CLCON/836/2018
2021 Latest Caselaw 167 UK

CLCON No.836 of 2018
Hon'ble Sharad Kumar Sharma, J.

Mr. B.M. Pingal, Advocate for the petitioners.

Mr. Sandeep Tiwari, Advocate for the respondent no.2.

In compliance of the previous order passed yesterday, the 12.01.2021, in the presence of the Under Secretary to the Government of India, Ministry of Science and Technology, whereby taking cognizance to the contents of para 7 of his affidavit wherein he has pleaded that the responsibility of formulation of the Rules lies with the Governing Council of ARIES, which is chaired by the Professor P.C. Aggarwal.

The judgment passed by this Court, which has been sought to be enforced, issued a specific direction to the respondents to ensure the formulation of the service Rules, in order to regulate the service conditions of the petitioners in the writ petition; so that they may not be deprived with the service benefits, which they are otherwise entitled to receive since serving the respondents. According to the affidavit of the Under Secretary, the entire exercise of formulation of the Rules for the recruitment and promotion policy of Group D and Group C staff is to be performed by the Governing Council of the ARIES.

The Director, who is present today, is granted time till first week of March 2021, to complete the entire exercise of formulation of Rules and place the requisite information on the records of the Court, lest failing which, this Court would be constrained to take an action under the provisions of Contempt Of Courts Act; because this Court cannot be oblivious of the fact that the judgment which has been sought to been enforced was rendered by this Court way back on 21.02.2018.

List in the first week of March 2021.

(Sharad Kumar Sharma, J.) 13.01.2021 Arti