GITGOBINDA NAD Vs. PROVA DAS

JUDGEMENT

(1.) The Petitioner has filed this contempt application for willful disobedience of the Court's order dated January 15, 1993 passed by P.K. Mukherjee J. in C.O. No. 2956(W) of 1993.

(2.) This case depicts a sordid state of affairs.

(3.) The Petitioner claimed that he was appointed by the Block Development Officer, Binpur -ll Block. He holds a diploma in Engineering. He was initially appointed on a purely temporary basis by the B.D.O. Binpur -ll Block by an order dated March 7, 1983. The said appointment was made in reference to his own application dated January 6, 1983 on a consolidated pay of Rs. 20 per day on no work no pay basis from January 25, 1983 for the execution of Sakhabhanga cannel scheme. He was again engaged as a work charge sub -assistant Engineer on daily wage basis under the Executive Officer, Binpur -ll Panchayat Samiti on a purely temporary basis.