Rajiv Sharma, J. - (1.) HEARD Mr. Shailendra Singh Chauhan, learned counsel for the applicant and Mr. Dipak Seth, learned Counsel appearing for the respondents.
(2.) THE members of the petitioner's Union, who are working as Helper, Manson, Labour Peon and Tractor Driver on daily wage basis, have filed a writ petition No. 5292 (SS) of 1988 for payment of equal pay for equal work and for regularization. The same was disposed of finally vide judgment and order dated 19.12.2003 with a direction to the opposite parties to make payment of minimum of pay scale, without any increment and other allowances, till their services are regularized. As the order passed by the Writ Court has not been complied with, the instant contempt proceedings have been initiated by the petitioner.
(3.) MR . Dipak Seth, learned Counsel for the opposite parties that against the order passed by the learned Single Judge, the opposite parties preferred a Special Appeal No. 182 of 2004 which was dismissed vide judgment and order dated 7.11.2006. Being aggrieved, against the order so passed by the Division Bench, Special Leave Petition No. 1059 of 2007 was preferred before the Apex Court that too was dismissed vide judgment and order dated 1.10.2010.;