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Judgment
5 paragraphs · 129 wordsManoj Kumar Tiwari, J
The only direction issued by Writ Court was to consider petitioners' claim for regularization as well as for grant of equal pay for equal work.
Mr. J.S. Bisht, learned Standing Counsel has referred to Annexure CA-2 to the compliance affidavit filed by Mr. Shailesh Bagoli, Secretary, Urban Development Department, Government of Uttarakhand. Perusal of the said document indicates that petitioners' claim for regularisation and also for grant of minimum pay scale was considered and rejected.
Since the only direction was to consider petitioners' case for regular appointment, which has now been done, therefore, in the humble opinion of this Court, no contempt is made out against the respondents.
Accordingly, Contempt Petitions are closed. Contempt notices issued to respondents are hereby discharged.