VINIT KUMAR MATHUR,J. - (1.) This contempt petition has been filed by the petitioners alleging disobedience of interim order dated 29th May 2018 passed by the Division Bench of this court in SAW No.738/2018, which reads as under: "In view of above, in the interest of justice, we deem it appropriate to list this appeal on 06.07.2018. Till then appellants may be permitted to continue on the work and the place where they were working prior to passing of the impugned order dated 22.03.2018 passed by the learned Single Judge."
(2.) It is noticed that the interim order passed by this Court as aforesaid was not complied with by the respondents and, therefore, on 03.07.2018 a Coordinate Bench passed order in Special Appeals No.738/2018 and 907/2018 in the following terms: "In the meantime, either the order dated 29th May. 2018 be complied with or the respondent-Director shall remain personally present before this Court."
(3.) Indisputably, in compliance of interim order passed as aforesaid, the petitioners have already been taken on duty and they have been posted where they were working prior to passing of order dated 22.03.2018 passed by the learned Single Judge.;