R S PARODA Vs. A UMA

JUDGEMENT

(1.) This Contempt Appeal is directed against the order of the learned Single Judge dated 25-1-1999 in CC.No. 1360 of 1997 holding the appellants as guilty of contempt of this Court for violation of order dated 3-12-1996 passed in W.P.No.29904 of 1995 and imposing the punishment of fine of Rs.1,000/- on each of the appellants.

(2.) This case has a chequered history. To have a proper understanding of the matter, it is necessary to briefly narrate the events that led to the passing of the impugned order by the learned Single Judge.

(3.) The respondent - writ petitioner herein is a Post Graduate in Science from Sri Venkateswara University, Tirupati and also completed M. Tech., in Chemistry from I.I.T., Delhi in the year 1993. Pursuant to a notification issued by the 3rd respondent inviting applications for holding a competitive examination for filling up of vacancies of Scientists of ARS (Agricultural Research Services) and for other posts under Indian Council of Agricultural Research (ICAR), the respondent applied for the same. She appeared for the written test consisting of General Knowledge, Professional subjects I and II held on 14th, 15th and 16th October, 1994 with Roll No. 5784. Thereafter she was called for interview on 9-3-1995 before the Board constituted for the discipline of Biochemistry (Plant Sciences). Apart from the respondent, two more candidates appeared for the interview. She claims that the Board has recommended the names of all the candidates appeared for the interview for recruitment to the post of ARS in ICAR. Appellant No.2 herein in his proceedings dated 27-3-1995 directed the respondent to appear before the competent Medical Board for medical examination and the Medical Board sent its report to the Deputy Director of ICAR after medical examination. Similarly enquiry was also made by the police as to the antecedents of the respondent on 18-6-1995 and report, was submitted to ICAR. It appears that, however, in the results published by the 3rd respondent in the Employment News on 9-7-1995, her name did not find place. She made representations to the appellants but nothing has been communicated to her. On these averments she filed the writ petition seeking the following prayer: To issue a Writ of Mandamus directing the respondents to issue an order of appointment to the petitioner for the , post of Scientist under Agricultural Research Services in pursuance to the examination conducted by the 3rd respondent for the year 1994-95 from the date on which other candidate or candidates are appointed in the discipline of Bio-chemistry (Plant Sciences) with all monetary benefits by holding the publication of the 2nd respondent in Employment News edition dated 9-7-95 in so far as it relates to the selection of candidates in examination Biochemistry (Plant Sciences) as illegal, arbitrary and without jurisdiction....