Omkar And 6 Ors. vs Devashish Panda, Principal ...
2015 Latest Caselaw 561 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- CONTEMPT APPLICATION (CIVIL) No. - 3105 of 2015
 
Applicant :- Omkar And 6 Ors.
 
Opposite Party :- Devashish Panda, Principal Secretary Department H.A.(Polic),
 
Counsel for Applicant :- Vishnu Shanker Gupta
 

 
Hon'ble Rajesh Dayal Khare,J.

Heard learned counsel for the applicants.

The grievance of the applicants is that the opposite party-contemnor has intentionally and deliberately flouted the order of the Writ Court dated 28.11.2014 passed in Civil Misc. Writ Petition No. 62906 of 2014, copy of which is annexed as Annexure-16 to the affidavit accompanying the application, whereby respondents were directed to consider the claim of the applicants for the grant of one increment with effect from 01.01.1996 after fixing the salary in revised pay scale of Rs. 5000-8000/- with effect from the said date in accordance with the directives contained in paragraph 4(2) of the Government Order dated 31.12.1997, and further fixation which has been made in the pay scale of Rs. 4000-6000/-, qua the same. It was also directed that whatever payment had been made pursuant to the same, it shall be adjusted before proceeding to extend benefit accordingly within a period of three months from the date of receipt of certified copy of the order. 

Learned counsel for the applicants contends that the aforesaid order of the Writ Court was duly served upon the opposite party by speed post vide representation dated 22.12.2014,  copy of which alongwith speed post receipt has been filed as annexure-17 and 18 to the affidavit accompanying this application.

Issue notice to all the respondents returnable within a period of four weeks. Steps be taken within a week. The opposite parties may file counter affidavit within the same period. As prayed by learned counsel for the applicants two weeks thereafter, is granted for filing rejoinder affidavit.

List immediately after expiry of the aforesaid period before appropriate Court.

Order Date :- 19.5.2015/VKG