Madhya Pradesh High Court
Ashok Kumar Gupta vs Shri J.C.Antony Disa Chief Secretary on 20 June, 2014
1
Conc. No. 907/2014
20.6.2014
Shri Abhilash Dey, learned counsel for the petitioner.
Writ Petition No. 9026/2009 was disposed of on 6.3.2014 in
the following terms:
"It is, accordingly, urged that the petition may be
disposed of with a direction to the respondents to extend
the benefit of recommendation of 6th Pay Commission in consonance with the decision in Civil Appeal No. 6362/2004 (supra).
In view of the order passed in Civil Appeal No. 6362/2004, learned Government Advocate does not dispute the entitlement of the petitioner who is an employee of private aided educational institution for grant of benefit of 6th Pay Commission. Consequently, the present petition is disposed of with a direction to the respondents to consider the claim of the petitioner within a period of three months from the date of communication of this order in the light of the decision by the Supreme Court in Civil Appeal No. 6362/2004 (supra)."
Immediately on the expiry of three months the petitioner has filed this contempt petition.
In the given facts instead of issuing notice to respondents the contempt petition is disposed of with a further direction that if no decision has been taken till now, let the decision now be taken within two months from the date of communication of this order.
The contempt petition stands dismissed in above terms.
C.c. as per rules.
(SANJAY YADAV) JUDGE Vivek Tripathi