- (1.) THIS application is for initiation of a contempt proceeding against the opposite parties / respondents for their purported disobedience and non -compliance of the order dated 14.07.2006 passed in W.P.(S) No. 6629 of 2005 by a Single Bench of this court.
(2.) THE petitioner along with several others had filed the writ petition vide W.P.(S) No. 6629 of 2005, praying for appropriate directions against the respondents on their claim for seniority over the respondents 21 to 41 and also for quashing the promotion and appointment of the respondents. After hearing the parties, while refusing to interfere with the orders of promotion and / or appointment of the private respondents, and rejecting the prayer of the petitioners in this context, this court on considering the petitioners' prayer for their seniority, had recorded its observations and issued certain direction to the respondent State Government in the following terms: "So far as seniority is concerned, the matter having been settled by a decision of the Supreme Court, rendered in the case of Sanjay K. Sinha -II Vrs. State of Bihar, reported in (2004) 10 SCC 734, no further finding is required to be given. The State Government is supposed to act in terms with the aforesaid decision of the Supreme Court, rendered Jitendra Nath Jha @ Jitendra Jha Versus State Of Jharkhand in the case of Sanjay Kumar Sinha -II (Supra) and if provisional gradation list dated 30th November, 2004 has been issued, in violation of the Supreme Court 'sorder and that has been brought to the notice of the authorities by the petitioners, the State Government is required to decide such objection expeditiously. It is expected that the State authorities will finalize the seniority list preferably within four months from the date of receipt / production of a copy of this order. This writ petition stands disposed of accordingly."
(3.) SHOW -cause replies have been filed on behalf of the respondents / opposite party nos. 3,4,5,6,7,29 and 39, whereby they would inform that the order / direction as contained in the order dated 14.07.2006 passed by this court in W.P.(S) No. 6629 of 2005 has been duly complied with in letter and spirit by the respondents. It is explained that the objections filed by the respondents against the provisional gradation list, were considered in the light of the judgment of the Supreme Court in the case of Sanjay K. Sinha -II vs. State of Bihar (2004) 10 SCC 734 and the same was accordingly disposed of by recording a reasoned and speaking order. There -after, a final gradation list was prepared.;