RAJESH DAMIYAN KUJUR S/O SRI PIUSH KUJUR Vs. STATE OF BIHAR THROUGH SHRI ANJANI KUMAR SINGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPTT., GOVT, OF BIHAR, PATNA : -

JUDGEMENT

(1.) Heard Mr. Bajrangi Lal, learned counsel for the appellant and Mr. Ravindra Nath Dubey, learned counsel for the respondents 2nd Set in M.A. No. 791 of 2009, M.A. No. 813 of 2009 and M.A. No. 4 of 2010 and Mr. Umesh Kumar Mishra, learned counsel for the respondents 2nd Set in rest of the appeals.

(2.) In these appeals assail is to the common order dated 2.12.2009 passed by the learned Single Judge in M.J.C. No. 1893 of 2008 (Sadanand Baitha & Anr V/s. The State of Bihar & Ors.) and other connected matters wherein he has held as follows:

(3.) Mr. Bajrangi Lal, learned counsel appearing for one of the contemners stated that the amount which is payable to the writ petitioners who had initiated the proceeding for contempt has been paid. Learned counsel submitted that when the order has been complied in entirety there was no justification on the part of the learned Single Judge to direct payment of compensation by way of costs at Rs. 20,000/- to be recovered from the contemners. Be it noted, Rs. 20,000/- has been awarded as costs for each of the writ petitioners. On a query being made, Mr. Ravindra Nath Dubey and Mr. Umesh Kumar Mishra, fairly stated the major amount has been paid but some amount still is due.