- (1.) HEARD Sri Yogendra Pati Tripathi learned Counsel for the applicant. Rejoinder affidavit has been filed by learned Counsel for the petitioner. Let the same be taken on record.
(2.) THIS contempt petition has been filed against the opposite party alleging deliberate disobedience of the judgment and order dated 10. 7. 2006 passed by this Court in W. P. No. 35134 of 2006. Notices were issued to the opposite parties on 9. 5. 2007.
(3.) A perusal of the order dated 10. 7. 2006 indicates that this Court considered the contention of the petitioner that he is entitled to be sent for Special B. T. C. Training Course and he had made a representation which is pending consideration before the authority concerned. This Court disposed of the writ petition with a direction to the authority concerned to consider and decide the aforementioned representation of the petitioner by a reasoned and speaking order within two months from the date of production of a certified copy of the said order. According to the averments made in paragraphs 7 and 8 of the affidavit supporting this contempt petition, it appears that the order of this Court was served on the opposite party through various representations made by the applicant. However, when the opposite party did not pass any order on the representation of the applicant, this contempt petition has been filed.;