- (1.) Heard learned counsel for the applicant.
(2.) This application under Section 12 of the Contempt of Courts Act alleging willful disobedience of the judgment and order dated 24.1.2013 as modified on 22.4.2013 passed on writ petition no. 47846 of 2006.
(3.) It is contended that by rejecting the application of the applicant for payment of salary the opposite party no. 1 has committed gross contempt inasmuch as he has willfully disobeyed the direction of this Court to make payment of salary. It is also contended that the writ court while passing the order dated 24.1.2013 clearly held that the applicant is entitled to payment of salary for the period he has worked.;