Appointment must relate back notionally to original judicial deadline to prevent prejudice from delayed compliance.

The Petitioner was selected for the post of Joint Secretary and Legal Advisor in the Ministry of Law and Justice.

In a judgment dated 26.07.2021, the Delhi High Court directed the Union of India to appoint the Petitioner within six weeks

Although the Petitioner accepted an offer of appointment in November 2021, the appointment did not fructify due to additional document requests and subsequent litigation

A Division Bench on 23.12.2022 observed that the Ministry was "trying to change the goalpost" and failed to comply with the 2021 order despite the expiry of the timeline

After the Supreme Court dismissed the Union's SLP on 19.10.2023, an appointment letter was finally issued on 30.11.2023

However, the Petitioner alleged contempt, arguing the appointment was made prospectively (from the date of assumption of charge) rather than retrospectively, thereby affecting his seniority relative to those promoted during the litigation period

in contempt proceedings, the court may pass "consequential orders" for the enforcement of the original order to ensure the majesty of law is maintained

any advantage secured by a contemnor through contumacious conduct must be nullified, and the court can issue directions to ensure such conduct does not enure to the advantage of the contemnor or prejudice the beneficiary of the order

The Court examined internal government files and correspondence between the Ministry of Law and the Department of Personnel and Training (DoPT).

It noted that the Ministry had originally proposed to the Appointments Committee of the Cabinet (ACC) that the Petitioner be appointed on a "notional basis" effective from 21.09.2021 (the expiry of the six-week deadline) to ensure full compliance with the Court’s directions

Although the ACC Secretary’s note expressly included this notional date, the formal approval and the final appointment letter dated 30.11.2023 erroneously omitted it, making the appointment prospective

The Court reasoned that the respondents’ failure to adhere to the Court-mandated timeline cannot operate to the Petitioner's detriment

By failing to relate the appointment back to the original deadline, the respondents had not fully complied with the spirit of the 2021 judgment

The Court directed that the Petitioner’s appointment shall notionally relate back to 21.09.2021 for the purposes of seniority and pay fixation

Since the Petitioner waived claims to financial benefits for the back period, no back wages were awarded

Subject to the respondents acting on these directions, the Court declined to take further punitive action for contempt and disposed of the petition