MD. NASIRUDDIN ANSARI Vs. ABHAY KUMAR SINGH

JUDGEMENT

(1.) The petitioner has filed the present petition for initiating contempt proceeding against the respondents herein on the allegation that they had wilfully flouted the directions in W.P. (C) No. 52 of 2018 in the matter of Md. Nasiruddin Ansari v. State of Sikkim and Ors. dated 04.12.2019 passed by this court.

(2.) The grievance of the petitioner is that inspite of the direction issued by this court the petitioner has not been appointed as an Attendant and that he has been appointed as Junior Attendant instead.

(3.) The petitioner has filed the appointment order dated 14.02.2020 which however, reflects that the petitioner was appointed as Attendant Gr-III (W1 Grade) in the pay scale of Rs.10500-3%-23000 (IDA) (W-1 Grade) (Pre-revised) with Basic pay of Rs.10500 per month w.e.f. 10.08.2015 with all benefits, financial and otherwise. The offer of appointment issued earlier bearing No.NH/RPS/HR/2015/607 dated 01.06.2015 was also accordingly modified.