CAPT RAJINDER SINGH ROSHA Vs. JEHANGIR WADIA

JUDGEMENT

(1.) THE petitioner has prayed for initiation of contempt proceedings against the respondent, Jehangir Wadia (Jeh Wadia) for willfully disobeying the order dated 5th December, 2007 passed by the Court in CM No. 16404/2007 in W. P (C)No. 8703/2007.

(2.) THE petitioner filed the writ petition No. 8703/2007 seeking inter-alia direction to the respondents in the writ petition to issue "no Objection certificate" to the petitioner and to release the salary and other legitimate dues of the petitioner which were allegedly pending for last 11" months amounting to about Rs. 32,56,500/ -.

(3.) THE petitioner also filed an application for interim directions being cm No. 16404/2007 seeking direction to the Director General, Civil Aviation; union of India through Secretary, Ministry of Civil Aviation and Goair Airlines to issue "no objection certificate" to the petitioner so that he could join elsewhere in the meantime during the pendency of the writ petition.