CHHIDDU SINGH PARIHAR Vs. M.R.ASUDANI

JUDGEMENT

(1.) THIS petition under Section 12 of the Contempt of Courts Act 1971 ('the Act' for short) is filed to initiate contempt proceedings against respondent for the alleged disobedience of the Order dated 18.3.2008 passed by this Court in W.P.No. 7945 of 2003.

(2.) FACTS giving rise to the petition, in a nut-shell are as under. A regular departmental enquiry was initiated against the applicant on serious charge of misconduct. In the enquiry, charge was found proved consequently Senior Superintendent of Police (Radio), Bhopal vide order dated 31.8.1999 imposed penalty of compulsory retirement from service.

(3.) THAT in compliance of said order I.G. Police (Radio) once again considered and dismissed the appeal by Order dated 14.5.2008. It seems that without bringing this order to the knowledge of the Court, applicant filed Contempt Case No. 547/2008 and it was disposed off by Order dated 5.9.2008 by extending the time to three months to enable the appellate authority to comply with the Order dated 18.3.2008. Had the correct facts been brought to the notice of the Court, there would have been no occasion to extend the time. Be that as it may, suffice it to say that after the Order dated 5.9.2008 was passed, I.G. Police (Radio) passed an another order dated 24.12.2008 imposing punishment of withholding 2 annual increments with cumulative effect. This according to applicant amounts to contempt of this Court.