SHIV SHANKAR GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been moved for taking action against the respondents for wilfully disobeying the order dated January 15, 1992 passed by a Division Bench of this Court in Civil Writ Petition No. 16391 of 1991 (S.S. Goyal V/s. State of Haryana). The order reads thus :-

(2.) Reply to the contempt petition has been filed on behalf of the respondents by Shri A.N. Mathur, IAS, Commissioner & Secretary to Government, Haryana, PWD B&R Branch. It is stated therein that the State Government had sought extension for finalising the seniority list from the apex Court upto June 5, 1992. The State Government fixed the inter se seniority of the officers on April 7, 1992, keeping in view the judgment rendered by the apex Court in Civil Appeal No. 4094 of 1984 and by this Court in CWP No. 16391 of 1991. The seniority list of Class I Officers could not be finalised because large number of representations had been received against the tentative seniority list and the same were to be disposed of before finalising the seniority list.

(3.) The principal grouse of the petitioners is that the seniority list ought to have been finalised within two months of the passing of the order by this Court in CWP No. 16391 of 1991 and since it was not finalised as directed, this amounts to wilful disobedience of the Court's direction.