MD. ABDUL SATTAR Vs. M.H. KHAN

JUDGEMENT

(1.) This contempt petition has been filed by the petitioners to take suo motu cognizance of the contempt of Court committed by the respondents and punish them for their willful disobedience of the order dated 8.7.2019 passed in W.P.(C) No.923 of 2016.

(2.) Heard Mr. BP Sahu, the learned senior counsel for the petitioners and Mr. Jotindra Luwang, the learned counsel for the respondents.

(3.) The case of the petitioners is that they are all regular Section Officer Grade-I of the Department of Rural Development and Panchayat Raj, Government of Manipur and they have been serving for decades without getting any promotion in their entire service career. Being aggrieved, the petitioners have filed W.P.(C) No.923 of 2016 with prayer to direct the respondents to promote them to the post of Assistant Engineer or equivalent and thereafter Executive Engineer or equivalent of the Department of Rural Development and Panchayat Raj (RD&PR) or in the newly established Rural Road Engineering Department. By the order dated 8.7.2019, W.P.(C) No.923 of 2016 was disposed of with direction to the first respondent to pass appropriate orders on the letter of proposal sent by the Director, RD&PR dated 20.12.2017 within a period of eight weeks from the date of receipt of the said order, by giving fair opportunity to the petitioners. Now the grievance of the petitioners is that they have not been considered for promotion and thus, the respondents have violated the order dated 8.7.2019 passed in W.P.(C) No.923 of 2016. Hence, the contempt petition.