UMA SHANKAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Murari Narain Chaudhary, learned Advocate for the appellants and Mr. Sanjay Kumar Ghosarwe for the State.

(2.) The present appeal is against the order dtd. 4/7/2019, passed by the learned Single Judge in a contempt jurisdiction arising out of CWJC No. 1807 of 2014. The learned Single Judge, while deciding CWJC No. 1807 of 2014 had directed the Collector, East Champaran at Motihari to ensure that the steps initiated by issuing advertisement pursuant to the order of the Commissioner passed in the light of the earlier orders of the High Court be completed and appointments on all available vacancies be made from the panel prepared/revised in the process, positively within six months from the date of receipt/production of a copy of that order.

(3.) It appears from the averments made in the present appeal as also from the submissions advanced on behalf of the appellants that they were not granted age relaxation and appointments were made from the panel which was prepared later. The appellants thereafter, preferred a contempt petition before this Court vide MJC No. 4037 of 2014, in which the only grievance of the appellants was that the process of appointment was carried out after the time-limit given by the learned Single Judge while dealing with the writ petition, in the first instance.