Sangeeta Chandra, J. - (1.) Heard the learned counsel for the petitioner.
(2.) The petitioner alleges willful disobedience of the judgment and order dated 26.10.2016 passed in Writ Petition No. 25302 (S/S) of 2017 (Jyoti Nath Srivastava Vs. State of U.P. Through Principal Secretary, Irrigation Department, Lucknow and others). The order passed by this Court on 26.10.2017 is being quoted herein below:- "Heard. Let the petitioner's representation with regard to promotional pay scale from the date his junior have been granted the same but the same was not granted to him on account of non-inclusion in the seniority list, be considered and decided by reasoned and speaking order in accordance with law within three months from the date of submission of such representation. If, the petitioner is still aggrieved, he may approach the U.P. Public Services Tribunal in this regard. The writ petition is disposed of."
(3.) The petitioner was given notional promotion w.e.f. 15.03.1999 on the post of Divisional Senior Clerk in the pay scale of Rs. 4000-6000 on 06.04.2018, in compliance of the orders passed by this Court. The petitioner did not challenge this order. He, however, moved a contempt petition. In the contempt petition itself an objection was filed by him to the compliance affidavit that his juniors Sri Chiraunji Lal and Sri Riyajuddin Siddiqui were being given higher pay scales than him from an earlier date.;