KAUSHAL KISHORE MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Nobody appears for the petitioner.

(2.) Learned counsel for the opposite parties is present.

(3.) The instant application has been filed by the petitioner under Article 215 of the Constitution of India and Ss. 12 and 15 of the Contempt of Courts Act to initiate contempt proceedings against the opposite parties for their wilfull disobedience to the judgment dtd. 17/7/2018 passed by this Court in L.P.A. No.199 of 2013 whereby the respondents were directed to consider the claim of the petitioner for promotion to the post of Deputy Secretary with effect from 31/1/2011, i.e, the date from which the juniors to the petitioner were promoted to the post of Deputy Secretary from the post of Under Secretary of the Bihar Secretariat Assistants Cadre. The respondents were further directed to consider the claim of the petitioner expeditiously and preferably within a period of eight weeks.