VJJAY SHANKAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application prayer of the petitioners is to issue a writ in the nature of mandamus directing the respondents to consider their cases for appointment against the sanctioned vacant class III and class IV posts.

(2.) SHORT facts giving rise to the present application are that the petitioners earlier filed C.W.J.C. No. 2803 of 1993 (Shiv Narayan Pd. and Ors. V/s. The State of Bihar and Ors.) before this Court inter alia praying for their appointment in the Government Press. Aforesaid prayer was made on the ground that they had taken training in the Governemnt Press under the Apprentice Act. By order dated 8.2.1994 the said writ application was disposed of in the following terms :

(3.) COMPLAINING non compliance of the aforesaid order petitioners preferred M.J.C. No. 2527 of 1998 (Vijay Shankar Verma and Ors. V/s. The State of Bihar and Ors.) for initiating proceeding for contempt against the respondents. The said contempt application has been disposed of in the following terms :