BRAJ BIHARI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The aforesaid contempt applications have been filed alleging disobedience of the judgment dated 21.4.2009 passed by the learned Full Bench of this Court in LPA No. 985 of 1996 and other analogous cases.

(2.) The present batch of contempt petitions has been heard together with the consent of the parties inasmuch as all the petitioners of the aforesaid contempt petitions are posted as Assistant teachers/teachers in the District of Bhojpur at Ara in the Government Middle School.

(3.) The learned counsel for the petitioners has alleged that fresh seniority list, as directed vide aforesaid judgment dated 21.04.2009 passed by the learned Full Bench, has not been prepared as far as the district of Bhojpur at Ara is concerned, hence, consequently promotions have also not been granted.