VIJAY SHANKAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed against the order dated 20 September, 2002 in C.W.J.C. No. (sic) Vijay Shankar Verma & Ors. V/s. The State of Bihar and Ors.

(2.) IT may be placed on record that earlier also on the same issues there were three other writ petitions, i.e, C.W.J.C. Nos. 2803 of 1993, 11312. of 1996 and 9556 of 2001. Whatever was the order coming out of the aforesaid three writ petitions, a contempt application was filed against the State respondents. This was M.J.C. No. 2527 of 1998.

(3.) NOT to be ignored is the observalions of the defence taken in the contempt application to the effect that in so far as the Government Press at Gulzarbagh and Gaya (the two available in the State of Bihar) are concerned, the machines have become obsolete and with declining productivity and rising costs the Government has to freeze the vacancies and consult the National Productivity Council to examine the functioning of the Government Press, may be after the direction of the High Court in C.W.J.C. No. 11312 of 1996.