Alok Sharma, J. - (1.) Non-Compliance with the order dated 15.05.2017 in SBCWP No.1832/2017 is alleged in this contempt petition whereby the respondents were directed to pay salary by applying Regulation 13.1 of the University Grants Commission Regulations of 2010 (hereinafter 'the Regulations of 2010') to the petitioners, appointed on contract as Lecturers in the government colleges within a period of four months from the date of receipt of copy of the judgment.
(2.) Quite evidently as of today i.e. 13.07.2018 more than four months from the order dated 15.05.2017 have long passed. The respondents on a plain reading of the judgment and the admitted fact that the petitioners have not been given the benefit of Regulation 13.1 of the Regulations of 2010, would be in contempt.
(3.) However they have the indulgence of the order dated 10.07.2018 passed by the Apex Court in Special Leave to Petition (c) No.3272/2018 titled The State of Rajasthan & Others Versus Pankaj Kumar Mishra and other connected matters where even while dismissing the Special Leave to Petition at the instance of the State Government, the Apex Court has granted four months time to make the requisite payments. That period expires on 09.11.2018.;