ASHOK KUMAR KHARE Vs. ARUNA SHARMA

JUDGEMENT

(1.) This contempt petition under Article 215 of the Constitution of India read with Section 12 of Contempt of Courts Act, 1971 has been filed by the petitioner alleging non-compliance of the Order dated 26.08.13 passed in WP No.14230/13.

(2.) The petitioner who is working as District Project Manager, D.P.I.P., Tikamgarh, inter alia seeking a direction to the respondents that he being an employee of the M.P.Dugdha Mahasangh, which Sangh was at the verge of closer, was sent to work in the Veterinary Department of Govt. of M.P. From the said Department, the petitioner was taken on deputation to work in the D.P.I.P. Now without there being any rhyme or reason, to oblige respondent no.5 by order dated 07.08.13(Annexure P/10 and P/11) the petitioner is sought to be repatriated to the parent department hence the orders dated 07.08.13 (Annexure P/10 and P/11) are bad in law.

(3.) Writ petition No. 18966/13 came for up hearing and the Court has directed that for a period of six weeks the operation of the impugned orders dated 07.08.13 (Annexure P/10 and P/11), so far they relate to the petitioner and respondent no.5, shall remain in abeyance .