BRIJ KISHORE SINGH S/O YOGENDRA PRASAD SINGH Vs. STATE OF BIHAR; AFZAL AMANULLAH, HOME SECRETARY, GOVT OF BIHAR; SHIV KUMAR, INSPECTOR GENERAL OF POLICE; BIHAR STATE STAFF SELECTION COMMISSION THRU ITS CHAIRMAN

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, learned Counsel for the State and learned Counsel for O.P. No. 4, Bihar State Staff Selection Commission (hereinafter referred to as the 'Commission').

(2.) This contempt petition was filed on 5th March, 2009 seeking action against the State of Bihar, its Home Secretary and Inspector General of Police for not complying with the part of final judgment and order passed by Division Bench of this Court on 21.8.2008 in L.P.A No. 350 of 2006.

(3.) Relevant direction which has been allegedly not complied required filling up of the vacancies in the post of driver in Jail Department within a perioa of six months from the date of the order. The period of six months counted from 21.08.2008 expired before the contempt petition was filed.