JOGEN TALUKDAR Vs. ALOK RAWAT AND 3 ORS.

JUDGEMENT

(1.) HEARD Mr. H.K. Das, learned counsel for the petitioner and Mr. C. Barua, learned Central Government Counsel, appearing for the respondents.

(2.) THIS contempt petition has been filed under sections 11 and 12 of the Contempt of Court's Act, 1971 read with the provisions of Contempt of Court (Gauhati High Court) Rules, 1977 and Article 215 of the Constitution of India alleging willful and deliberate violation of judgment and order dated 21.02.2013 passed by the Division Bench of this Court in Writ Petition (C) No. 5637 of 2012. The operative part of the judgment and order rendered in the Writ Petition (C) No. 5637 of 2012, reads as follows:

(3.) COUNSEL for the petitioner, however, in this contempt petition complains that despite petitioner serving a copy of the order on the respondents, the respondents have not considered the case of the petitioners.