BIJENDER SINGH Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) . This petition is filed under Section 2(b), 11 and 12 of the Contempt of Courts Act for punishing the respondent R.B.Solanki. acting Principal of B.R.Ambedkar College for committing wilful and deliberate contempt of this court by disobeying the directions contained in the order of this Court dated 27.10.1999.

(2.) . The facts leading to this petition, briefly stated, are that the petitioner was appointed as Ad hoc Junior Assistant-cum-Typist (JACT) in B.R.Ambedkar College w.e.f. 1.1.1997. with some breaks his adhoc appointment was extended from time to time. In June 1999 he filed CWP No.3750 of 1999 for regularisation of his appointment to the post of JACT. This Court disposed of the said writ petition by order dated 27.10.1999. Operative portion of this order, being relevant, is reproduced as under:

(3.) . The instant petition was filed by the petitioner on 20.9.2002, inter alia. complaining that soon after the decision in his writ petition, respondent no.2 terminated the adhoc appointment of the petitioner on the post of JACT w.e.f. 15.11.1999. Thereafter w.e.f. 1.12.1999 one Sudhir Sherawat was appointed as ad hoc JACT and this adhoc appointment was extended by letter dated 2.3.2000. Beside after the appointment of the petitioner one Devinder Singh was also appointed as adhoc JACT and he was still continuing to be in service. The termination of the service of the petitioner was arbitrary and illegal and was as a result of his filing the writ petition. Respondent no.2 has intentionally and contumaciously disobeyed the order of this Court as such is guilty of the contempt. Therefore, respondent no.2 should be punished and the petitioner should be directed to be reinstated to the post of JACT with consequential relief.