- (1.) Leave granted.
(2.) This appeal is directed against a judgment and order dated 8.05.2006 and 16.05.2006 passed by a learned Single Judge of the Jharkhand High Court in a proceeding initiated suo motu under Section 12 of the Contempt of Courts Act, 1971
(3.) One Shri B.P. Sinha was a Senior Storekeeper working with the Appellant Institute. He died leaving behind his widow one Smt. Vidhya Devi on 17.06.1986. Allegedly, she made an application for an appointment of the respondent herein on compassionate ground. It was claimed that he was the grandson of the said late Shri B.P. Sinha. He was appointed on daily wages on 14.02.1987 and his services were extended from time to time.;