Satpal Singh And Ors vs Sudhir Rajpal, Ias And Anr
2024 Latest Caselaw 8009 P&H

Punjab-Haryana High Court

Satpal Singh And Ors vs Sudhir Rajpal, Ias And Anr on 16 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                        Neutral Citation No:=2024:PHHC:051330



                                      2024:PHHC:051330
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

270                                               COCP-546-2024
                                                  Date of decision: 16.04.2024

SATPAL SINGH AND ORS.                                               ...Petitioners

                                         Versus

SUDHIR RAJPAL, IAS AND ANR.                                         ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-       Mr. Ram Karan Agnihotri, Advocate,
                for the petitioners.

                Mr. Pawan Kumar Longia, DAG, Haryana.

                              ***

RAJBIR SEHRAWAT, J. (Oral)

1. This is a contempt petition filed under Sections 10 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, for punishing the respondents for disobeying the order dated 18.01.1995 passed in CWP-11738-1988; dated 12.12.2007 passed in CWP-2071-1986 and dated 10.10.2007 passed in CWP-5816- 1994.

2. Counsel for the respondents submits that the present petition is totally frivolous, as has been filed without there being any basis. The petitioners had joined the services only in 2020 or thereafter. Therefore, there is no question of the petitioners being entitled to any pay scale retrospectively in terms of the order/judgment dated 18.01.1995 rendered in CWP-11738-1988.

3. The fact that the petitioners were appointed only in 2020 or thereafter, has not been even disputed by counsel for the petitioners.

4. Accordingly, the present petition is dismissed being totally frivolous.

16.04.2024                                              (RAJBIR SEHRAWAT)
parveen kumar                                                 JUDGE
                Whether reasoned/speaking?        Yes/No
                Whether reportable?               Yes/No



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