SURIYA NARAYAN SAHU Vs. ANITA AGNIHOTRI

JUDGEMENT

(1.) FIVE petitioners have jointly filed this Contempt Case under Section 12 of the Contempt of Courts Act, 1971 inter alia alleging inaction of the opposite parties in complying with the direction of this Court vide order dated 17.3.2005 in WP(C) No.8359 of 2003.

(2.) ALTHOUGH the cause of action of each of the petitioners is distinctly separate, without entering into the controversy as to whether a joint petition for contempt can be entertained or not, this Court proposes to examine the contentions raised.

(3.) AFTER receiving notice of this Contempt Case, a show -cause reply has been filed by the opposite party -Corporation stating that after receipt of the order of this Court passed on 17.3.2005, the authorities concerned considered the cases of each of the petitioners individually. On such consideration it was found that the petitioners had not rendered any service after 31.12.2001 when their applications for voluntary retirement were accepted. Consequently their representations were disposed of and the decision was intimated to them vide letters annexed as Annexure -3 series to the Contempt petition. One of the said letter reads as follows : -