(1.) HEARD Sri Suresh Singh, learned Counsel for the appellant and have perused the record.
(2.) THIS is an appeal filed against the Judgment and Order dated 8.2.2006 whereby cost of Rs. 5,000/ - has been imposed on the appellant for the delay in complying with the orders passed by this Court in writ jurisdiction.
(3.) CONSIDERING the fact that during the pendency of the contempt petition, appointment had been given to the respondent No. 1 on 17.12.2005, the contempt Court did not pass any order of punishment even though there was a delay of more than two years in passing of the order of compassionate appointment and making compliance by the appellant. The contempt Court, however, imposed a cost of Rs. 5,000/ -on the appellant on the ground of delay in making compliance of the order and compelling the respondent No. 1 to approach this Court time and again.