SANJEEWAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rama Kant Sharma, learned senior counsel for the petitioners and learned GA 7 for the State.

(2.) In terms of the order dated 02.07.2019, the District Magistrate, Gaya is present in Court. He has filed his 6 th and 7th show cause.

(3.) The application has been filed alleging willful and disobedience and violation of the order dated 26.07.2012 passed in CWJC No. 17637 of 2010. The direction of the writ Court were three fold. Firstly, the District Magistrate, Gaya was to call for a list from the Civil Surgeon, including those of seasonal workers which includes DDT Sprayers. Secondly, he had to prepare a panel and thirdly, to proceed with the appointment.