KAMESHWAR PRASAD SHARMA,RANJIT SINGH Vs. MAYA DEVI

JUDGEMENT

(1.) WE heard the counsel for the parties.

(2.) THE grievance of the petitioners is with regard to non -compliance of the order dated 4th August, 2004. The relevant portion of the order dated 4th August, 2004 is thus: ''

(3.) A copy of the reasoned order (memo no. 10051 dated 9.11.2005) has been placed on record as Annexure -B alongwith the show cause. It, thus, appears that the direction of this Court for consideration of the case of the petitioners for their regularization has been done. If the petitioners have any grievance about the legality and correctness of the order dated 9th November, 2005, they should pursue the appropriate remedy available in law for the purpose. This court in exercise of contempt jurisdiction, will not examine the legality and correctness of the order dated 9th November, 2005.