A.K.Ganguly, J. - (1.) This contempt application has been filed by the petitioner alleging wilful and deliberate violation of the order dated 5th August, 2003, passed by this Court by W.P.S.T. No. 612 of 2003. On 5th August, 2003 this Court, upon hearing the parties, was pleased to pass the following order: "Heard counsel for the parties. The order of the Tribunal against which this application has been filed could not be annexed, as according to the learned counsel for the petitioner, he is not able to obtain the copy of the same. We, therefore, adjourn the matter till Monday the 11th August, 2003. We hope by that time the order impugned in this writ application will be made available to the petitioner. Let the matter appear on next Monday the 11th August. 2003. Parties are directed to maintain status-quo as on date till next Tuesday the 12th August, 2003. In the facts and circumstances of the case let a Xerox plain copy of the Order duly countersigned by the Assistant Registrar (Court) be made available to the learned counsel for the parties, on usual undertaking."
(2.) The prayer for injunction was made in connection with an appointment which was about to be made to the post of Additional Engineer, Mechanical in PW (Roads) and over which litigations were pending.
(3.) The basic facts of the case are that the writ petitioner was holding the post of Superintending Engineer (Mechanical) in PW (Roads). His case is that he is entitled to be promoted to the said post with effect from 4.8.1985 on a vacancy which arose in the said post. Various legal proceedings have been initiated by the petitioner in respect of that claim.;