RAJENDER JAYASWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner has filed a contempt petition alleging violation of an order dated 9. 3. 2005 of this Court by the respondent. The order reads as under: the learned ASG enters appearance since he is present in the Court. The grievance of the Petitioner is that although the representation has been pending for over a year and the Board of Governors had met in October as well as in february, 2005, the representation has not been placed before us and no decision has been taken. The Writ Petition is disposed of with the direction to the Respondent to pass a speaking order on the Petitioner?s representation within ninety days from today.

(2.) IT is not disputed by the petitioner that after passing of above order, the respondent disposed of his representation and this was communicated to the petitioner vide an Office Memorandum dated 13. 6. 2005. In the O. M. in paragraphs 2 and 3 reasons for dismissal of the representation have been stated. This O. M. is signed by Prof. D. K. Bandyopadhyay, Direcotor, IIFM and Member Secretary IIFM Society by order in the name of the President IIFM society.

(3.) IT is stated by the Counsel for the petitioner that the communication should have been given to the petitioner by President of IIFM society and not by Director and the petitioner has private knowledge to the fact that his representation was not rejected but false communication has been given to it by the Member Secretary.