BALODEV PAL Vs. SURENDER SINGH

JUDGEMENT

(1.) Let the affidavits filed in Court today be taken on record.

(2.) The contempt application arises out of an order dated 17th Dec., 2015, passed in WP 26312 (W) of 2015. By the said order, the Director General, Central Industrial Security Force, Headquarters at New Delhi, was directed to consider the petitioner's representation in the light of the observations made in the order dated 17th Dec., 2015, keeping in view of the law enunciated by the learned Central Administrative Tribunal, Principal Bench, which was later upheld by the Punjab and Haryana High Court as well as the Delhi High Court.

(3.) The order that was passed by the Director General, Central Industrial Security Force, Headquarters at New Delhi, dated 13th Jan., 2016, does not specifically refer to the three judgments and orders which were discussed and referred to in the judgment and order dated 17th Dec., 2015, wherefrom the contempt application arises. The question which arises for consideration in the facts and circumstances of the instant case, therefore, is whether non-referring to the three judgments and orders - one rendered by the learned Central Administrative Tribunal, Principal Bench and the other two by the Punjab and Haryana High Court and the Delhi High Court - in the order dated 13th Jan., 2016, passed by the Director General, Central Industrial Security Force, can be construed to be a case of wilful or deliberate or contumacious violation of the order dated 17th Dec., 2015, passed in WP 26312 (W) of 2015.