PRITHAWI NATH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Appellant filed an application under Sections 11 and 15 of the Contempt of Courts Act, 1971 (in short the Act) read with Article 215 of the Constitution of India, 1950 (in short the Constitution). The foundation of such application was alleged non-compliance of the directions given by a learned single Judge of the Patna High Court in CWJC 1120 of 1998 by order dated 30.3.1999.

(2.) A learned single Judge of the said High Court, while dealing with the application for initiation of contempt proceedings, has passed the impugned judgment holding that it would not be proper to take any action for contempt. Though learned single Judge noticed the scope of consideration while dealing with an application for initiation of contempt proceedings was confined to the question whether there was compliance with the order or not, yet proceeded to examine the correctness of the order and called upon the parties to satisfy him that the direction of the kind contained in the order dated 30.3.1999 could be issued. After an indepth analysis, he came to hold that the directions could not have been given and therefore there was no scope for taking any action for contempt.

(3.) Learned counsel for the appellant submitted that the learned single Judge has not kept the correct parameters of law in view while dealing with the application for contempt. In essence he has sat in judgment over the decision rendered by another learned single Judge. It was not open in the contempt proceedings to examine whether the order, non-implementation of which was being urged, is valid or not. That is beyond the scope of consideration.