S. S. CHAHAR Vs. D. K. SARRAF

JUDGEMENT

(1.) The instant contempt petition has been filed alleging that the respondents have deliberately violated the judgment dtd. 21/1/2010, passed by this Court in W.P.(C) 8415/2009 titled as Voice of India v. Union of India & Ors.

(2.) The facts, in brief, leading to this petition are as under:-

(3.) It is stated by the petitioner that in spite of being a Member of the Board, he was excluded and was not made a part of the collective decision making process and the respondents have taken decisions which were non-collegiate and continued to delegate the core functions to the Chairman and thus violating the mandate of this Court in Voice of India (supra).