BACHCHA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) 1. This application for initiation of a contempt proceeding against the opposite parties has been filed for the alleged disregard and disobeyance of the judgment and order dated 1.9,1995 passed by this Court in C.W.J.C. No. 8356 of 1993.

(2.) The petitioners filed the aforementioned writ petition seeking appropriate direction to the respondents for regularisation of their services who are working on daily wages for the last several years and to pay the pay scale of the posts of which the petitioners are performing duties till the petitioners are regularised in the regular scale of pay against regular vacancy. The writ petition was disposed of in terms of the judgment and order dated 1.9.1998. This Court taking into consideration the facts that the project in which the petitioners have been working is not temporary, disposed of the writ petition by passing the following orders: (a) The respondent -authorities will prepare a scheme for regularisation of the employees and those petitioners who have not already been regularised; (b) Such scheme be prepared within a period of four months from the date of receipt/production of a copy of this order; (c) Under the scheme so prepared, the petitioners will be regularised in phased manner as and when vacancy arises. The respondent authorities are directed to follow strictly the seniority of the petitioners concerned; (d) Till the regularisation of the petitioners is completed, the status quo in respect of discharge of duties shall be maintained. (e) The above direction for the purpose of preparation of scheme will be applicable to only those petitioners who are still working.

(3.) According to the petitioners, a copy of the aforesaid order was duly communicated to the Commissioner -Cum -Secretary, Forest & Environment Department, Govt. of Bihar, Patna and also the Principal Chief Conservator of Forest, Bihar and other authorities, but the order and direction has not been complied with.