KULDIP NARAIN LAL Vs. MAHENDRA PAL JAM

JUDGEMENT

(1.) This appeal has been filed by Kuldip Narain Lal, appellant, against the order passed by Honble Mr. Justice P.N. Goel in Contempt Case No. 304 of 1981. Kuldip Narain Lal v. Sri Mahendra Pal Jam and Sri Shankar Lal Jaiswal by which he has discharged the notice for contempt issued against the opposite parties and held them not to be guilty of the contempt of Court.

(2.) It appears that the appellant was appointed as officiating Collection Amin by the order dated 22/8/1980. But subsequently by another order dated 21/6/1981 he was made seasonal Collection Amin. The appellant challenged this order by way of petition before the Service Tribunal Lucknow and applied for an ad interim stay order that the order dated 21/6/1981 should not be given effect to. On 19/9/1981 the Tribunal passed an order that 12/10/1981 be fixed for bearing of the stay matter and till then status quo as prevailing on that day be maintained. This stay order was subsequently confirmed on 21/10/1981. The grievance of the appellant is that the opposite parties have ignored this order of the Tribunal and have not given him pay and have committed contempt of the order of the Tribunal and, therefore, be punished for contempt.

(3.) The opposite parties filed their objection saying that no order of the tribunal was disobeyed and no contempt was committed.