Alok Sharma, J. - (1.) ALL the above contempt petitions come up alleging contempt of the order dated 14.12.2012, passed by this Court. On notice, replies to the contempt petitions have been filed.
(2.) HEARD . Considered. Vide order dated 14.12.2012, this Court had directed for consideration of the petitioners' representations on three issues: (i) payment of monthly gross salary to those appointed on contract basis as Asstt. Professors equivalent to the monthly gross salary to regularly appointed Asstt. Professors in the Govt. Colleges; (ii) grant of leave benefits as per RSR and (iii) payment of salary during the summer vacation.
(3.) IT has been submitted that the order of this Court passed on 14.12.2012 has not been complied with.;