JABHIULLA COMPLAINANT Vs. CHIEF ENGINEER KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) The complainant Jabhiulla invoking the provisions of Article 215 of the Constitution of India read with Section 12 of the Contempt of Courts Act, 1971 (the Act for short), has sought to punish the respondents-accused 1 and 2 for the reasons set out in the complaint.

(2.) A few facts that are necessary for the disposal of this petition, are as follows :- The complainant filed W. P. No. 2976 of 1992 seeking a writ of Mandamus directing the respondents to consider his case for offering him a post in the Karnataka Electricity Board, (hereinafter called the Board) on compassionate ground, on the ground that his father Dastagir who had been serving as an employee of the Board in Chickmagalur Division died on 4-9-1989 in harness while on duty leaving behind him the members of his family consisting of his wife and eight children and that his application for appointment on compassionate ground came to be rejected by the Board though he was entitled to the appointment under the scheme called Appointment on Compassionate grounds of widows, sons, unmarried daughters etc., of a Board employee who dies while in service. The learned single Judge not being satisfied with the case made out by the complainant dismissed the writ petition. The matter was taken up in W.A. No. 2327 of 1992. The Division Bench of this Court on a consideration of the matter afresh allowed the writ appeal by its order dated 22-9-1993 and issued the directions as follows :-

(3.) Aggrieved by the above order, the respondents took up the matter before the Supreme Court in SLP. No. 7460 of 1994 which came to be dismissed with the following observations :-