KAULESHWAR TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application has been filed for initiating a proceeding for contempt against the opposite parties for violation of the order dated 13.6.2008, passed by this Court in WPS No. 3141 of 2007. The operative portion of the order, passed in the aforesaid writ petition reads as follows:

(2.) IT is alleged that in spite of the fact that the Vinoba Bhabe University has already sent recommendation to Jharkhand Public Service Commission but the Commission has not taken any decision in terms of the directions passed by this Court in the aforesaid writ petition.

(3.) IT is also stated in the show cause that the Commission has the power only to grant temporary concurrence to the services of the Lecturer of the affiliated College, appointed by the Governing Body of the College till the final recommendation for regular appointment on sanctioned post is made by the Commission. It is further stated that it is not clear whether the writ petitioner was having requisite qualification as required at the relevant time since the petitioner has neither stated in his application/representation about his qualification nor enclosed any certificate/mark sheet etc. and the Registrar, Vinoba Bhave University has also not made any statements about the same in his forwarding letter and, therefore, when it was found by the Commission that the documents are not complete and, as such, the Secretary of the Commission vide his letter dated 27.11.2008, requested the Secretary of the Governing Body of the J.M. College, Bhurkunda, to provide and send the application in prescribed proforma alongwith fixed fee and other documents required for granting concurrence in accordance with law vide Annexure -G to the show cause.