ANITA KIRAN CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner, who is party-in-person, has fled this petition under Sec. 12 of Contempt of Court Act in respect of alleged contempt order dtd. 24/03/2022 in her earlier Writ Petition No.502 of 2021 thereby asking for various reliefs as prayed in this petition.

(2.) On perusal of the prayers of this contempt petition, it appears that the petitioner has claimed various reliefs namely monitory reliefs as claimed in prayer clause-B and penal actions to be taken against the present respondents / contemptners and others such as fling criminal prosecution against them and their termination from service and also recovery of salary for a certain period of one Mr. Dr. Shriniwas Sonwane.

(3.) The petitioner herself submits that the respondents / contemptners did not act as per the direction given by this court under order dtd. 24/03/2022 in Writ Petition No.502 of 2021 and therefore, they must be held in contempt.