BIMAL KRISHNA PAUL Vs. KHARAK SINGH

JUDGEMENT

(1.) This petition has been filed under Section 12 of the Contempt of Courts' Act, 1971 alleging deliberate violation of the order passed by this Court on 1.7.1996 in COP(C) No. 6 of 1996 arising out of Civil Rule No. 309/1988.

(2.) I have heard Mr S. Lodh, learned counsel for the petitioners and Shri S. Deb, leartaed senior advocate assisted by Mr R. Dasgupta for the respondents.

(3.) The petitioners along with others filed Civil Rule No. 309 of 1988 for regularisation of their services under the respondents. This Court by an order dated 17.11.1992 disposed of the Civil Rule with the direction for absorption of the writ petitioners in order of their seniority. The observation and direction relevant for adjudication of the issue at hand are quoted below: