- (1.) The above said group of contempt petitions are filed by the complainant-petitioners requesting this Court to initiate the contempt proceedings against the respondents for their alleged disobedience in not complying with the direction issued by this Court in the judgment dated 23.04.2014 passed in Civil Appeal No.4809 of 2014 along with other batch of Civil Appeals, the operative portion of the order passed in the above Appeals reads thus: "...We accordingly direct the appellants to implement the orders of the Division Bench of the High Court thereby continuing the respondents in their services and extend all benefits as have been granted by it in the impugned judgment."
(2.) Contempt Petition No. 350 of 2014 in C.A. No. 4809 of 2014 was first taken up on 11.8.2014, when this Court ordered the issuance of notice. Subsequently, the other connected contempt petitions were also listed along with the main contempt petition No.421 of 2014 in C.A. No. 4831 of 2014. The respondents appeared through their counsel who sought time to comply with the order and filed their counter affidavit.
(3.) Vide letter No. R.C. D-01-CC-12/2011/7030(S), the Government of Jharkhand, Road Construction Department, issued a Notification dated 15.09.2014 to one of the complainants, the relevant portion of which reads thus: "In compliance of the order dated 23.04.2014 of the Hon'ble Supreme Court in Civil Appeal No. 4809 of 2014 @ SLP (C)No. 266 of 2012, State of Jharkhand & Ors. Vs. Kamal Prasad & Ors., the cabinet's sanction has been obtained in the meeting dated 11.09.2014 and vide departmental resolution No. 6977 (S) WE, dated 15.09.2014, services of Shri Paras Kumar as Assistant Engineer on ad-hoc basis, are hereby regularised from his date of joining i.e. 27.06.1987. By order of Governor of Jharkhand Sd/- Principal Secretary to the Government 15.09.2014 Similar notifications were also issued to all the other complainants.;