Permod Kohli, J. - (1.) IT is briefly stated that the facts leading to the filing of the present contempt petitions are noticed as under:
(2.) PETITIONERS were serving with the respondents as Baildar having been appointed somewhere in the year 1990 on daily wages. Services of the petitioners were terminated. The petitioners raised Industrial Dispute under Section 10(1)(c) of the Industrial Disputes Act, 1947 and the appropriate Government made a reference to the Labour Court for answering the reference. Labour Court vide order dated 21.05.2001 set aside the termination of the petitioners and ordered the reinstatement with continuity of service with full back wages. The order of the Labour Court was challenged by the State of Haryana in C.W.P. No. 1835 of 2002, however, this writ petition came to be dismissed vide order dated 3.10.2002 affirming the order of the Tribunal a special leave petition preferred therefrom also remained unsuccessful having been dismissed vide order dated 30.05.1005. In view of the non compliance of the directions of the Labour Court petitioners filed contempt petition C.O.C.P. No. 937 of 2006. During the pendency of this petition all back wages were paid to the petitioner. However, the petitioners also raised plea regarding regularization of their services under the Government Policy dated 01.10.2003. On being put to notice respondent State produced letter dated 7.3.07 showing compliance of the Court direction regarding payment of back wages and a further statement was made that the case of the petitioner for regularization with effect from 1.10.03 has already been sent to the government for sanction. A further statement was made by the Accounts Officer, office of the Executive Engineer Divn. No. 1 PWD (B&R) Karnal that the case for the regularization of the petitioner shall be decided within a period of 4 months. This statement was taken on record as is evident from the order dated 8.3.07 passed in aforementioned contempt proceedings and consequently the contempt petition was disposed of as infructuous.
(3.) IT is on the basis of the order dated 8.3.07 that these contempt petitions have been moved initiating contempt proceedings it may be useful to notice aforesaid order which is reproduced hereunder; Learned State counsel has produced a copy of letter dated 7.3.2007 in Court today which is taken on record. Learned State counsel on the basis of the said letter stated that the back wages have been paid to the petitioner. It has further been stated that the case of the petitioner for regularization w.e.f. 1.10.2003 has already been sent to the Government for sanction. Mr. Siddharth Sarup, A.A.G., Haryana, on instructions from Jiwan Ram Saini, Divisional Accounts Officer, Office of Executive Engineer, Provincial Division No. 1, PWD (B&R), Karnal states that the case for regularization shall be decided within a period of four months. In view of the above, learned Counsel for the petitioner states that the present contempt petition has been rendered infructuous any may be disposed of as such.;