DINESH KUMAR SINGH Vs. R. K. MAHAJAN

JUDGEMENT

(1.) The petitioners in the present Contempt Petitions are aggrieved by the alleged non-compliance of the order dtd. 31/8/2017 passed in Civil Appeal No. 2703 of 2017 and batch titled as "Krishna Nand Yadav & others Vs. Magadh University & others".

(2.) Briefly put, the petitioners were appointed on the posts of Peon in R.K. Dwarka College under Magadh University. It is alleged that their claims regarding absorption were allowed by Mr. Justice S.B. Sinha (Retd.) One Man Commission (hereinafter referred to as 'J. Sinha Commission') vide order dtd. 5/5/2016 (modified on 24/6/2016). It is profitable to refer to the orders passed by J. Sinha Commission. Relevant portion of order dtd. 5/5/2016 is reproduced as thus -

(3.) In the present case, the State of Bihar filed counter affidavit stating that when university sent recommendations to absorb the petitioners, the State informed that such recommendations are not in accordance with the directions issued by J. Sinha Commission and requested university to send the recommendations strictly in terms of the order passed by J. Sinha Commission, which was not received. Therefore, no case of deliberate or willful non-compliance can be made out.