UDAY SHANKAR SAHAY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This contempt application has been filed by the petitioners challenging violation of the order of this Court dated 20th November, 2013, passed in W.P. (PIL) No. 2526 of 2012.

(2.) The Public Interest Litigation being W.P. (PIL) No. 2526 of 2012, was registered by this Court on its own motion in relation to filling up the vacancies of the I.A.S cadre from the Non-State Civil Services Cadre.

(3.) Since the working strength of the IAS Officers in the State of Jharkhand has gone down almost half of the sanctioned strength, which were existing at the time of creation of the State of Jharkhand and the posts were not being filled up in time, this issue was taken up as Public Interest Litigation. It was also observed by this Court that the Officers of the State were not making recommendation for nomination of IAS for Non-State Civil Services Cadre employees and for State Civil Services Cadre employees for which the posts are getting lapsed. Timely actions are not being taken by the State in this affect. In the said PIL on 20th November, 2013, it was submitted that the Jharkhand Government has made recommendations for nomination of IAS Cadre for 33 posts for the year 2010-2011. It was also mentioned that the State has also received sanction for this nomination and the said posts will be filled up as early as possible. The dispute narrowed down in respect of 3 posts of Non-State Civil Services Cadre to be nominated for IAS Cadre. In view of the said position as the dispute narrowed down to 3 posts, a direction was given that without any further delay, the Department of Personnel & Training, Government of India, shall scrutinize the same in accordance with the rules and regulations applicable to these candidates and will send necessary papers to the Union Public Service Commission before 31st December, 201 It was expected from the Union of India that this process will be completed so that the posts, in question, may not lapse because of afflux of time. With this direction, the said Public Interest Litigation was disposed of.