Shri Ram Bahadur Pandey & ANR. Vs. Shri Ram Dhani Prasad, Secretary, Bhotia Jan Jati Sewa Samiti & ANR.
[Contempt Petition (C) No.537 of 2015 in Civil Appeal No.9130 of 2014]
ANIL R. DAVE, J.
1. It has been submitted that the petitioners have already been appointed.
2. If there is any dispute with regard to pay scale, etc. or any other service condition, it would be open to the petitioners to approach other appropriate Forum for redressal of their grievances.
3. The contempt petition is dismissed with the above observations.
..............J. [ANIL R. DAVE]
..............J. [ADARSH KUMAR GOEL]
New Delhi;
1st October, 2015.
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