KURIAN,J. - (1.) As requested by Mr. v. Giri, learned senior counsel, the appellants are at liberty to amend the cause title.
(2.) Leave granted.
(3.) The appellants are before this Court, aggrieved by an order dated 27.10.2015 passed by the High Court of Judicature at Allahabad in Special Appeal (Defective) No. 707 of 2015. They moved the High Court, invoking its contempt jurisdiction, praying for appropriate direction for payment of the entire salary for the period from the date of termination to the date of reinstatement. Having regard to the various orders passed by the Court, the High Court was not inclined to exercise its jurisdiction in contempt proceedings and, therefore, dismissed the Special Appeal with liberty to the appellants to work out their remedy for appropriate proceedings.;