ORDER
1. As the petition for making clarification in the directions contained in Rajdeo Sharma v. State of Bihar is being heard today the time limit mentioned there is kept in abeyance for a period of three months from today for the purpose of considering the feasibility for issuing the clarifications sought for.
2. The Chief Secretary of the State of Bihar is directed to file an affidavit with reference to the dates as to how steps have been taken for complying with the directions contained in the last paragraph of the judgment in Rajdeo Sharma v. State of Bihar . If not complied with so far he would show cause why Contempt proceedings should not be initiated against him. The affidavit should reach this Court on or before 19-7-1999. This order shall be communicated immediately.
3. Judgment reserved in Cr.M.P. No. 2326 of 1999.