S.P. Mehrotra, J. - (1.) The present contempt petition purporting to be under Sections 12/13 of the Contempt of Courts Act, 1971 read with Article 215 of the Constitution of India has been filed by the petitioners applicants , interalia, praying for initiating proceedings against the opposite parties for contempt of this Court on account of their failure to comply with the order dated 3.5.1993 passed by this Court in Civil Misc. Writ Petition No. 13703 of 1993, Jharkhandey Singh and Anr. v. State of U.P. and Ors.
(2.) It is stated in the affidavit accompanying the contempt petition that the petitioners-applicants applied for appointment on the post of Assistant District Government Counsel (Criminal ) in the year 1992; and that their applications were duly forwarded by the District Magistrate, Varanasi and the District Judge, Varanasi. , and that in pursuance of the aforesaid recommendation made by the District Judge and the District Magistrate, the State Government issued appointment letters on 28.11.1992 to the petitioners applicants Copy of the said appointment letter dated 28.11.1992 has been filed as Annexure No. I to the affidavit accompanying the contempt petition .
(3.) A perusal of the said appointment letter dated 28.11.1992 shows that the appointments were for the period upto 30.1 1.1993.;