SURYA KANT, J. - (1.) The petitioners filed C.W.P.No.16740 of 2005 which was disposed of by this Court on October 21, 2005 with a direction to take a conscious and cautious decision on the justice demand notice dated 15/9/2005 within a period of two months. Alleging non-compliance of the aforesaid order, this contempt petition has been filed.
(2.) In response to the show cause notice an affidavit of Dr.Sukhdev Singh, Director Health & Family Welfare, Punjab has been filed which is taken on record. Along with the said affidavit, a copy of the order dated 18/8/2006 has been appended as Annexure R-1/T vide which services of the petitioners have been retrospectively regularized with effect from 4/9/1993 and 1/2/1997 respectively.
(3.) In this view of the matter, it is apparent that in terms of the directions issued by this Court, the petitioners' claim has been duly considered by the Competent Authority.;