PROF. SUDHIR Vs. ANIKET COLLEGE OF SOCIAL WORK

JUDGEMENT

(1.) Heard Shri I.G. Meshram, the learned counsel for the petitioner.

(2.) The order of which contempt is alleged is order dated 29.8.2018 passed by the Assistant Commissioner, Social Welfare Department, Wardha directing the respondent Aniket College of Social Work to release the increments of which petitioner - who is an Assistant Professor employed with the said institution.

(3.) Shri I.G. Meshram, the learned counsel for the petitioner was called upon to satisfy this Court that the Assistant Commissioner, Social Welfare is a Court for the purpose of Contempts of Courts Act, 1971 ("Act" for short). Shri I.G. Meshram relies on the decisions of the Hon'ble Apex Court in The Bharat Bank, Ltd. Delhi v. The Employees of the Bharat Bank, Ltd. Delhi and the Bharat Bank Employee s Union, Delhi, 1950 AIR(SC) 188 and High Court of Judicature at Allahabad through its Registrar v. Raj Kishore and Ors., 1997 AIR(SC) 1186 to buttress the submission that the said authority is a Court for the purpose of the Act.