RANJAN KUMAR GIRI Vs. BISHNUPADA SETHI

JUDGEMENT

(1.) This Contempt Petition has been filed challenging non-compliance of order dtd.15/12/2022 and subsequent order passed by this Court on 6/4/2023 in CONTC No. 2225 of 2023.

(2.) It is the case of the Petitioner that when his claim for appointment under the provisions of Rehabilitation Assistance Scheme was rejected vide order dtd.24/11/2021 relying on the provisions contained under OCS (R.A.) Rules, 2020, Petitioner challenging the said order approached this Court in W.P.(C) No. 17871 of 2022. This Court while taking up the matter on 15/12/2022 disposed of the writ petition with a direction on the Opp. Parties to consider the case of the Petitioner in the light of the Judgment passed by the Hon'ble Apex Court in the case of Malayanada Sethi Vs. State of Odisha (Civil Appeal No. 4103 of 2022) disposed of on 20/5/2022. This Court passed the said order on the concession given by the learned State Counsel. 2.1. However, when the said order was not complied with within the time stipulated by this Court, Petitioner filed CONTC No. 2225 of 2023. This Court vide order dtd.6/4/2023 while disposing the said Contempt Petition, allowed further one month time to comply the order passed by this Court on 15/12/2022. On the face of such further extension of time, when the order was not complied with, the present Contempt Petition was filed.

(3.) This Court on 21/7/2023 directed the learned State Counsel to obtain instruction on the matter and fixed the matter to 21/8/2023. On 24/8/2023 and 25/9/2023 considering the request made by the learned State Counsel the matter was adjourned pending compliance of order dtd.21/7/2023. When this Court took up the matter on 25/9/2023 when a request was once again made by the learned State Counsel to allow further time, this Court accordingly directed for personal appearance of Opp. Party Nos. 1 and 2 on 26/9/2023.