GYANENDRA MANDAL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties. This contempt petition has been filed as, according to the petitioners, the order dated 27th January, 2009 passed in W.P.(S) No. 4451 of 2008 has not been complied with.

(2.) This Court on 7th February. 2012 gave further opportunity to the respondents to explain the situation in which the benefit, if any, was available to the petitioners by virtue of the order dated 27th January, 2009, has not been given to the writ petitioners. A supplementary affidavit has been filed by the respondents on 26th April, 2012.

(3.) Learned counsel for the petitioners submitted that the Division Bench of this Court clearly directed the Union of India to give preference in the event the Union of India needs some daily wages employees for doing work, including extra departmental work. It is submitted that the respondents have sufficient post and have also sufficient work and, therefore, published advertisement Annexure-3 dated 19th August, 2010, inviting applications for giving appointment on the extra departmental work post. It is submitted that the Division Bench of this Court clearly directed the Union of India to give preference to the writ petitioners but the writ petitioners had not been given any preference and, therefore, could not get any appointment.