CH A V PRASAD Vs. G SHANKAR RAO

JUDGEMENT

(1.) Heard both sides.

(2.) This Contempt Petition has been filed to punish the respondent Shri G. Shankar Rao, the Registrar of Jawaharlal Nehru Technological University (since retired) alleging that he has deliberately disobeyed the order dated 20-11-1996 passed by this Court in W.A.Nos.955 of 1996 and 963 of 1996 and did not implement the same. While passing the order dated 20th November, 1996, this Court issued the following direction:

(3.) A counter-affidavit was filed in the contempt case. Para 4 of the same is relevant for the purpose of appreciating the 'contention of the respondent herein.