P.M.JOSHY Vs. LOKNATH BEHRA IPS

JUDGEMENT

(1.) Heard the learned counsel Sri.S.Vishnu appearing for the petitioner, who is a stranger in respect of the proceeding in the W.P.(C)No.27310 of 2015. A Division Bench of this court in that case on 21.10.2015 had considered the grievance raised by the Chief General Manager of the BSNL and ordered for Police Protection in the event any obstruction is caused to the officers and staff of the BSNL, through demonstration or strike by the Trade Unions.

(2.) According to the petitioners' lawyer, the ingress of certain members of the unions was obstructed by the agitators but when the present applicant approached the writ petitioner for getting the BSNL authorities to implement the orders passed by this court in the Police Protection matter, inaction on the part of the said authority was seen. The 3rd party has therefore filed this case to draw the attention of the court to the inaction of the respondents.

(3.) As can be seen, in a matter like this, the beneficiaries of the Police Protection order is not before us. At any rate, they do not appear to be aggrieved by the alleged obstruction, mentioned in the present petition. In such circumstances, we feel that initiating Contempt proceeding on the basis of a Complaint made by a 3 rd party, more than two years after the court's judgment on 21.10.2015, would not be justified.