- (1.) Heard learned counsel for the petitioners, learned counsel for the opposite party no.1 and perused the record.
(2.) This petition has been filed for the wilful disobedience of the judgement and order dated 08.05.2015 passed in Special Appeal No.31 (S/B) of 2005, whereby the following direction was issued: "In view of the conclusions drawn hereinabove and the reasons in support thereof, we allow Special Appeal No. 31 of 2005 and set aside the judgment dated 6th August, 2004 but at the same time we also grant relief to the writ petitioners to the extent of allowing the writ petition and quashing the final seniority list dated 2nd November, 2000 as well as the rejection of the representation of the writ petitioners vide order dated 21st November, 2000. All consequential action taken pursuant to the judgment dated 6.8.2004 would also stand annulled including the seniority list dated 21.10.2005. As a consequence of the aforesaid relief having been extended, we further clarify that the seniority list of the Lower Division Assistants shall be redetermined in the light of the observations made hereinabove and the principles that have been spelled out in this judgment as well as the rules and regulations applicable as per the law prescribed and after the exercise is completed, the list of 24.7.1991 and 25.7.1991 would stand modified accordingly if necessary as a fall out of such exercise. This exercise shall be undertaken by the State Government and concluded preferably within a period of three months and till such exercise is concluded no fresh third party rights should be created till finalization of the seniority as per this judgment. So far as the consequential action taken by the State Government pursuant to the impugned judgment dated 6th August, 2004 is concerned, since the judgment has been set aside, any action taken on the strength thereof also falls through."
(3.) Learned counsel appearing for the opposite party no.1 has raised preliminary objection that the petitioners of this petition were not the party to the Special Appeal No.31 (S/B) of 2005. Therefore, they have no locus to file the present contempt petition. It has also been submitted that the order dated 08.05.2015 has been complied with and the final seniority list has also been promulgated by the opposite parties. Therefore, the contempt is not made out.;