KAMLA JOSHI & ANOTHER Vs. CHANDRA SINGH GWAL

JUDGEMENT

(1.) The petitioners allege in the present contempt petition that the respondent willfully disobeyed the Court's order dated 30.11.2012 passed in WPSS No. 968 of 2011, which reads as under:-

(2.) It appears that the above writ petition (WPSS No. 968 of 2011) was disposed in the same terms and observations made by this Court in WPSS No. 1181 of 2011. The operative portion of this same reads as under:-

(3.) In the case of Bhuwan Chandra Kandpal, 2005 1 UPLBEC 6, this Court passed the following order:-