S.B. Sinha,.J - (1.) .- This appeal is directed against an order dated 7.8.99 passed by a learned Single Judge of this Court in C.R. No. 13329(W) of 1994 in an application for contempt whereby an where under it was directed : "However, in the Special facts and circumstances of the case, I direct the Employment Exchange concerned to sponsor the names of the writ petitioners when names would be sought for by the Secretary of the Selection Committee of the North 24 Parganas District Primary School Council, no matter whether the petitioners' names were already sponsored once by the Employment Exchange and no matter whether the petitioners are over aged. I make it clear that the writ petitioners would not be required to enlist their names with the Employment Exchange concerned afresh. The Selection Committee should also issue interview letters to the writ petitioners and should consider their cases along with other eligible candidates without raising the question of age for. It is submitted by Mr. Basu, on behalf of the Council that the Panel for the year 1998 has already been prepared and that is under Challenge in this Hon'ble Court, and the Petitioner's names will be considered next year when the panel for the year 1999 would be prepared. I further, make it clear that the Council while preparing the panel for 1999 and interviewing the writ petitioners, should consider the case of the writ petitioners sympathetically."
(2.) The aforementioned contempt proceedings arose out of an order dated 22.12.1993 wherein a learned Single Judge of this Court disposed of the writ application directing : "This writ application is being moved upon notice in the office of the learned Government Pleader, and pursuant to such notice. Mr. Arabinda Roy, learned Advocate is appearing for the State respondents. Having heard the learned Advocates for the p ies, I dispose of the writ petition itself by directing the respondents to prepare a panel on the basis of interview held on and from March 14, 1990 to March 19, 1990 and forward the same to the respondent concerned, for necessary approval, and to give appointment to the successful candidates, including the writ petitioners herein condoning the age limit of the petitioners, if there be any, within two months from date."
(3.) As there has been wilful or deliberate violation of the said order, the said contempt application was filed.;