DR. BINOD BHUSHAN SETH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned Counsel for the petitioner and the Opposite Parties. The order on the writ petition to consider the case of the petitioner for grant of junior selection grade from the date that his juniors were granted such promotion with consequential monetary benefits stands complied.

(2.) THE second part of the order on the writ petition was costs of Rs. 10,000/ - payable to the petitioner. This order was passed on 6.7.2006. The orders for which no time is specified are to be implemented forthwith. Even if benefit of the time granted to consider the case for promotion is given to the Opposite Parties, the costs should have been paid within six weeks.

(3.) NON -compliance makes out a clear case of contempt. The Court, however, refrains from proceeding on contempt as it would only generate multiplicity of proceedings and impose further litigation burden on the Court generated by the Opposite Parties without any explanation worth the name for generating it.