MANTOSH KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Radha Mohan Prasad, J.-By this application, the petitioners pray for initiation of a contempt proceeding against Shri Ajay Kumar, Director, Directorate of Panchayati Raj, Government of Bihar, Patna (opposite party No. 2) who has wilfully and deliberately disobeyed the order of this Court as well as the undertaking given to this Court as is mentioned in the order dated 20th May, 1996 passed in M.J.C. No. 2298 of 1995 and for punishing the said opposite party for the same.

(2.) Petitioner No. 1 filed a writ petition bearing C.W.J.C. No. 4562 of 1995 in this Court seeking direction to the respondents not to absorb the surplus employees of the consolidation scheme on the post of Panchayat Sewak in pursuance of letter No. 5448 dated 24-6-1989 and further for directing the respondents to send the name of the petitioner for training of a Panchayat Sewak in terms of the letter of the Directorate dated 15th June, 1994 and thereafter to take steps for appointment in accordance with law.

(3.) The court, while hearing the said writ case after noticing from the counter-affidavit filed in the said case as well as the letter of the District Magistrate dated 16-8-1995 (Annexure 8 to the writ petition) and the........(sic) of the Director dated 25-8-1995 (Annexure 9 to the writ-petition) that the proposal to adjust/absorb the services of the surplus employees of the consolidation scheme against the post of Panchayat Sewak have been modified to the extent that such consideration shall be given after appointing all the Dal-patis who are duly qualified, held that there may not be any hurdle against the District Magistrate to send the names of the petitioners and other similarly situated person for training. Accordingly, the Court directed that the concerned Director shall issue necessary direction so that the petitioner and other similarly situated persons can complete their training in the batch in question.