MOHAMAD IBRAHIM Vs. R. K. MISHRA

JUDGEMENT

(1.) Petitioner has filed this contempt petition for voluntary disobedience and breach of the order dated 11.5.2017 passed in W.P.No. 3703/2017. This Court in said writ petition directed respondent/Competent Authority to decide the representation of petitioner within further period of two months from the date of receipt of representation along with certified copy of the order. Petitioner has filed this contempt petition on 16.2.2021.

(2.) Three Judges Bench in case of Dr. L. P. Mishra Vs. State of U.P. , 1998 7 SCC 379 held in para 12 as under:-

(3.) In case of Pallav Sheth Vs. Custodian and others , 2001 7 SCC 549 in para 31 Apex Court held as under:-