R.H. Zaidi, J. - (1.) BY means of this petition filed under Article 226 of the Constitution of India, petitioners pray for issuance of a writ, order or direction in the nature of mandamus commanding the respondents to provide suitable jobs to the petitioners. It appears that the land of the petitioners was acquired after following the procedure prescribed under the Land Acquisition Act. On the basis of a Government Order dated 21.11.1983, the petitioners were entitled to employment as the said Government Order specifically provides for employment of one of the family members of the tenure holder whose land is acquired, thus, the petitioners were entitled to employment, but till date no employment was provided to them. Consequently, they had to approach this Court and to file Writ Petition No. 7923 of 1992 which was disposed of by judgment and order dated 16.2.2000. The operative portion of the said judgment reads as under: Therefore, in view of the Government Order dated 21.1.83, the opposite parties are directed to consider the case of the petitioners for giving employment to the petitioners if the land of the petitioners or of the family to which the petitioners belong had been acquired by the respondent No. 1. With the aforesaid directions, the petition is disposed of finally. Sd/ - P.C. Verma, J.
(2.) THE grievance of the petitioners is that inspire of direction given by this Court for providing jobs to the petitioners, no jobs were provided till date. From the facts stated above, a case for action under the Contempt of Courts Act against the respondents is made out and in view of the provisions of Rule 7 Chapter 22 of the Rules of Court, which prohibits filing of successive petition on the same facts, the present petition under Article 226 of the Constitution of India is not maintainable. The petitioners, if so advised, may proceed against the respondents who have deliberately violated and flouted the order passed by this Court. Subject to what has been stated above, the writ petition stands disposed of finally.;