(1.) Application for intervention is dismissed.
(2.) The petitioner has filed this contempt petition on the ground that the respondent State has not obeyed the direction issued by this court in Akhouri Ramesh Chandra Sinha (Dr) (Capt. ) v. State of Bihar. Counter affidavit has been filed by the respondents. The presence of the officers who are present is dispensed with. We have heard learned counsel on both sides.
(3.) The grievance of the petitioner is twofold. Firstly, it is alleged that in spite of the declaration of seniority with consequential benefit given by this court in the above appeals whereby the appellant is entitled to seniority w. e. f. 6/9/1966 with all consequential benefits, the same has not been given to him. Secondly, the officers who are not entitled as per the seniority fixed by the Court, to be above him, have been confirmed with effect from the earlier dates, with consequential benefits. It is in derogation and in disobedience of the mandamus issued by this court in the aforesaid appeals. He has further contended that even as per the proceedings produced today before the court, the petitioner has not been restored to the position as per the seniority vis-a-vis the promotee officers who are not entitled to the seniority on a par with him. Therefore, there is wilful disobedience of the orders passed in the above appeals.