- (1.) This is an application for contempt for alleged violation of the interim orders of injunction dated 29th January, 1988 as well as 18th Feb. 1988 passed by a Single Bench of this Court in writ petition being Civil Rule No. 399-400 (W) of 1988.
(2.) According to the petitioner an interim order was passed by this Court in the aforesaid writ petition in terms of prayer 'e' of the main writ petition which is as follows : "An order of injunction do issue restraining the respondents and each one of them and their servants, agents from taking any steps and/or further steps for the purpose of filling up the vacancies of Forest Guard from outsiders whose names have been recommended by the Employment Exchange and/or from the Efficient National Volunteer Force personnel and/or taking any steps or pass any decision adverse to the interest of the petitioner".
(3.) Such order was extended by a subsequent order dated 18th Feb. 1988 till the disposal of the Rule which is also as follows: "In this Rule the petitioners have prayed for extension of the interim order which was granted on 29th January, 1988 for a period of 10 days. The petitioners have filed an affidavit showing service of copies of the writ petition along with notices and annexures upon the respondent Nos. 1 to 6 and receipts were granted by the respondents. In spite of such service no one on behalf of the respondents appeared to oppose the prayer for extension of the interim order. In that view of the matter I extend the interim order till the disposal of the Rule".;