- (1.) Heard the parties.
(2.) This contempt application is arising out of order passed in CWJC No. 290/2001.
(3.) Writ petitioner is the Union of employees working in different departments of the Bihar State Electricity Board. The members of the Union have been working since 20/30/40 years and their date of birth were duly recorded in the service record. However, all of a sudden, the authority of the Board issued a general order directing all the employees to appear before the Medical Board for the assessment of age. The said general order was challenged by the Union by filing CWJC No. 290/2001 on the ground inter alia that the authority of the Board without assigning any reason and without giving opportunity of hearing to the petitioner, cannot compel the employees who worked about 30-40 years to go for medical examination for assessment of age. This Court finding prima facie case, directed Mrs. I. Sen Choudhary, learned Counsel for the Board to file counter-affidavit. This Court by order dated 25-1-2001 further directed the respondents not to take any coercive steps against the petitioner, till further order is passed.;