Narain Shukla, J. - (1.) HEARD Mr. A. P. Singh, learned Counsel for the Petitioner and Mr. Lalit Shukla, learned standing counsel for the Respondents.
(2.) THE Petitioner is claiming the disobedience of the order dated 30.11.2004, passed in Writ Petition No. 6694 (S/S) of 1997, whereby this Court disposed of the writ petition finally in the following terms: Therefore, these writ petitions are disposed of finally with the direction that the opposite parties shall consider the cases of the Petitioners from select list 1995, only if it is found that any vacancy was already existing during the life time of the select list, 1995, i.e., one year's time, consequently they will be given appointments but the vacancies which were occurred after expiry of one year from the date of publication of select list, 1995, the same should be filled up by making fresh selection and in that case it will be open for the Petitioners to participate therein and in case last date of submitting of application has expired and any or some of the candidates could not apply due to the pendency of these writ petitions before this Court, the opposite parties shall provide opportunity to them to make application to appear in the selection of the post of Stenographer. The Petitioner has submitted that total 127 vacancies occurred during the life time of the select list of 1995, but neither the Petitioner has been considered nor appointed on the post of Stenographer. He has further submitted that the select list of 1995 was published on the Notice Board on 12.12.1995 and in pursuance thereof 41 candidates have been appointed on the post of Stenographer and thereafter six candidates further have been appointed on 9th May, 1996, but the Petitioner's case has not been considered and accordingly he claims that the Respondents have committed contempt of this Court and are liable to be punished under the Contempt of Courts Act.
(3.) IN defence the opposite party No. 1 has taken the stand that in the year 1995 special selection drive was undertaken to fill up 41 vacant posts of the Stenographers as backlog from amongst the Scheduled Caste and Scheduled Tribe candidates and the Selection Committee constituted for the purpose prepared the list of 172 candidates, since there were only 41 posts of Stenographers available for filling up the quota of Scheduled Caste and Scheduled Tribes, appointment letters of those candidates in accordance with the merit list were issued. However, out of 41 candidates six did not join, on account of which the next six persons, i.e., from Sl. Nos. 42 to 47 were issued appointment letters. Validity of the select list was for only one year, which expired on 31st August, 1996, as the select list was made available on 1st September, 1995, under the circumstances thereafter from the aforesaid select list no vacancy could be filled in.;