JOHN MATHEW Vs. PRINCIPAL MEDICAL COLLEGE

JUDGEMENT

(1.) This is a petition by the petitioner in O. P. No. 1351 of 1963

(2.) Contempt proceedings are essentially punitive in nature and not remedial, even though the effect of the proceedings in cases of wilful disobedience to a judgment or order may be to compel compliance with it.

(3.) In S. S. Roy v. State of Orissa ( AIR 1960 SC 190 ) the Supreme Court has observed: