SEEMA BHATT Vs. RANVEER SINGH AND OTHERS

JUDGEMENT

(1.) Applicant, claiming herself to be an R.T.I Activist has invoked contempt jurisdiction of this Court under Section 12 of the Contempt of Courts Act, 1971 requesting this Court that opposite parties may be punished for passing the various transfer orders in gross violation of the guidelines issued by Division Bench of this Court, vide judgment dated 28.08.2014, rendered in Writ Petition (S/B) No. 50 of 2014, Jagmohan Soni Vs. State of Uttarakhand and others and Writ Petition No. (S/B) 91 of 2014, Pushpa Rani Verma Vs. State of Uttarakhand and others.

(2.) Division Bench of this Court in Writ Petition (S/B) No. 50 of 2014, Jagmohan Soni Vs. State of Uttarakhand and others and Writ Petition No. (S/B) 91 of 2014, Pushpa Rani Verma Vs. State of Uttarakhand and others, in paragraph 4 of the judgment has made following observation which reads as under:-

(3.) It is contended by Mr. C.S. Rawat, learned counsel, appearing for the contempt applicant, that OPs have issued several transfer orders on the recommendation of the concerned Ministers as reflected in the copies of the record of transfers obtained under the R.T.I. Act.