Altamas Kabir, J. - (1.) This is an application for contempt of Court in respect of the judgment and order dated 2nd August, 1982, passed by the Hon'ble Mr. Justice G. N. Ray (as His Lordship then was) in Civil Order No. 15554(W) of 1981.
(2.) The application was Initially heard by His Lordship, but his Lordship was pleased to release the same and, thereafter, after having been assigned to other Benches, the matter has been assigned to this Court for hearing.
(3.) It appears that at the relevant time, the petitioner was holding the substantive post of Inspector of Cooperative Societies under the respondents herein; The petitioner bad been placed under suspension and a departmental proceeding bad been initiated against him. The petitioner thereupon moved this Court in the Constitutional Writ Jurisdiction and a Rule was issued thereon. Ultimately, in terms of the directions passed by this Court, the disciplinary proceeding was withdrawn and the order of suspension was revoked. The consequences of withdrawal of the disciplinary proceedings and the revocation of the suspension order was that the petitioner continued to be in active service all along. It appears that in view of the order of suspension and because of the initiation of the disciplinary proceedings, the petitioner wail denied the benefits of seniority, promotion, normal increments and all consequential benefits and even till 2nd August, 1982, the petitioner waif drawing a Basic Salary of Rs. 510/- although, he was entitled to a much higher Basic Salary and was also entitled to normal increments and other benefits, including promotion on the basis of bis position in the Security List. It appears that the petitioner made various representations of the concerned authorities in respect of his aforesaid grievances, but the same were not considered by the said authorities. It also appears that the petitioner was also denied payment of his arrear dues on the ground that the petitioner had been issued with a Token Number and the same should be returned by him, as in the absence of such Token Number, the payment of salaries and other increments could not be made. All appears that the petitioner duly informed the respondents that such Token Number was not available with him and, in any event, the Token Number and other particulars of the Pay Sheet of the petitioner and the salaries drawn by him could be ascertained from the office records.;