R C AGGARWAL Vs. SANAT KAUL

JUDGEMENT

(1.) By way of this contempt petition filed in December 2006, under Section 12 of the Contempt of Courts Act, 1971, the petitioner alleged non-compliance of an order passed by this Court on 14th March, 2006 in LAP 266 of 2006.

(2.) The issue in the LPA was whether the petitioner's lien continued with his parent department on the post of Financial Controller and Secretary for a period of five years from the date he was released. This Court set aside the order of respondent dated 3rd January 2003 terminating the lien of the petitioner and observed that the petitioner shall have lien for a period of five years from 7th September 2000. This Court also directed that since the petitioner was not being allowed to join his parent department on the ground of termination of his lien, he be allowed to join the post of Financial Controller and Secretary in DTDC immediately and in case the post was not vacant, he shall be given equivalent post with all benefits.

(3.) An SLP was preferred against this order whereby leave was granted by the Supreme Court, however, no stay was granted. The petitioner filed the present contempt petition on the ground that order has not been complied with and the respondent officials should be punished for contempt.