TUNKI DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing on behalf of the State.

(2.) The contempt application has been filed for initiating action against the opposite parties, namely, the Secretary, Department of Education, New Secretariat, Patna, the Director, Primary Education, New Secretariat, Patna, the Regional Joint Director, Primary Education, Patna Division as well as the District Superintendent of Education, Patna.

(3.) The petitioners have submitted that the opposite parties have been willfully and deliberately disobeying the order dated 03.7.2009 passed in CWJC No. 14676 of 2001 in which the petitioners had been directed to file the representation for consideration of their cases in the light of an earlier direction issued by this Court in the case of similarly situated persons was the principal case and which finds place in the order under contempt.