- (1.)This contempt petition is filed by the petitioner inter alia requesting this Court to initiate contempt proceedings against the respondent Nos. 1 and 2 for alleged disobedience of the judgment and order passed by this Court in Civil Appeal No. 25 of 2008, dated 04.01.2008.
(2.)The High Court while disposing of the writ petition filed by the petitioner herein had issued certain directions to the Union of India and its officer to re-designate the petitioner from the rank of Hawaldar (Radio Mechanic) to Warrant Officer as recommended by the Ministry of Home affairs and also to extend the pay-scales as given to the rank counter parts in the Central Reserve Police Force (CRPF) and Border Security Force (BSF).
(3.)Being aggrieved by the order and directions issued by the High Court, the Union of India and Anr. through their respective officer(s) had filed Civil Appeal No. 25 of 2008 before this Court inter alia questioning the judgment and order passed by the Gauhati High Court in Writ Petition No. 497 of 2001, dated 11.02.2005. The alleged contemnors herein Mr. R.K. Singh, Secretary, Government of India and Lt. General Ranvir Singh, Director General of Assam, Rifles were the respondent Nos. 1 and 2, respectively in the aforesaid appeal.