MANJU SAXENA Vs. NAINA LAL KIDWAI

JUDGEMENT

(1.) THE petitioner seeks initiation of criminal contempt proceedings and punishment to the respondents under the Contempt of Courts Act, 1971 on the ground that they have interfered with the due course and administration of justice by willfully and deliberately making false statements and suppressing documents to obtain the ex parte order dated 11. 08. 2006 thereby causing serious prejudice and irreparable injury to the petitioner. The petitioner also seeks action against the respondents under Article 215 of the Constitution of India in order to uphold the dignity of this Court.

(2.) THE petitioner is alleged to have joined the services of Hongkong and shanghai Banking Corporation as Lady Secretary. Later on she was appointed as a senior Confidential Secretary. The Banking Corporation is alleged to have reviewed its working norms. Revised working norms were offered to the petitioner which were declined by her and consequently her services are alleged to have been terminated with effect from 1st October, 2005.

(3.) THE order dated 30th June, 2006 of the Central Government Industrial tribunal-cum-Labour Court was challenged by the Banking Corporation in a writ petition being Writ Petition (Civil) No. 12602/2006. Along with the petition an application for interim order was also filed. A Learned Single Judge of this court by order dated 11th August, 2006 had stayed the interim order of the industrial Adjudicator dated 30th June, 2006.