MRITUNJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) This contempt application has been filed alleging willful disobedience and disrespect shown to the order dated 29.08.2017 passed by the Hon'ble Division Bench in LPA No.67 of 2016 and its analogous matter being LPA No.106 of 2016. The relevant operative part of the order of the Hon'ble Division Bench is extracted herein below:-

(3.) On the last date when the matter was taken for consideration, learned counsel for the petitioners made a statement that the petitioners have not been paid their salary in terms of the order of the learned Single Judge for the period they had worked and further the petitioners claimed that they are still being allowed to continue during the pendency of Letters Patent Appeal.