B.K. Rathi, J. - (1.) The petitioners were working as Registration Clerks in the Office of Sub-Registrar, district Jhansi. Their services were terminated in pursuance of the letter dated 27.5.1991 of Inspector General (Registration), with effect from 25.6.1991 by letter issued by the District Registrar (Registration), Jhansi, Annexure-11 to the petition. The termination order was challenged by the petitioners in the High Court in Writ Petition No. 17885 of 1991, which was dismissed. The special appeal preferred by the petitioners was also dismissed. The petitioners preferred special appeal before the Hon'ble Supreme Court of India being No. 9136 of 1995 which was allowed on 27.9.1995 and the case was sent back to the High Court with certain directions. Thereafter the special appeal was heard and allowed on 9.9.1999 and the termination order was quashed. The direction was given to the respondent-opposite parties to give consequential benefits to the appellants.
(2.) The appellants filed the contempt petition alleging that after the special appeal of the appellants was allowed, the order has not been complied with. It is alleged that the appellants were given appointments only as the daily wagers. It was, therefore, prayed that the respondents be punished for disobedience of the order of this Court.
(3.) Counter-affidavit has been filed by Sri P.K. Jha, Inspector General (Registration), U.P. He has mentioned in the counter-affidavit that the appellants were working as daily wagers in the office of the Sub-Registrar, Jhansi and Immediately after receiving the copy of the judgment of this Court dated 9.9.1999, they were given appointment on 7.12.1999 on daily wages. The petitioners also Joined their services. The copy of the order issued in this regard dated 7.12.1999 has also been filed.;