CHANDER PAL SINGH Vs. AJAY KUMAR JOSHI

JUDGEMENT

(1.) These Contempt Petitions have been filed by the petitioners under sections 2 and 12 of the Contempt of Courts act, 1971 read with Article 129 of the Constitution of India.

(2.) The grievance of the petitioners was that the respondents have willfully disobeyed the judgment and orders passed by this Court on 20. 3.2001 in Civil Appeal Nos. 8467-8468 of 1995. Therefore, contempt proceedings should be initiated against the respondents.

(3.) In order to decide these contempt petitions it would be necessary to recapitulate some facts. Civil Appeal Nos. 8467-8468 of 1995 along with Civil Appeal No. 2167 of 2001 @ slp (C) No. 15849 of 1993, Civil Appeal No. 36 of 1994, Civil Appeal No. 6075 of 1997 were disposed of by this Court by a common order dated 20. 3.2001. By that order this court affirmed the order passed by the Division Bench of HIGH COURT OF ALLAHABAD that Kurk amins appointed on commission basis for recovery of outstanding dues of the co-operative societies hold civil post and are government servants.