BHARAT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been filed for initiating a proceeding for contempt against the opposite party for non - compliance of the order dated 1st of November, 1996 passed in C.W.J.C. No. 6140 of 1990.

(2.) WHILE allowing the writ application, this Court observed as follows: - "15. In the result, the writ petition succeeds and is allowed. The order dated 31.8.1990 of the respondent no. 2, the Director (Secondary Education), Human Resources Development Department, Government of Bihar, is quashed and the respondents are directed to treat the petitioners as teachers of the State Government with effect from August, 1986 and pay them salary in accordance with law." Complaining non -compliance of the aforesaid order, the present contempt petition was filed in the year 2000 in which it has been stated that the petitioners have not been paid the salary from August, 1986 as directed by this Court.

(3.) ONE show cause had been filed on behalf the Director, Secondary Education, namely, Kamleshwar Prasad Singh. Another show cause has been filed by Bhrigu Nath Upadhyay, also the Director of Secondary Education.