SANTOSH KUMAR SHARMA Vs. SHIVAJI RAKSHIT

JUDGEMENT

(1.) BOTH the contempt petitions have been filed against non- compliance of the order dated 24-11-2011 passed in Writ Petition Nos.3513 of 2009(S) and Writ Petition Nos.2558 of 2009(S). By the

(2.) CONTEMPT Petition Nos. 496/2012 and 210 of 2012 aforesaid order, this Court disposed of the aforesaid writ petitions with the following directions:-

(3.) LEARNED counsel appearing on behalf of the petitioners in both the contempt petitions have argued that the respondents have not considered the case of the remaining persons objectively in regard to grant of employment in accordance with the order passed by this Court, hence, they have made contempt.