MANOJ BADRETIYA Vs. AMAR NATH SINGH

JUDGEMENT

(1.) Shri CP Sharma, counsel for the respondent No.2. This Contempt Petition under Article 215 of the Constitution of India read with Sections 10 and 12 of the Contempt of Courts Act has been filed, complaining the non-compliance of the order dated 03/03/2015 passed by this Court in Writ Petition No.937/2015(S), by which it was directed that the respondent shall continue the petitioners in employment and pay them the salary after verifying, if services were rendered by them.

(2.) Heard on IA No.5321/2018, which is an application for recalling the part of the order dated 05/12/2018, by which the warrant of arrest was issued due to willful default of respondent No.2 in not appearing before the Court.

(3.) It is submitted by the counsel for the respondent No.2 that the respondent No.2 is suffering from high blood pressure and on 05/12/2018, he was not well, therefore, he could not appear.