SUO MOTU Vs. REGISTRAR, GUJARAT HIGH COURT

JUDGEMENT

(1.) THESE suo motu contempt proceedings arise from the order dated 27-12-2000 made by the learned single Judge directing the Registry to register the notice as an application under the Contempt of Courts Act, 1972 against the respondent, who is the Registrar of this Court, on the ground that there was inaction on the part of the Registrar to comply with the directions issued by the learned single Judge on 8th February, 2000 in Civil Application No. 282 of 2000 which, prima facie, amounted to contempt of Court.

(2.) IT appears that Special Civil Application No. 10364 of 1999 was filed by the Director, Government Printing & Stationery Department, Gandhinagar and the Additional Chief Secretary, Industries & Mines Department, Gandhinagar, against one Mr. M. G. Parmar, challenging the judgment and order dated 30-11-1998 passed by the Gujarat Civil Services Tribunal in a group of appeals which included Appeal No. 28 of 1998, setting aside the order dated 18-12-1997, by which the concerned employees were upgraded from Class IV to Class III posts, as a result of which, their dates of superannuation stood advanced by two years, and directing the authority that the order may be implemented with immediate effect.

(3.) THEREAFTER , on 27-12-2000, the learned single Judge has directed to issue a notice for initiating contempt proceedings against the respondent Registrar. In the said directions, after referring to the directions given on 8-2-2000, the learned single Judge observed that, in spite of those directions, till the date 27-12-2000, the Registrar had not taken care to apprise the Court about the action initiated by him and the further proceedings. The learned single Judge observed :