NARAIN SINGH Vs. LALA RAJENDRA LAL

JUDGEMENT

(1.) THIS civil contempt petition arises out of an order dated 3-5-1973 passed in Civil Misc. Writ Petition No. 7898 of 1972. It may be stated here that notices of it have not been issued so far and the question is whether it should be done or not. Since the learned Counsel for the petitioner has argued the matter at great length it is necessary to narrate the circumstances in which this application has been moved.

(2.) THE appellant was appointed as Labour Welfare Officer in M/s. Upper Doab Sugar Mills Ltd. Shamli (hereinafter called the Mill) sometime in the year 1952 and was confirmed in 1953. According to him, he risked the displeasure of the Management of the mill with the result that on 28-6-1969 the Management terminated his services. Approval of the Commissioner was also obtained on 24-1-1969. Feeling aggrieved by this order the applicant preferred an appeal before the State of U. P. but unsuccessfully. Against this order of rejection by the State Government, the applicant filed a Writ Petition No. 2957 of 1969 which was allowed by a Bench of this Court and the appeal was remanded to the State Government for fresh disposal. This judgment was passed on 8-1-1972. On 21-10-1972 the State Government allowed the appeal and set aside the order of termination and directed that he should be treated as having been in service of the mill all through. The Mill filed a writ petition No. 7898 of 1972 against this order which was admitted on 14-12-1972 by a Division Bench of this Court. On the same day stay order was passed in the following terms:

(3.) THEREAFTER the applicant moved an application for vacating the stay order on which the order was modified on 3-5-1973, The relevant portion of the order reads as follows: