Rajiv Sharma, J. - (1.) HEARD learned Counsel for the applicant and learned Standing Counsel.
(2.) APPLICANTS being aggrieved by non -reckoning of their seniority on the basis of length of service, approached the writ Court by filing writ petition No. 1581 of 2006 (S/S). The writ Court, vide order dated 2.12.2010, disposed of the writ petition with a direction to the Principal Secretary, Labour Department, Lucknow to dispose of the representation of the writ petitions in accordance with law by passing a reasoned order taking into account the decision of Hon'ble Apex Court in Dr. Chandra Prakash and others Versus State of U.P. [2002 (10) SCC 710] within three months. Learned Counsel for the applicants submits that the writ Court, vide order dated 2.12.2010, specifically mandated the Principal Secretary to decide the representation of the applicants in accordance with law by passing a reasoned order taking into account the decision of Hon'ble Apex Court in Dr. Chandra Prakash (Surpa) but instead of deciding the petitioner's representation in the light of law enunciated by the Hon'ble Apex Court in Dr. Chandra Prakash (Supra), the Principal Secretary, vide order dated 18.4.2011, considered the writ petitioners' representation in accordance with U.P. Government Employees Seniority Rules, 1991 and rejected the same.
(3.) FEELING aggrieved, the instant contempt proceedings under Section 12 of the Contempt of Courts Act has been instituted.;