Shishir Kumar, J. - (1.) Heard learned Counsel for the applicants and perused the record.
(2.) This application for contempt has been filed against the violation of the order dated 10.03.2003, passed in Writ Petition No. 11317 of 2003. It appears that applicants were working but they were not being paid minimum pay scale, therefore, they approached this Court by filing the aforesaid writ petition. This Court after considering the submission of the applicants passed the following orders : After hearing learned Counsel for the parties, in view of the submission as has been made on behalf of the Petitioner, on the facts of present case and further in the ends of justice, submission of counsel for the Petitioner deserves acceptance as no fruitful purpose may be served by keeping the writ petition pending and thus, it is hereby directed that in the event, the Petitioner makes a representation before the competent authority alongwith certified copy of this order, he will decide the same by a reasoned and speaking order in accordance with law, preferably within a period of three months from the date a certified copy of this order alongwith representation is received by the competent authority provided the claim of Petitioner as being made has not been already decided / finalized by the competent authority or any competent court. With this direction without going into the merits of the matter claim of the Petitioner, either way, this writ petition is disposed of finally.
(3.) According to applicants, immediately after the order was passed by this Court, they filed a representation along with certified copy of the order before the authority concerned to pass an appropriate order strictly in compliance with the order of this Court. According to applicants, in 2005 the applicants were directed to furnish certain documents that were submitted by the applicants and the last representation, filed by the applicants, was dated 18.10.2008 for compliance of the order of this Court, but in spite of repeated requests and representations, the order of this Court was not complied with. Then, this application for contempt is filed by the applicants.;