DR G. SAMBASIVARAO Vs. ANIL KUMAR SINGHAL

JUDGEMENT

(1.) This Contempt Case has been filed seeking to punish the respondents under Sections 10 and 12 of the Contempt of Courts Act for willful disobedience of the Order dated 08.10.2020 passed by this Court in W.P.No.18212 of 2020.

(2.) The petitioner filed W.P.No.18212 of 2020 against the action of the respondents in not considering the representation dated 16.06.2020 for transfer as illegal and arbitrary. After hearing the learned counsel for the petitioner and the learned Government Pleader for Medical and Health, at the stage of admission, with their consent, this Court disposed of the Writ Petition by Order dated 18.10.2020, directing the respondents to consider the representation taking into consideration the facts stated by the petitioner therein. Complaining that the order of this Court dated 18.10.2020 is not complied with by respondent No.2 willfully, the present Contempt Case has been filed.

(3.) A Counter Affidavit has been filed by the respondents.