G.S.Singhvi, J. - (1.) This contempt petition has been filled by the petitioners alleging non-compliance of the order dated 30.1.1991 passed by the Court in S.B. Civil Writ Petition No. 179/1990, Brahmanand Pandey and another v. State of Rajasthan and another .
(2.) In the main writ petition in which the petitioners had made a claim for payment of salary in the regular pay scale. The Court had issued the following directions : "The respondents directed to pay to the petitioners salary in the regular pay scale of Helper w.e.f. 2.1.1990. the date of filling of Writ petition. The arrears payable to both the petitioners in pursuance of the order shall be paid to them within two months of the date of presentation of the copy of this order. The respondents shall pay interest at the rate of 12% per annum in case payment is not made within two months. As far as regularisation is concerned, the respondents are directed to consider the case of the petitioners in accordance with law, for regularisation of service, within three months."
(3.) It is necessary to point out that in the Writ petition, the State of Rajasthan through the Secretary, Medical and Health Department, Government of Rajasthan and Superintendent, S.M.S. Hospital, Jaipur were parties. A show-cause notice was issued by the Court on 27.3.90 calling upon the non-petitioners to show cause as to why the writ petition should not be admitted and disposed of. Time was taken on behalf of the non-petitioners on 31.8.90, 5.11.90 and 7.11.90 to file the reply. No reply was however, filed by the non-petitioners.;