BEENA ANAND Vs. ANUJ KUMAR BISHNOI & ORS

JUDGEMENT

(1.) Vide the present petition, the petitioner seeks directions thereby to initiate contempt proceedings against the respondents for wilful and deliberate disobedience of the order dated 02.08.2011 passed in W.P.(C) No.1483/2005.

(2.) While disposing of the aforesaid writ petition, in para 19, the Double Bench of this Court passed the following directions:-

(3.) It is pertinent to note here that vide order dated 28.09.2010 passed in W.P.(C) No.1483/2005, the respondents were directed to sort out the issue and bring before the Court the agreed Recruitment Rules, which were intended to be put in place.