BAKHSHISH KAUR,J - (1.) CIVIL Writ Petition No. 5072 of 2001 was disposed of by the Division Bench of this Court on April 23, 2001 with the following directions :- "In these circumstances, it is appropriate that the authorities take a decision with respect to the claim of the petitioners in accordance with law before they can be allowed to approach this Court in writ jurisdiction. This petition is disposed of finally with a direction to the concerned authorities to consider the representation/justice demand notice of the petitioners dated 17.1.2001, copy of which is Annexure P-19 and decide the same by passing a speaking order within four months of the receipt of a certified copy of this order."
(2.) ACCORDING to the petitioner, his case has not been considered by the competent authorities. I have heard Shri Sanjiv Bansal, learned counsel for the petitioner and also perused the record. The petitioner, apart from filing the present contempt petition, has also issued a notice of contempt Annexure P-3. It was replied vide Annexure P-4 that a speaking order passed on 3.7.2001 was communicated to the petitioner by the competent authorities. Adverting to the order dated July 3, 2001, copy of which is Annexure P-2, its bare perusal reveals that the representation of the petitioner was considered and the order has been passed thereon. The relevant part of the order is reproduced as under :- "As per above said decision of the Hon'ble Court, the representation dated 17.0.2001 (?) of the petitioners has been considered in the light of instructions/policy issued by the Commissioner and Secretary to Government Haryana Chandigarh PWD (B&R) Branch, Chandigarh No. 13/330/92-4-B&R(W) dated 26.11.1993, copy of which was received vide Engineer-in-Chief, Haryana, PWD B&R Branch, Chandigarh No. 18035-18052/EIII dated 28.11.1993, Haryana Government Notification dated 11.5.1994 and No. 5/4/90/GSI dated 27.5.1993 and is hereby rejected with the plea that as per direction, the services of the petitioners were regularised in Group "D" category i.e. in the pay scale of Rs. 750-940 since issued vide this office order No. 6 dated 7.0.1994 (?). However, the case for granting the scale of class III category post is under process at higher level separately. Till the decision, they cannot be given Group "C" scale of Class II category."
(3.) THE order in the aforesaid terms may not be favourable to the petitioner and in that event he is at liberty to challenge the validity of the order in accordance with law, but it cannot be said the respondents have violated the orders passed by this Court in CWP No. 5072 of 2001, or that they have not complied with the order.;