SANTOSH SINGH Vs. H.K.DOSHI

JUDGEMENT

(1.) This Contempt Petition under Article 215 of the Constitution of India read with Section 2 (B) of the Contempt of Courts Act, 1971 has been preferred for drawing contempt and suitably punishing the contemnors for having willfully disobeyed the order passed by this Court on 8.1.2019 in WPC No.1438/2018 (Ramdev Ram Vs. The State of Chhattisgarh & Others) whereby while disposing of the writ petition, the earlier interim order dated 18.5.2018 was continued. The said interim order of this Court was to the following effect :-

(2.) Brief facts giving rise to filing of writ petition preferred by Ramdev Ram, former MLA belonging to the present Ruling Party, as informed by him during his appearance before this Court, are that at the relevant time the writ petitioner was the Chairman of the Board of Directors of Zila Sahkari Kendriya Bank Maryadit, Ambikapur (for short 'the Bank'). In the meeting of the Board of Directors of the said Bank on 3.5.2018, a resolution was passed removing him from the post of Chairman. Pursuant to the resolution, the CEO of the said Bank issued an order directing his removal from the post of Chairman for 3 years. These two orders filed as Annexure-P/1 & P/2 with the writ petition were under assail in the petition.

(3.) The writ petition came up for hearing on 18.5.2018 and this Court passed the following order:-