RABINDRA NATH CHAKRAVORTY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This order shall dispose of CWJC No. 11200/2002 (Rabindra Nath Chakravorty v. The State of Bihar and Ors.) and MJC No. 181/1998, Satish Kumar Pandey v. The State of Bihar and Ors.. In MJC No. 181/1998) Heard learned counsel for the parties.

(2.) in CWJC No. 11200/2002 the petitioners have prayed for issuance of a command directing the respondents to promote the petitioners from the rank of class IV to the rank of class III post and further asking the respondents not to fill up class III posts by making temporary appointments.

(3.) In MJC No. 181/1998 which in fact is a matter relating to contempt of the Court, the petitioners have submitted that despite mandatory directions issued by this Court no recommendations have been made nor any payment has been made by the State Government, therefore, the concerned officers/authorities be punished in accordance with law.