Trailokya Kalita vs Anurag Goyel And Anr
2022 Latest Caselaw 4322 Gua

                                                                              Page No.# 1/2

GAHC010184032019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                               Case No. : Cont.Cas(C)/442/2019

            TRAILOKYA KALITA
            S/O LT. MOHICHARAN KALITA, R/O- BAMUNKUCHI, P.S.
            PATACHARKUCHI, DIST.- BARPETA, ASSAM.



            VERSUS

            ANURAG GOYEL AND ANR.
            THE COMMISSIONER AND SECRETARY TO THE GOVT. OF ASSAM,
            HEALTH AND F.W.(B) DEPTT., DISPUR, GHY.-06.

            2:MANALISHA GOSWAMI
            THE DIRECTOR OF AYUSH
            ASSAM
             BANPHOOL NAGAR PATH
             DISPUR
             NEAR HOUSEFED COMPLEX
             GHY.-06

Advocate for the Petitioner   : MR. C BHATTACHARYYA

Advocate for the Respondent : MR. D SAIKIA




                                 BEFORE
            HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA

                                          ORDER

Date : 07-11-2022

Heard Mr. S S Barooah, learned counsel for the petitioner. Also heard Mr. A Chaliha, Page No.# 2/2

learned counsel for the respondents contemnors.

2. This contempt petition is instituted alleging willful and deliberate violation of the order dated 13.09.2018 in WP(C) No. 6765/2016.

3. In paragraph 8 of the said judgment, the following directions has been issued:

8. In that view of the matter, the writ petition is disposed of with a direction to the respondents more particularly respondents Nos. 1 and 2 to complete the process of refixation of the pay of the petitioners as per the ROP Rules of 2010 as expeditiously as possible and not later than 2 (two) months from the date of receipt of certified copy of this order. While re-fixing the pay-scale of the petitioners, the respondents shall also taken into account the arrear salaries entitled to the petitioners. into account the arrear salaries entitled to the petitioners

4. A reading of the directions goes to show that there is a requirement on the part of the respondents to re-fix the pay of the petitioner as per ROP Rules 2010.

5. A statement is made by Mr. A Chaliha, learned counsel for the respondents contemnors that the re-fixation has been made.

6. Mr. S S Barooah, learned counsel for the petitioner has also obtained the instruction from the petitioner that the re-fixed salary has been paid from January, 2022. But there is also a claim for the arrear salary.

7. If it is so, the petitioner may file appropriate application for the arrear salary.

In view of such statement, contempt petition stands closed.

JUDGE

Comparing Assistant