(1.) Present contempt petition has been filed alleging wilful disobedience of the order dated 31st August, 2015 passed by the Presiding Officer, Industrial Tribunal, Karkardooma Courts, Delhi in RCA No.3/2015 staying the operation of the inquiry report dated 'Nil' holding that it would not be reasonable for the inquiry committee to absolve the petitioner from the allegation of sexual harassment at work place.
(2.) Learned counsel for petitioner states that despite the aforesaid ad interim ex parte order dated 31st August, 2015, the respondents have not allowed the petitioner to resume office stating that as the matter is sub-judice, the aforesaid order cannot be given effect to.
(3.) Learned counsel for respondents No.2 and 3 states that the Industrial Tribunal has not and could not have given any direction against the respondent No.2-private institute or against the respondent No.3 in the appeal filed by the petitioner. He states that pending inquiry on charges of sexual harassment, the petitioner had been asked to proceed on leave from 06th June, 2015 and the petitioner since then has been receiving his full salary. He also contends that as there is an ambiguity in the order passed by the Industrial Tribunal, the respondents cannot be held guilty of contempt.