(1.) This Contempt Petition was filed for non-compliance of the direction of this Court in the Writ Petition filed by the petitioners earlier in W.P.(MD)No.12006 of 2013. This Court has passed an order on 03.10.2013 in the Writ Petition in the following lines:
(2.) Though this Contempt Petition was filed in 2013, it was being adjourned on several occasions for reporting compliance. On earlier occasion, the respondents 1 and 2 failed to appear and this Court was pleased to issue warrant for appearance. Even thereafter, the respondents 1 and 2 did not comply with the direction of this Court.
(3.) The first respondent earlier filed a Writ Petition in W.P. (MD)No.9217 of 2012 for issuing a Writ of Mandamus directing the Inspector of Police to return back the 25 original certificates (provisional) of the students studying in the college, 100 original teaching experience certificates, Canon Video Camera, etc. The Writ Petition was also clubbed along with this Contempt Petition and this Court by order dated 12.12.2014 dismissed the Writ Petition and issued further direction to the respondents. This Court, after observing that the contention of the petitioner/first respondent herein is not acceptable, directed him to pay a sum of Rs.50,000/- to each of the petitioner in the contempt petition as compensation within a period of two months from the date of receipt of copy of the order. The operative portion of the order reads as follows: