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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.