- (1.) HEARD learned counsel for the parties.
(2.) THE present two petitioners preferred two writ petitions, C.W.J.C No. 1277 of 1998(R) and CWJC No. 1303 of 1999(R), before this Court wherein directions were issued to the respondent -Jharkhand State Tourism Development Corporation Ltd to regularize the services of the writ petitioners. The order passed by the learned Single Judge was the subject matter before in L.P.A. No. 15 of 2000 and L.P.A. No. 308 of 2001, which were disposed of by the Division Bench of this Court by issuing following directions: "We, therefore, modify it to the extent that the Corporation must take immediate step, in the facts and circumstances of the case, to evolve a scheme for regularization of the services of these respondents on the post for which they were eligible, along with others, who were entitled to apply for, as and when such requirement arise, and consider their claim on merit and in accordance with Rules along with all eligible candidates, as early as possible.  The writ petitioners were appointed as back as in the year 1983, by now 29 years ago, as daily wagers on Class IV posts and since last 29 years they are working on the same post as well as daily wagers. When the directions issued by the Division Bench of this Court has not been complied with, the petitioners submitted this Contempt Petition.
(3.) IN reply to the Contempt Petition, it has been submitted by contemnors that originally the Corporation had seven posts and thereafter it created 29 posts and those 29 posts are mentioned in Annexure -A, dated 11th October, 2006 annexed to the show cause filed by the Corporation and thereafter 7 more posts were created. In view of above, there are total 7+29+7 = 43, number of posts are there.;