Prabir Kumar Samanta, J. - (1.) This contempt application is for alleged violation of the order dated 23.11.98 passed by this court in Writ Petition No. 21196(W) of 1998. By the said order this court directed the concerned respondent authorities to consider the case of the writ petitioners for regularisation and/or permanent absorption of the writ petitioners in Group 'D' posts in the Panchayat Samity.
(2.) Originally the petitioners were engaged for collecting tolls for paddy, vegetables and fruits which landed at a ghat under Canning-I Panchayat Samity at a remuneration of Rs. 8.10 per day payable on monthly basis. Such engagement was made sometime in the year 1980 on purely temporary basis with the stipulation that the same would be terminated without any notice.
(3.) The petitioners moved a writ petition for regularisation of their services against appropriate posts under Panchayat Samity. This court by an order dated 10.3.87 directed the concerned authorities to consider the case of the writ petitioners.;