SHISHIR KUMAR MUKHARJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party no. 3. Show cause has also been filed on behalf of opposite party no. 3.

(2.) By order dated 16.1.2008 in C.W.J.C. No. 2805 of 2007 the representation of the petitioner with regard to his claim for arrears of salary was required to be considered and disposed by respondent no. 3, in light of certain recommendations within a maximum period of three weeks from the date of receipt/production of a copy of this order, with liberty to pass a reasoned order if it was to the prejudice to the petitioner.

(3.) This contempt application was then filed on 7.11.2008 making statement to the effect and enclosing the representation dated 28.2.2008 filed before respondent no. 3. When the representation was still not disposed, recourse has been taken to the present proceedings.