R K GARG Vs. D D GAUTAM

JUDGEMENT

(1.) This contempt petition has been filed by the petitioner alleging violation of order dated 29th August, 2008. The relevant portion of the order reads as under :-

(2.) The contention of the petitioner in the petition is that this court had directed respondents to adjudicate show cause notice dated 28th March, 2007. However, respondent No.1 failed to adjudicate the validity of show cause notice dated 28th March, 2007 before proceeding to conduct a full fledged domestic inquiry upon the charge sheet. It is submitted that this amounted to a deliberate and willful disobedience of the directions of the court.

(3.) The order is very clear. The order does not say that the respondents were supposed to adjudicate the validity of show cause notice before issuance of charge sheet or before conducting inquiry. In fact, charge sheet had already been served upon the petitioner. This court gave direction for conducting and concluding the inquiry. Only while concluding the inquiry, respondent No.1 was to adjudicate the show cause notice dated 28th March, 2007 and not otherwise. Thus, this petition is a grave misuse of the judicial process.