P.K. Lohra, J. - (1.) The petitioners have laid this contempt petition under Article 215 of the Constitution of India alleging therein that the respondents have willfully and deliberately disobeyed and circumvented the order passed by this Court on 18th of January 2013.
(2.) While deciding the writ petition preferred on behalf of the petitioners, the Court was pleased to issue following directions: "In this view matter, this writ petition is disposed of with liberty to the petitioners to file fresh representation alongwith certified copy of this order for their grievances. The respondents are directed to decide the representation filed by the petitioners with regard to their claim made in the representation within a period of one month from the date of receipt of certified copy of this order. It is expected from the respondents that if it is found that the petitioners are eligible and entitled for benefits as prayed by them, the benefits may be extended to them in accordance with law.
(3.) After issuance of notice of the contempt petition, reply to the contempt petition is submitted on behalf of respondents No.3 & 4. In the reply, the respondents have categorically averred that no attempt was made by them to circumvent or disobey the directions issued by this Court. While referring to the order dated 26th of February 2013 (Annex.4 with the contempt petition), the respondents have submitted that after rejection of the representation of the petitioners, no cause survives in the present petition.;