Dinesh Kumar Singh, J. - (1.) The present contempt petition has been filed for alleged non compliance of the judgment and order dated 09.05.2017 passed by this Court in Review Application (Civil Misc. Application No.5227 of 2017) in re Writ Petition No.10234(SS) of 2006.
(2.) The petitioner was initially appointed on 01.02.1982 on the post of Technical Assistant in M/s Auto Tractors Ltd., a State Government Enterprise, established for the purpose of manufacturing Tractors. The petitioner was promoted on 01.01.1987 to the post of Supervisor in the Pay Scale of Rs.550-1220 and he continued on the aforesaid post of Supervisor till 20.11.1998 i.e. the date when the said concern was closed down. Consequently, 1,285 employees were retrenched from services including the petitioner.
(3.) The State Government promulgated The Uttar Pradesh Absorption of Retrenched Employees of Government or Public Corporations in Government Service Rules (hereinafter referred to as "the 1991 Rules") on 09.05.1991. The State Government issued Government Order dated 11.11.1993 for absorption of the retrenched employees/officers of erstwhile Auto Tractors Limited in various departments of Government of U.P. and its instrumentalities.;