- (1.) ALL these Contempt Applications arise out of a common order dated 7th April, 1998 passed by a Division Bench in L.P.A. No. 161 of 1996(R) and L.P.A. No. 162 of 1996(R), wherein certain directions were given to Opposite party No. 2 for providing appointment to land losers.
(2.) WHILE in some of the cases it is stated that the aforesaid judgment dated 7th April, 1998 has not been complied in letter and spirit, in rest of the cases, it is stated that the subsequent order passed in other Contempt proceeding arising out of the same judgment has not yet been complied. From the earlier order passed by this Court and the enclosures, it will be evident that a panel of displaced persons was prepared in the year 1991 containing names of about 2010 persons. After hearing the parties in L.P.A Nos. 161 of 1996(R) and L.P.A. No. 162 of 1996(R), the following direction was issued by the Court: "Para -8". Both these appeals are accordingly disposed of in terms of the aforementioned scheme proposed by the Steel Authority with the following direction/observations: (i) The Steel Authority shall prepare a list containing names of displaced persons in accordance with Clause (1) of the proposed scheme within two months of the receipt of the certified copy of this judgment The list so prepared shall be sent to the Director, Project Land and Rehabilitation, for verification, who shall get the bona fide of the status and claim of such persons verified and submit the report in connection therewith to the Steel Authority within three months from the date of receipt of the request for verification. The Steel Authority will thereafter hold interview for selection of suitable candidates and prepare a panel containing the names of selected displaced persons within two months. (ii) The persons whose names are included in the panel will be placed in two categories according to the criteria already laid down and referred to hereinbefore. The persons in category No. (i) will be given employment first. Thereafter, those who are Included in category No. (ii) will be considered for employment. (iii) The persons who were appointed during the pendency of the writ application prior to grant of stay order on 3.4.96 will be allowed to continue in service. The persons from 1991 panel, who were issued appointment letter prior to 3.4.96 but could not joint service due to the aforementioned stay order, will also be allowed to join service, subject to verification of their status and fitness.
(3.) IT appears that a number of contempt petitions were filed by one or other parties, alleging non compliance of the Court's orders, on the ground that they have not been appointed inspite of the order of the Court. It was pleaded that their names were appearing in the panel but they had not been appointed. One order was passed by the Court on 1St August, 2000 in MJC No. 139 of 1999(R) [Lal Bahadur Dubey v. B.N. Singh and Ors]. In the said case, taking into consideration the earlier order passed by the Court and the proposed scheme, the contempt application was disposed of with certain observations.;