(1.) THE petitioner filed a writ petition being No. 3120/94 claiming manifold reliefs including quashing of promotion orders of some of the respondents and a mandamus seeking his posting in the Zonal Office and a mandamus to the respondent-bank to count and compute the service of the petitioner.
(2.) DURING the pendency of the writ petition, departmental proceedings were going on against the petitioner on the ground of misconduct alleged against him for which he was charge sheeted. The petitioner was dismissed after holding the enquiry during the pendency of the writ petition. The writ petition filed by the petitioner was dismissed. Petitioner preferred a lpa against the order of the Single Judge. This LPA was also dismissed. Petitioner has filed this contempt petition alleging that his dismissal during the pendency of the writ petition amounted to Contempt of Court and therefore, this Court should initiate contempt proceedings against the respondents.
(3.) I consider that the petition filed by the petitioner is misconceived. The petitioner has been dismissed in accordance with due process of law as there was no stay against departmental proceedings. No contempt is made out. This petition is a frivolous petition is hereby dismissed.