RADHA MOHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) ON 31st of July, 2003, the following order came to be passed. " Accordingly, the ground of rejection being arbitrary and non est I would set aside decision of the DPC and direct the respondents to consider the petitioner 'scase afresh for promotion on the post of Assistant Engineer in accordance with law."

(2.) A cause has been shown by the respondent no. 3, wherein it is stated that case of the petitioner, subsequent to the order of this court, was considered for promotion to the post of Assistant Engineer and he has been promoted with effect from 1.4.1995 and given all consequential financial benefits. In this view of the matter, we are satisfied that nothing further needs to be done in contempt jurisdiction. MJC is disposed of.

(3.) IF the petitioner has any grievance about legality and correctness of the order dated 22nd of February, 2006, whereby the petitioner has been given promotion to the post of Assistant Engineer with effect from 1.4.1995, he must pursue the appropriate remedy available to him in law in challenging the same, but that cannot be a subject matter of consideration in contempt jurisdiction.