AIR 1995 SUPREME COURT 308 ::1994 AIR SCW 4481 ::1994 AIR SCW 4470 ::(1995) 1 CurLR 614 ::(1994) 69 FacLR 1122 ::(1994) 28 ATC 576 ::(1995) 1 ServLJ 1 ::(1995) 1 SCT 11 ::(1994) 5 ServLR 600 ::1994 SCC (Supp) 3 582 ::(1995) 1 SCJ 414 ::(1994) 6 JT 315 (SC) ::(1995) ScCriR 342 ::1994 (6) JT 260

Supreme Court Of India

Hon'ble Judge(s): M. N. Venkatachaliah, Kuldip Singh, N. P. Singh , JJJ

Contempt of Courts Act (70 of 1971) , S.2(b)— "Wilful disobedience"- Claim for parity in pay scale by instructors under Adult and non-formal Education Scheme by treating them at par with squad teachers - Allowed by court with direction that arrears should be paid w.e.f. their dates of appointments - Direction creating liability of payment of about 28 crores on State - Said fact not known to court or parties to such proceedings - Payment of only 20 crores by State - There is no wilful disobedience on part of State in complying with said direction. (Para 9 11)