S K GUPTA Vs. O S MARAK AND OTHERS

JUDGEMENT

(1.) In this contempt petition, the petitioner asserts that the contemnors, the Under Secretary and the Director of Higher and Technical Education in the Department of Education, Government of Meghalaya, were deliberately avoiding to comply with the order dated 31.07.2015 as passed by this Court in WP(C) No. 24 of 2015 by denying him the benefit of enhanced amount of Death-Cum-Retirement Gratuity ["DCRG"].

(2.) The aforesaid short order does not carry all the relevant factual aspects, obviously for being based on the submissions that the matter was covered by another decision; and the directions had only been to consider the case of the petitioners in the light of the order passed in another case. Having regard to the submissions of learned counsel for the parties in the present matter and for just and proper disposal of the case, it is rather necessary to refer to the relevant background aspects leading to this contempt petition.

(3.) The background