T. NAGARATHNAMMA Vs. G. RAM MURTHY AND ORS.

JUDGEMENT

(1.) THIS Contempt Case is filed alleging willful disobedience of Order, dated 26 -12 -2014, in WP. No. 39906 of 2014, by the respondents.

(2.) THE facts leading to filing of this Contempt Case are briefly stated hereunder:

(3.) FURTHER more, respondent No. 3 has no authority or jurisdiction to pass the impugned order as it is respondent No. 2, who is the appointing authority vested with the disciplinary power. It is incomprehensible as to how respondent No. 3 can take an independent decision by replacing the petitioner with another dealer. The entire conduct of respondent No. 3 is highly suspicious and his bona fides are doubtful as the impugned order passed by him is not only illegal but also without jurisdiction.