CLCON/780/2019
2022 Latest Caselaw 406 UK

             Office Notes, reports,
                    orders or
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      Date                                            COURT'S OR JUDGES'S ORDERS
No               directions and
               Registrar's order
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                                      CLCON No. 780 of 2019
                                      Hon'ble Manoj Kumar Tiwari, J.

Mr. Hem Chandra Joshi, Advocate for the petitioners.

Mr. Sushil Vashistha, Standing Counsel for the State of Uttarakhand.

Heard learned counsel for the parties. Writ petition filed by the petitioner was disposed of vide order dated 20.12.2018 in terms of judgment rendered in WPSS No. 3008 of 2018. In WPSS No. 3008 of 2018, respondents were directed to treat the writ petition filed by the petitioners as representation and decide the same within two months. In that writ petition, respondents were further directed to pay minimum of pay scale till decision on petitioners' representation.

Learned counsel for the petitioners contends that the said order has not been complied with, however, learned Standing Counsel for the respondents submits that the order has been complied with, inasmuch as, decision on petitioners' representation has been taken by the Competent Authority on 03.03.2020. He further submits that till decision on petitioners' representation, they were paid a sum of `10,468/- as minimum of pay scale. He further points out that otherwise daily-wage employees are entitled to receive only `7,000/-.

In such view of the matter, this Court is satisfied that this is not a case of wilful disobedience of the order passed by Writ Court.

Accordingly, the Contempt Petition is closed. Contempt notice issued to respondent no. 2 is hereby discharged. However, petitioners shall be at liberty to approach the appropriate forum for redressal of their grievances, if any.

(Manoj Kumar Tiwari, J.) 24.02.2022 Navin