SATENDRA RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned SC 3 for the State.

(2.) In the last order dated 03.07.2019, the Court had recorded that it felt that the authorities by showing that they have already approved and recommended for appointment of some persons and the names of persons left out would be considered in the next meeting of the Committee, no contempt was made out.

(3.) Supplementary show cause has been filed in both the cases bringing on record the list containing number of petitioners recommended for absorption/appointment; number of petitioners in State waiting list; number of petitioners not recommended for absorption; number of petitioners in objection list due to non fulfillment of condition of absorption and number of petitioners who have attained the age of superannuation.