CHANDRESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE writ application as also the contempt application were heard together and are being disposed of by this common order.

(2.) THIS application has been filed for issuance of a writ in the nature of mandamus commanding the respondents to regularise the service of the petitioner as Headmaster of Government School for Deaf and Dumb at Darbhanga.

(3.) THE writ application came up for consideration before this Court earlier; it was pointed out that by order dated 7 -7 -1992 passed in C.W.J.C. No, 1664 of 1991 (Shobhakant Jha V/s. State of Bihar and Ors.), this Court directed the Director, Department of Social Welfare, Government of Bihar to taken steps for filling up the post of Headmaster in the Deaf and Dumb School within a period of six months but the said order has not been complied with even after a decade, notice was issued to Respondent No. 2 to show cause as to why a contempt proceeding be not initiated against him.