H.C.MISHRA,J. - (1.) This contempt application is directed against the respondents, for non-compliance of the order dated 21.7.2016 passed in W.P.(S) No. 2322 of 2015.
(2.) In view of the order that is going to be passed today, few factual backgrounds are necessary.
(3.) The petitioner was working as a voluntary worker in the Health Department in Dumka. His services were terminated by order dated 30.7.2009. The petitioner had challenged the said termination order in W.P (S) No. 5191 of 2009, which was disposed of by order dated 19.12.2014, whereby, the said termination order was quashed and the respondent authorities were given the liberty to proceed afresh in the matter and take appropriate action in accordance with law.;