- (1.) As both the instant contempt petitions arise from the judgment and order dated 1.9.2005 passed in a bunch of writ petitions, they are being taken together for common orders. Brief facts of the petitioners' case are that the petitioners were initially engaged in the Corporation in the year 1982 and 1983 either on the post of Scaler or Field Assistants, as labourers on Daily Labour basis, after calling their names from the Employment Exchange. Similar procedure was adopted for Group 'D' employees.
(2.) It has been submitted that the persons, who were appointed as Daily Labourers will be placed on the pay bills on completion of two years' service. However, when they were not placed on pay bills, they were obliged to file writ petitions. An interim order was passed and in compliance of the interim order, the petitioners of the said petitions were placed on the pay bills and it was specifically provided that the said order will be subject to further order passed in the writ petition.
(3.) It has further been alleged that without seeking any modification of the order passed on the said writ petitions, they were again reverted to Daily Labourers. Being aggrieved, Writ Petition Nos. 537, 538, 852, 899 and 1897 - all of 1993 (SS) were filed. The High Court intervened and directed the opposite parties to retain the petitioners in service and pay them the same salary regularly which they were getting before the orders so passed.;