PRAMOD KUMAR Vs. R C JAIN

JUDGEMENT

(1.) VIDE these petitions, the petitioner seek to initiate contempt proceedings under section 12 of the Contempt of Courts Act, 1971 for violation of order dated 18.11.2013 passed by this Court in WP(C) No.3869/1999 and WP(C) 5150/1999.

(2.) IT is pertinent to reproduce the relevant part of order dated 18.11.2013 whereby this Court recorded as under: -

(3.) PURSUANT to the aforesaid order, the respondent school issued office order dated 31.03.2014 which reads as under: -