(1.) P .C. Rule. Respondents waive service. The contempt petition is taken up for hearing forthwith, by consent.
(2.) THE present contempt petition is filed by the employees of Ichalkaranji Municipal Council alleging that the Respondents have committed breach of Order dated 16th December, 1997 Passed by the High Court on Writ Petition No.5646 of 1997.
(3.) THE said Order dated 30.10.1996 came to be challenged by the petitioner by filing Writ Petition No.5646 of 1997 on 28th July, 1997, contending that condition no.6 in the Order dated 30.10.1996, is unconstitutional and against Public Policy. The petition came up for hearing before Division Bench on 29th July, 1997. At that stage the State was represented. However, admittedly Respondent no.4 the Ichalkaranji Municipal Council was not served and consequently was not represented. It is contended by the learned Counsel for the petitioner that the Respondent no.4 was not served because the petitioner was challenging Order dated 30th October, 1997 as being against public policy on account of the condition no.6 and Order dated 30th October, 1996 was issued by the State.