15/11/86 to 19/8/88 be treated as Dies Non. Pay at the rate of Rs. 2000/- was fixed for the period from 20/8/88 to 31/12/88. This order complies with the later part of the judgment dated 19/4/1997. Thus, the judgment has been fully complied with. The contempt petition is dismissed. Contempt Petition dismissed.