- (1.) THE dispute raised by the petitioner, pending in this Court in S.B. Civil Writ Petition No. 2515/1991 - Madan Lal Katta v. State of Rajasthan, was referred by this Court to Mega Lok Adalat. On 17.05.2013, the Members of the Mega Lok Adalat, persuaded the parties, on which following settlement was arrived at between the parties: - - "The matter has taken up in. the Mega Lok Adalat and advocate for the appellant has stated that the appellant has agreed to forgo all the relief except that of remove pay anamoly vis -vis respondent who are junior to him. The learned counsel for the Government Department agrees to the proposal given by the appellant and agrees to follow up action and provide due relief of revising pay and fixation or pension accordingly at par the Junior and thereby remove the said anamoly with difference of arrear may be paid to the appellant. This appeal is disposed off accordingly in the Mega Lok Adalat. Sd.17.5.2013MemberLok AdalatFor Raj. High Courtbench at Jaipur Sd.MemberLok AdalatFor Raj. High Courtbench at Jaipur Sd.17.5.2013ChairmanLok AdalatFor Raj. High Courtbench at Jaipur" This Civil Contempt Petition was filed on 12.02.2014, for non -compliance of the settlement arrived in Mega Lok Adalat
(2.) IN the reply given to the contempt petition, an order dated 20.05.2014 (Annexure -R/2), was passed by the Chief Engineer and Additional Secretary, Public Works Department, Rajasthan, Jaipur, which has been annexed, by which the claim made by the petitioner was accepted, and that orders were passed revising his pay with effect from 01.02.1980 in the pay scale of Rs. 1070/ -, and in the pay scale of Rs. 1550/ - with effect from 01.02.1985.
(3.) IT is submitted that the petitioner is satisfied with the order dated 20.05.2014, passed by the Chief, Engineer and Additional Secretary, Public Works Department, Rajasthan, Jaipur, in revising his pay scale, and thereby removing the anamoly in pay, which had arisen, as compared to Shri Manak Chand Jain. The order, however, has not been implemented fully. It is submitted that though the order has been passed and given effect to by the Office of the Chief Engineer, Public Works Department, Rajasthan, Jaipur, the Medical and Health Department, to which the petitioner's services were transferred in the year 1985, and from which the applicant superannuated, has not complied with the order. The petitioner superannuated in the year 1988, and since thereafter, he is pursuing his remedies for removing anamoly in pay, which, according to the petitioner, had arisen as compared to Shri Manak Chand Jain, in the year 1966.;