NATHU SAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This contempt application has been filed alleging breach of the order dated 19.7.2011 passed in L.P.A. No. 73 of 2009 and other analogous cases in (Kishore Kumar v. State of Bihar,2011 4 PLJR 552).

(2.) By the said order this Court had directed that if the appellants so choose they might agitate before the Chief Secretary for their respective rights. This Court had further directed that if the appellants agitate their rights before the Chief Secretary then the Chief Secretary shall pass a reasoned order.

(3.) A show cause reply has been filed on behalf of opposite parties no. 9 to 14, bringing on record an order dated 04.04.2012 passed by the Chief Secretary, Bihar in pursuance of the order dated 19.07.2011 passed in L.P.A. No. 73 of 2009 and other analogous cases.