CENTRE FOR DEVELOPMENT COMMUNICATION JAIPUR Vs. PAWAN SHARMA

JUDGEMENT

(1.) This contempt petition has been preferred by the petitioner for non-compliance of the orders passed by this Court dated 28-08-2009 and 09-09-2009 in Writ Petition No.3847/2009 and also for non-compliance of the order dated 15-09-2009 in Writ Petition No.4284/2009.

(2.) Feeling grievance of public at large, one writ petition bearing No.8380/2003 was filed in the nature of pro bono publico as the Municipal Corporation, Gwalior was in dire need of an agency which can look after and supervise the work of lifting of garbage in the city. Facing with strict directions issued by this Court in the said writ petition, Municipal Corporation, Gwalior has decided to float the tender in order to assign the work of lifting of solid waste material within the Gwalior municipal limit. In the aforesaid process, the tender was awarded to the petitioners on 29-05-2007 and thereafter petitioners were directed to start the contracted work w.e.f. 17-07-2007.

(3.) After entering into contract, petitioners started the work but within a short span some disputes have occurred between the petitioners and councillors (Parshad) of Municipal Corporation Gwalior, hence report was called by council (Parishad) from the Commissioner which was submitted on 29-06-2009. Showing disagreement to the said report, the council has passed the resolution directing the Commissioner, Municipal Corporation, Gwalior to cancel the contract of petitioners and thereafter by making pivotal to the resolution, Commissioner, Municipal Corporation, Gwalior has cancelled the contract of petitioners.