- (1.) HEARD learned counsel for the parties on contempt petition.
(2.) THE grievance of the petitioner is that the appellant was appointed in the year 1981 and she was paid a consolidated salary. According to the learned counsel for the appellant, after a number of rounds of litigations, a Division Bench of this Court vide order dated 23.10.2008 ordered that the appellant is entitled to get benefit of a permanent employee and for the same she will be entitled to the benefit of a permanent employee for all intent and purpose. According to the learned counsel for the petitioner because of this order, appellant was entitled to regular salary from the date of her initial appointment.
(3.) LEARNED counsel for the contemnor stated that the appellant was given the status of a permanent employee and she has been paid salary of a permanent employee from 6.3.2008 to 30.3.2010. It is also submitted that thereafter, she is being paid the regular salary of a permanent employee.;