Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CONTEMPT PETITION (C) NO.537 OF 2015
IN
CIVIL APPEAL NO.9130 OF 2014
SHRI RAM BAHADUR PANDEY & ANR. ... PETITIONER(S)
VS.
SHRI RAM DHANI PRASAD, SECRETARY,
BHOTIA JAN JATI SEWA SAMITI & ANR.
... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. It has been submitted that the petitioners have
already been appointed.
2. If there is any dispute with regard to pay scale,
etc. or any other service condition, it would be open to
the petitioners to approach other appropriate Forum for
JUDGMENT
redressal of their grievances.
3. The contempt petition is dismissed with the above
observations.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
st
1 October, 2015.
Page 1