MOHAMMAD ANWAR QURESHI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS contempt petition was preferred before the learned M.P. State Administrative Tribunal for invoking jurisdiction under section 17 of the Administrative Act, 1985. On abolition of the Tribunal, it is received for final adjudication in this Court.

(2.) MOHAMMAD Anwar Qureshi (deceased) had filed this contempt petition before the State Administrative Tribunal for alleged noncompliance of an order dated 25.5.1995 passed in OA No. 972/93. His original application was decided on the. basis of direction issued in TA No. 24/93 Mohanlal Coudhary v. State of M.P. and others. Thus, it is needless to say that decision in the case of Mohammad Anwar Qureshi is based on the judgment of Tribunal in Mohanial Chaudhary's case.

(3.) RESPONDENTS have filed their reply. It is said that judgment in the case of Mohammad Anwar Qureshi passed on OA 972/93 dated 25.5.1995 is based on the another judgment of the Tribunal in TA No. 24/93, Madanlal Chaudhary's case. Against such order of Tribunal, writ petition was preferred before Division Bench of the main seat, WP No. 1743/97. On rejection of writ petition, special leave petition was preferred. On granting leave. it was registered as Civil Appeal No. 3919/97. After hearing, Hon 'ble Supreme Court has remitted back the matters for final adjudication to the High Court. Thereafter, Division Bench of this Court has considered the issue on merit. arising out of the judgment of the Tribunal passed in TA No. 24/93 Madanlal Chaudhary's case. The Division Bench vide order dated 27.6.1997. allowed the writ petitions of the Government and issued following directions: