Punjab-Haryana High Court
Sunil Kumar And Others vs Sh. Dushmanta Kumar Behera, Ias, ... on 25 April, 2019
118 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
COCP No.262 of 2019
Date of Decision: 25.4.2019
Sunil Kumar and others
.....Petitioners
Versus
Dushmanta Kumar Behera .......Respondent
CORAM: HON'BLE MS. JUSTICE NIRMALJIT KAUR
Present: None for the petitioners.
Mr. Sandeep S. Mann, Sr. Deputy Advocate General, Haryana.
NIRMALJIT KAUR, J. (ORAL)
The present contempt petition has been filed for non- compliance of the order dated 7.4.2017, vide which, direction was issued to decide the case of the petitioners in the light of the judgment passed in CWP No.11254 of 2010 titled as Neelam Rani vs. The State of Haryana and others, decided on 15.5.2013.
Affidavit of Dr. Rakesh Gupta, Director General Secondary Education, Haryana dated 24.4.2019 filed in Court is taken on record. As per the same, the order has been complied with. The claim of the petitioners for stepping up of pay at par with juniors has been considered and allowed. Arrears along with interest has also been paid. Details of the same has been mentioned in the para 5 of the affidavit.
In view of the above, the present contempt petition is dismissed.
Rule issued against the respondent stands discharged. However, if the petitioners are still aggrieved in any manner, 1 of 2 ::: Downloaded on - 28-04-2019 01:00:24 ::: COCP No.262 of 2019 -2- they are at liberty to file representation before the appropriate authority, which shall be decided in accordance with law.
(NIRMALJIT KAUR) JUDGE 25.4.2019 sharmila Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No 2 of 2 ::: Downloaded on - 28-04-2019 01:00:24 :::