- (1.) Heard Sri Pramendra Kumar Singh, learned counsel for the applicants, Sri S.K.Yadav 'Warsi' learned Standing Counsel for opposite party no.2 and perused the record.
(2.) Applicants/ petitioners, who retired from the post of Collection Amin from Revenue Department District, Sultanpur, approached this Court for redressal of their grievance by filing Writ Petition No.4503 (SS) of 2015 (Hari Prasad Dwivedi and others Vs. State of U.P. and others, disposed of by means order dated 6.8.2015 , the operative portion of the same reads as under:- "Thus, after hearing learned counsel for the parties and going through the records, writ petition is disposed of in terms of judgment and order dated 29.08.2014 passed in Special Appeal No. 83 of 2001 (State of U.P. and others Vs. Kanhaiya Lal and others). The competent authority/O.P. No. 3 is directed to examine the grievance of the petitioners with regard to grant of second promotional pay scale of the post of Tehsildar in the pay scale of Rs. 8000-13500 and decide the same in accordance with law as well as in the light of judgment and order passed in Special Appeal No. 83 of 2001, within a period of three months from the date of receipt of a certified copy of this order."
(3.) As per the case of the applicant, in spite of service of the said order on respondents, the same has not been complied with, so they approached this Court by filing present contempt petition and notice was issued to respondent no.2 to file response.;