- (1.) Heard counsel for the applicant, the standing counsel for the respondents and perused the record.
(2.) This contempt petition has been filed alleging non-compliance of the order of this Court dated 21-2-2000 passed in Writ Petition No. 8062 of 1994 Shobha Ram Yadav v. State of U.P. and another.
(3.) It is submitted that the opposite parties have not considered the case of fhe petitioner for appointment although copy of the order was served on 10-3-2000 and 6-5-2000.;