Girdhar Malaviya, J. - (1.) Heard the learned counsel for the applicant as also Sri A. N. Shukla, learned Standing Counsel representing the respondents.
(2.) The basis for the alleged contempt in this application is the non-compliance of the directions contained in the order dated 12-11-1987 as confirmed by the order dated 29-8-1988 in Writ Petition No. 7638 of 1987 whereby the High Court had directed the respondents to reserve 50%, seats out of the total vacancies falling in any department of the State Government. The applicant alleged that there were vacancies for filling up the post of the Collection Amins to which the retrenched Amins had to be adjusted in view of a Government order of 1976 which has been annexed as Annexure 11' to the application, but according to the applicant, the respondents did not care to reserve 50% of the seats for the class of the applicant, thereby making them liable to be punished for contempt of Court inasmuch as the respondents had not complied with the directions.
(3.) On the notice being issued all the respondents have filed their counter affidavits. The stand taken in the counter-affidavits is identical.;