AMARESHWAR SAHAY, J. - (1.) HEAD Mr. Ughal, learned counsel for the petitioner and Mr. M.K. Laik, Sr. S.C. -I for the State.
(2.) BY order dated 5.11.2004 notices were issued to O.P. No. 7 to show cause as why he be not proceeded against under the Contempt of Court Act for disobeying the order passed by this Court in W.P. (S) No. 6783/2002. Pursuant thereto a show cause has been filed by opposite party No. 7.
(3.) THE grievance of the petitioner is that by Annexure -I to the contempt application this Court while disposing of W.P.(S) No. 6783/2002 on 12/3.2004 held as follows : "In that view of the matter, at this stage it cannot be said that the authorities have come to a definite conclusion that the appointment letter of the petitioner was a forged one and therefore his appointment was invalid. In view of the admitted position that no order terminating the service of the petitioner has been served on him, I direct that the respondents to pay the salary to the petitioner till the date he is not terminated from his service. With the aforesaid observations and directions this writ application is disposed of." ;