RAM KRIT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the parties. Mr. K.A.H. Subramanium, Chief Secretary, Mr. U.K. Nanda, Secretary, Science and Technology Department, Shri Sriram Pandey, Joint Secretary, Science and Technology Department and Mr. Yogendra Prasad Rai, Deputy Secretary, Science and Technology Department are in attendance.

(2.) IN C.W.J.C. No. 8823 of 1995 decided on 22nd June, 1999, in paragraph 11 this Court issued certain directions. It is always expected of this Government that rising to the occasion and having a battery of Lawyers and different educated and learned Secretaries, it would understand the import and effect of the order passed by this Court observe the same in its true spirit and would not violate the same causing an occasion or creating a situation wherein the officers like present in this Court including the Chief Secretary are required to face contempt.

(3.) THIS Court had ordered that the Government must lay down the norms/guidelines and thereafter prepare a panel of officers in accordance with paragraph 5 of the memorandum dated 25.10.1980 and thereafter select suitable persons from the said panel to work on deputation against the ex cadre post of Project Director/Director in the Department of Science and Technology. This Court observed that the said Respondents No. 4 and 5 have been appointed against the aforesaid post only till further orders, the Government stands directed to lay down the guidelines/norms and complete the process of selection within a period of four months from the date of judgment. This Court also directed that after selections are made on the basis of the directions contained in the said order the persons so selected shall be deputed to work against the aforesaid post and Respondents No. 4 and 5 if not selected for deputation, shall revert back to their parent cadre. Obvious it was and regular for this Government as a matter of principle and policy, this Government observed the orders of this Court in its complete breach. They showed their absolute defiance and were ready to come in confrontation with the High Court.