- (1.) Heard learned counsel for the parties.
(2.) The grievance of the writ petitioners is that the order passed by Full Bench of this Court in C.W.J.C. No. 4783 of 1996 dated 07.12.1999, upheld by the Hon'ble Supreme Court in Civil Appeal No. 6626-75/2001 vide order dated 03.01.2006, has not been complied with by the State Government.
(3.) In the contempt petition it has been submitted that earlier also contempt petition was submitted and that has been withdrawn and, thereafter, this contempt petition has been submitted. This contempt petitioner has been placed before the Full Bench in view of the fact that earlier order, disobedience of which has been alleged, was passed by the Full Bench of this Court.;