SHIVANAND JHA Vs. JAWAHARLAL NEHRU KRSIHI VISHWA VIDYALAYA

JUDGEMENT

(1.) THIS is an application for drawing up of contempt of Court proceedings against the acting Registrar, Jawaharlal Nehru Krishi Vishwa Vidyalaya, Jabalpur, on the ground that the acting Registrar failed to implement the decision dated 20 July 1968 of this court in Miscellaneous Petition No. 585 of 1966 declaring that the petitioner had become an employee of the Vishwa Vidyalaya and bad been absorbed in the Vishwa Vldyalaya with effect from the expiry of two years from 1 December 1964. The petitioner states that even after the aforesaid decision of this Court the acting Registrar of the University addressed a letter saying inter alia that the question of absorption in the Vishwa Vidyalaya " will be subject to the decision of the Supreme Court" in an appeal the university intends to file against the decision of this Court.

(2.) THIS application must be dismissed. It was no doubt highly Improper on the part of the acting Registrar to suggest in the communication that he had addressed to the petitioner on 22 August 1968 that the question of the petitioner's absorption in the university service would be subject to the decision of the Supreme Court. If by this statement the acting Registrar thought that the university was not obliged to give effect to the decision of this Court, as it intended to file an appeal to the Supreme Court, the acting Registrar was plainly under a wrong impression. So long as the decision of this Court stands, the university is bound to give effect to it.

(3.) BEFORE us a statement has been filed on behalf of the university saying that the petitioner has been absorbed in the Jawaharlal Krishi Vishwa Vidyalaya service. In view of this statement it does not seem to us necessary to issue a notice to the acting Registrar for showing cause why he should not be punished for contempt of Court. This petition is, therefore, rejected.