SHRI RAM BAHADUR PANDEY Vs SHRI RAM DHANI PRASAD, SECRETARY, BHOTIA JAN JATI SEWA SAMITI
Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: CONMT.PET.(C) No.-000537-000537 / 2015
Diary number: 24738 / 2015
Advocates: RANA RANJIT SINGH Vs
Page 1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION (C) NO.537 OF 2015 IN CIVIL APPEAL NO.9130 OF 2014
SHRI RAM BAHADUR PANDEY & ANR. ... PETITIONER(S) VS.
SHRI RAM DHANI PRASAD, SECRETARY, BHOTIA JAN JATI SEWA SAMITI & ANR. ... RESPONDENT(S)
J U D G M E N T
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.