SACHINDRA KUMAR SINGH S/O BISHWANATH PRASAD SINGH Vs. THE STATE OF BIHAR THROUGH SRI ANJANI KUMAR SINGH

JUDGEMENT

(1.) The above stated Civil Review Petition No. 225 of 2014 as well as M.J.C. No. 3965 of 2014 have been filed in connection with order dated 11.03.2014 passed in CWJC No. 9701 of 2013 by which the applicant in Civil Review Petition No. 225 of 2014 was directed to sanction earned leave up to 300 days to the opposite party no. 1 of Civil Review Petition No. 225 of 2014 who was petitioner in CWJC No. 9701 of 2013 within a period of three months.

(2.) The petitioner in Civil Review Petition No. 225 of 2014 has sought the review of order dated 11.03.2014 passed in CWJC No. 9701 of 2013 on the ground that the State Government's letter dated 29.05.2008 and office order dated 19.08.2009 issued by the Vice Chancellor could not be produced before the court at the time of hearing as a result whereof, this court directed the petitioner to sanction 300 days earned leave to opposite party no. 1 whereas in view of the aforesaid letters opposite party no. 1 was only entitled to get 245 days of earned leave.

(3.) Similarly, M.J.C. No. 3965 of 2014 has been filed by the petitioner of CWJC No. 9701 of 2013 for initiation of a contempt proceeding against the opposite parties of aforesaid M.J.C. No. 3965 of 2014 as they failed to comply the order dated 11.03.2014 passed by this court in CWJC No. 9701 of 2013.