Rakesh Kumar And Others vs Sudhir Rajpal And Another
2024 Latest Caselaw 8020 P&H

Punjab-Haryana High Court

Rakesh Kumar And Others vs Sudhir Rajpal And Another on 16 April, 2024

Author: Rajbir Sehrawat

Bench: Rajbir Sehrawat

                                        Neutral Citation No:=2024:PHHC:051649



                                      2024:PHHC:051649
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH

272                                               COCP-1048-2024
                                                  Date of decision: 16.04.2024

RAKESH KUMAR AND OTHERS                                               ...Petitioners

                                         Versus

SUDHIR RAJPAL AND ANOTHER                                           ...Respondents

CORAM : HON'BLE MR. JUSTICE RAJBIR SEHRAWAT

Present:-       None 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. 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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