MALE DEVA RAJU Vs. KUMAR VISHWAJEET

JUDGEMENT

(1.) Heard Mr. G.Arun Showri, learned counsel for the appellant/petitioner.

(2.) This contempt appeal is preferred under Sec. 19 of the Contempt of Courts Act, 1971, by the appellant/petitioner against an order dtd. 2/7/2021 passed by the learned single Judge in C.C.No.1214 of 2020, by which the learned Judge closed the contempt case holding that there was no wilful disobedience of orders of the Court.

(3.) An interim direction was granted in the Writ Petition No.7049 of 2020 on 18/3/2020, staying appointments of Assistant Public Prosecutors in respect of physically handicapped quota. It was alleged that while the aforesaid interim order was in force, appointment orders dtd. 16/10/2020 were issued to 48 members, including orthopedically handicapped persons. In the writ petition, the Director of Prosecutions, Prosecution Department, who was the appointing authority, was not arrayed as a party. On consideration of the materials on record, the learned single Judge observed that the intimation regarding interim direction was made subsequent to passing of the order dtd. 16/10/2020 and, therefore, there is no wilful disobedience of order of the Court.