MUTUM SHANTI KUMAR SINGH Vs. AJAY KUMAR BHALLA

JUDGEMENT

(1.) Heard Mr. M. Devananda, learned counsel appearing for the petitioner.

(2.) The present contempt case had been filed for the alleged willful disobedience of the directions given by a Division Bench of the Gauhati High Court, Imphal Bench, in this Judgment and order dated 27.07.2010 passed in W.A. No. 30 of 2005.

(3.) The relevant facts of the present case in a nutshell are that while the petitioner was serving as a constable in the CRPF, the respondents initiated a Departmental Enquiry against the petitioner on 18.04.2000 and on the basis of the said Departmental Enquiry he was dismissed from service on 30.08.2000.