DILIP AWASTHI Vs. VINAY SHRIVASTAVA

JUDGEMENT

(1.) This Contempt Petition has been filed by the petitioner against non-compliance of the order dated 31-7-2009, passed by this Court in W.P.No.2843/2008(PIL). This Court passed the following order :-

(2.) A Public Interest Litigation Petition was filed before this Court in regard to illegalities in G.R. Medical College, Gwalior. In the aforesaid petition, a grievance has also been raised that the doctors should not take recourse of strike. The Division Bench of this Court passed the above quoted order. It is clear from the order that the Division Bench has specifically issued the following directions to the effect that the doctor should not resort to strike :- "We expect that the junior doctors, in future, will perform their duties towards the society as doctors and will keep up the respectability of the profession of doctors and not resort to strike or any other such activity which affects not only the medical service in the government hospitals, but also the reputation of medical college."

(3.) When the junior doctors threatened to go on strike, the present contempt petition was filed. This Court vide order dated 15-11-2011 directed the junior doctors working in G.R. Medical College, Gwalior to report on duty at 10.30 am by tomorrow and passed the following order :- "15/11/2011