A.K. CHHIBBER Vs. CHAIRMAN, COAL INDIA LIMITED

JUDGEMENT

(1.) This is rule on two persons (respondents/contemnors No. 2 & 3) requiring them to show cause why they should not be proceeded against contempt for having disregarded and disobeyed, the order of this Court passed in Writ Appeal No.135/2009 dated 15/06/2010.

(2.) Division Bench of this Court, by its order dated 15/06/2010, while setting aside the order of learned Single Judge was pleased to direct the respondents therein namely, Coal India Limited, South Eastern Coal 1Fields Limited and Director (Personnel I. & R) Coal India Limited, to consider the case of promotion of the contempt petitioner with effect from the date when his juniors were considered for promotion and were promoted.

(3.) It is the case of the contempt petitioner that pursuant to the order passed by Division Bench of this Court on 15/06/2010, he communicated the order of this Court to the contemnors herein by making representation on 16/08/2010 and prayer was made to comply the aforestated order. It is further case of the petitioner herein that in respect of the representation made by the petitioner, in utter disregard of the order passed by this Court, his representation was rejected by the contemnor No. 3 herein by order dated 67/12/2010 and communicated by contemnor No. 2 herein by memo dated 09/12/2010 to him and it is further case of the contempt petitioner that a bare perusal of the aforesaid order would show that it is clear case of contempt of lawful authority of this Court.