AJAY RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This is a petition for contempt filed by the petitioner alleging non compliance of the direction issued by a Full Bench of this Court in a batch of writ petitions vide order dated 16th May,2005.

(2.) The learned Judges of the Full Bench had already decided the question which was referred to it, directing the respondents to take over the services of those work-charged employees for regularization, who were discharging their duties in a permanent/regular establishment but the cases of some other petitioners, which include the petitioner herein, were remitted to the competent authorities with a direction to decide the individual claim of each of the petitioners and communicate the decision within a period of four months from the date of receipt/production of a copy of the said judgment and order.

(3.) This contempt petition was listed earlier on 29.7.2009 when last opportunity was granted to the respondent-contemnor to comply the direction issued in the case of the present petitioner also vide W.P.(S) No.3588 of 2004 in letter and spirit within the time of two months, sought by the counsel for the respondent-contemnor.