- (1.) Civil Appeal Nos. 884-85 of 2016 [@ SLP (C) 27593-27594 of 2010] Leave granted.
(2.) The appellants are before this Court, aggrieved by the proceedings for contempt initiated against them. The disputes herein are in a very narrow compass, regarding the payment of minimum of the pay-scale to the daily wagers working in the Forest Department in Group-D posts.
(3.) In the contempt application, being Civil Misc. Contempt Petition No. 2465 of 2004, by order dated 01.07.2010, the High Court passed the following order:- "It is not the case of the opposite parties that the applicants are not working in the Forest Department at different places after the judgments of this Court and the Apex Court. It is admitted that the applicants are working as daily wagers. Thus, once this Court had issued directions to pay all the daily rated workers the minium of the pay scale but without allowances and other benefits, the applicants would be entitled to minimum of the pay scale so long they continue to work as daily rated workers in the Forest Department. The opposite parties by not paying the minimum of the pay scale to all the daily rated workers working in the Forest Department on the cut off date and thereafter have thus violated/disobeyed the directions of this Court contained in the judgments of the learned Single Judge and the Division Bench in the case of Putti Lal . In view of discussions made above, the Court is prima facie satisfied that there has been wilful and deliberate disobedience /non-compliance on the part of the opposite parties of the directions of this Court as contained in the judgments of the learned Single Judge and the Division Bench of this Court in the case of Putti Lal , as modified by the Apex Court.";