M.Y. Eqbal, J. - (1.) This application has filed for initiation of contempt proceeding against respondents for floating the judgment and order dated 28.1.2008 passed by this Court in W.P. (C) No. 1630 of 2007. The judgment and order reads as under : "Heard counsel for the parties. In this writ petition, petitioners seeks a direction upon the respondents to comply with the decision of the governing body of the RIMS, Ranchi taken in the meeting on 23.10.2002 with regard to the payment of non-practicing allowance to the doctors on the basis of the office memorandum issued by the Government of India. Ministry of Finance dated 6.10.2004. Mr. R. Krishna, counsel appearing for the respondents, submits that decision has been taken and payments will be made. In view of the aforesaid submission, I dispose of this writ petition with a direction to the concerned respondents to implement the decision which has been taken in the meeting of the governing body of the RIMS, Ranchi, as expeditiously as possible, preferably within a period of two months from the date of receipt of a copy of this order. Needless to say the doctors, who claim non-practicing allowance, shall submit certificate/affidavit to the effect that they are not practicing."
(2.) The petitioner also annexed a copy of the minutes of second meeting of the governing body of Rajendra Institute of Medical Sciences, Ranchi dated 23.10.2002 from where it reveals that the governing body took a decision to pay Non-Practicing Allowance to the doctors working in RIMS.
(3.) Mr. R. Krishna, learned State counsel, on the basis of resolution dated 23.10.2002 of the governing body has rightly submitted that decision has been taken for payment of Non-practicing Allowance.;