V.K.Gupta, D.N.Prasad, CJ. - (1.) This contempt application arises out of the order passed on 20th December, 2000 by a Division Bench of this Court in LPA No. 426 of 2000 wherein, inter alia, the Bench directed the respondents to enquire into the claims of the petitioner-appellant, consider his representation and dispose of the same by passing a reasoned order within three months from the date of receipt of the representation.
(2.) It is the undisputed case of the parties that pursuant to the aforesaid order, the appellant-petitioner did submit his representation in the month of January, 2001.
(3.) A slight development took place in the meanwhile. The communication dated 12th July, 2001 (Annexure 5 to the Contempt Application) was sent to the petitioner- appellant in which it was intimated that the Project on being wound up, the matters relating to the same were being dealt with by the concerned Department of the State Government and, therefore, the Post of the Project Director had ceased to be in existence. Actually, it appears that because the petitioner-appellant was also made aware of the change in the situation, he submitted a representation in April, 2001 addressed to the Chief Engineer, Rural Engineering Organisation (R.E.O.), Ranchi (respondent No. 3 in this Contempt Application).;