- (1.) The order under offence passed in the writ petition is dated 19.11.2014. The undertakings given by the Respondent- Urban Development Department during the pendency of the writ petitions was also recorded in the final order dated 19.11.2014, some of which are required to be quoted here under once again:- "According to the respondents, in view of sub - section 6(a) of Section 615 of 2011 Act, the respondent - Department is undertaking the exercise for verification of service records of the Mines Board employees and at the same time it is undertaking another exercise to determine the assets and liabilities of the Mines Board, which are to be borne by the respective Urban Local Bodies in which the Hazaribagh Mines Board has vested".
(2.) Certain statement made at para 7 to 9 in the counter affidavit filed on 12.11.2014 were also reproduced in the said order dated 19.11.2014. Para 9 of the said counter affidavit is also being quoted hereunder:- "Para 9:- That it appears from the abovesaid facts, the absorption of employees of Hazaribagh Mines Board and payment of retiral dues of the existing and retired employees is under active consideration and after necessary formalities steps will be taken for payment".
(3.) The operating portion of the order dated 19.11.2014 is also being quoted hereunder as the concerned opposite parties seem to have have forgotten the import of the order despite pendency of the instant contempt petition.:- "With the hope and trust that the issue now no longer remains litigated, the writ petition is being disposed of with a direction to the respondents to take a final decision in the matter and make payments of admissible retiral dues to the retired employees of the Hazaribagh Mines Board within a period of 3 months. Needless to say that the respondents would devise a proper means and procedure for disbursement of admissible post retirement dues to the retired employees. Both the writ petitions are accordingly, disposed of. All the pending I.A.s are also stand disposed of".;