RAJAN NAIR Vs. MOHAN

JUDGEMENT

(1.) The complainant has filed this petition under the Contempt of Courts Act, 1971 (for short, the Act) praying that necessary action may be taken against the respondent for contempt of this court as per the memorandum of charges produced along with the petition. The facts leading to the petition are as follows:

(2.) Petitioner was employed as a temporary Salesman cum Assistant Accountant in the Cochin Unit of the Indian Naval Canteen Service. His services were terminated with effect from 8-4-1982. The termination was challenged before this court in O.P. 2990/1982. By judgment dt. 30-10-1984 the termination order was quashed and consequential directions were issued by this court. The operative portion of the judgment reads:

(3.) Respondent took up the matter in appeal. A Division Bench of this Court by judgment dt.c18-3-1985 rendered in W.A.58/1985 dismissed the appeal. A special leave petition was filed before the Supreme Court as SLP 8284/1985. That petition was disposed of on 18-3-1986 by the following order: