JAGESHWAR PRAJAPATI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In compliance with the order dated 30.04.2010, the Deputy Commissioner, Hazaribagh and the Superintending Engineer, Building Construction Department, Building Division Circle, Hazaribagh are personally present before the Court today. A supplementary show cause reply has been filed on behalf of the Opposite Party No. 3 namely the Superintending Engineer, Building Construction Department stating therein that in compliance with the directions contained in the original writ application as also in the contempt application Nos. 740 of 2008 and 246 of 2009, letters of appointment have been issued to all the seven petitioners, out of whom two petitioners namely Sunil Kumar and Ramesh Kumar Lohiya have been granted appointment earlier vide appointment letter dated 28.01.2009 issued by the Superintending Engineer, Building Construction Department, Building Division, Hazaribagh and the remaining five candidates namely Jageshwar Prajapati, Mahabir Kumar, Ajay Prakash, Ram Prakash Ram and Arun Kumar have also been appointed on Class-IV post by the order of the Superintending Engineer, Building Construction Department vide his letter dated 15.05.2010.

(2.) Learned counsel for the respondents submits that since the orders have been complied in accordance with the directions of this Court, the contempt applications are liable to be dropped.

(3.) Learned counsel for the petitioners in both the contempt cases inform that though the respondents claim to have issued letters of appointment, but two petitioners namely Mahabir Kumar and Jageshwar Prajapati in contempt case No. 246 of 2009 and the petitioner of the other contempt case have not received their respective appointment letters.