REKHA JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Y.V. Giri, learned Senior counsel for the petitioners and Mr. P.K. Shahi, learned Advocate General for the State.

(2.) The present contempt petition has been preferred for the compliance of the order dtd. 4/10/2017 passed in CWJC No. 7231 of 2012 by which direction was given to the respondents to treat the petitioners as having continued in service by clubbing the two periods during which they actually served for the purpose of post retiral benefits without any entitlement of salary and/or seniority during the intervening period, they were out of service.

(3.) This Court deems it appropriate to incorporate the entire order dtd. 4/10/2017 in CWJC No. 7231 of 2012 which read as follows: