LETKHOMANG KHONGSAI Vs. JACINTHA LAZARUS, IAS

JUDGEMENT

(1.) Heard Mr.Ajoy Pebam, learned counsel for the petitioner.

(2.) This contempt petition has been filed stating that despite the statement made and rendered in para No.3 and 4 of the order passed in Writ Appeal No. 18 of 2019 on 01.7.2019, the respondent No.4 has been allowed to continue in the said post and thereby, there is violation of this Court's order. Para No.3 and 4 reads as follows:-

(3.) To support the plea of contempt, Annexure-C/8, a circular dated 2nd November, 2019 is referred to by the learned counsel for the petitioner. The 4th respondent has signed as Engineer in Chief, Water Resources Department, Manipur.