DINESHWAR MAHTO Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard learned Counsel for the petitoner and the learned Counsel for the opposite parties.

(2.) This proceeding under contempt of court has been initiated against the opposite parties on the basis of the Court contained in the order dated 4.3.1993 passe in CWJC No 3658 of 1992 (r)

(3.) The oppiosite parties in their show cause have contended that the list of the persons displced due to construction of the project not having been submitted by the Deputy Commissioner of the district, they could not comply with the direction to consider the cases of the petitiners for employment inasmuch as the displaced persons as per the approved list of the Deputy Commissioner are entitled for consideration of employment. The contenion of the opposite parties is not controverted by the petitioners.