KAILASH MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed by the petitioner under Section 11 and 12 of the Contempt of Courts Act, 1971, read with Article 215 of the Constitution of India, for initiation of a contempt proceeding against the opposite parties especially opposite party Nos. 2 and 3 for wilfully disobeying and not complying the orders and directions dated 19-7-1996 in CWJC No. 331 of 1996 (R).

(2.) The aforesaid writ petition was filed by the petitioner praying for appropriate direction upon the respondents-opposite parties to forthwith promote him from the post of Orderly in Grade IV to the post of Assistant in Grade-Ill in terms of the Resolution as contained in Memo No. 335 dated 16-9- 1992 of the Personnel and Administrative Reforms Department, Government of Bihar.

(3.) The case of the petitioner was that he was appointed in Grade-IV post in the year 1973 and since then he is continuing against the said post. The further case of the petitioner is that he is possessing requisite qualification for promotion to the higher post, i.e. Class- III post, with respect to which certain quota has been fixed for appointment. It was alleged that a number of persons juniors to petitioners and other to Class-IV employees have been granted promotion to the higher post i.e. Class- III post.