S. C. Agrawal, J. - (1.) Leave granted
(2.) We have heard learned Counsel for the parties
(3.) This appeal is directed against the order dated September 7, 1993 passed by the Calcutta High Court in Civil Rule No. 2650 of 1990 whereby the appellants have been guilty of Contempt of Court for having failed to comply with the directions contained in the order dated September 20,1989 passed by the Division Bench of Calcutta High Court in F. M.A.T. No. 1120 of 1988 dismission the said appeal against the Judgment and order dated March 10, 1988 passed by a learned single judge in Civil Rule No. 561 (W) of 1984. By the impugned order the learned judges of the High Court, after holding that the appellants are guilty of Contempt of Court, have directed:( "However before punishing the contemners for wilful violation of the order dated 20-9-1989 we wish to give an opportunity to the respondents to purge themselves of their contumacious conducts and accordingly direct the respondents (i) to fix the basic pay of the petitioner as on 26-7-1980 at Rs. 475/- in keeping with the basic pay accorded to Hrishikesh Roy:(ii) calculate the petitioners pay thereafter in keeping with the pay given to Hrishikesh Roy; (iii) grant the petitioner the benefit of the revised scales of pay under the 1990 ROPA Rules and; (iv) pay to the petitioner the amount of pay on such basis within six weeks from the date of this order." ;