R.K.MERATHIA, J. - (1.) HEARD the parties at length.
(2.) BOTH the connected cases are being disposed of by this common order. W.P.S. No. 5918 of 2003 This writ petition has been filed for a direction upon the respondents to pay - the arrears of salary with effect from September, 2002; arrears on account of dearness allowance (DA) along with interest from January, 1998; the salary at par with the State Government teachers etc. Contempt (Civil) Case No. 250 of 2004
(3.) THIS contempt case has been filed alleging violation of the following interim order passed in the said writ petition on 5.12.2003. Mr. S.L. Agarwal learned Counsel appearing for the respondent prays for time to seek instruction and file counter affidavit. Put up this case after six weeks. In the meantime, if the respondents are taking work from the petitioner, he should be paid his salary.;