SATYAWAN Vs. KRISHNA BAHADUR UPADHYAY

JUDGEMENT

(1.) This contempt appeal has come up after 12 years of its filing.

(2.) The appellant was the then Regional Joint Director of Education, who was directed to decide a rival dispute of a Committee of Management vide judgment of this Court dated 10th April, 2003.

(3.) The officer appears to have completed the hearing on 25th June, 2003 but orders were not delivered. When Contempt Application No. 2970 of 2003 was filed, upon issuance of notices, the order was passed by the officer on 4th November, 2003. When the contempt application came up for final hearing, a learned Single Judge after having noticed the above facts, observed that prima facie a contempt has been committed by not strictly obeying with the order dated 10th April, 2003. However, the court instead of punishing the appellant under section 12 of the 1971 Act disposed of the contempt petition by directing that he will deposit Rs. 5,000/- as damages, and the Director of Education was further directed to deduct the aforesaid amount from the salary of the appellant.