- (1.) Leave granted.
(2.) We have heard the learned counsel for the appellants and the respondent-in-person.
(3.) This appeal by special leave arises from the order passed by the tribunal in Contempt Petition No. 35 of 1996 in pending OA No. 1156 of 1994. The tribunal had issued interim direction that: "(L) N the circumstances, we hereby direct the respondents as an interim measure to consider the applicant to the Senior Scale and Junior administrative Grade according to the Rules within a period of two months from the date of receipt of the order. Accordingly, MP no. 1 I of 1996 is disposed of in the light of the above. The respondents are directed to file their reply to the amended CA by 14/3/1996. The matter be kept before the Registrar at Nagpur on 14/3/1996. "it is stated by the appellants that they have considered the case on 7/6/1996 and found him not fit for the said Senior Time Scale. Thereafter, the respondent filed contempt petition in the tribunal and the tribunal has passed the impugned order relevant part of which is as under: ".. The State government should also consider the fitness of the applicant for being promoted to the Junior Administrative Grade from an appropriate date strictly as per rules within two months from the date of the communication of this order. We make it clear that we are passing this order as an interim measure and the applicant will be entitled for arrears, though the applicant would be entitled for notional fixation of pay on promotion to Senior Time Scale from 1/4/1993. ";