CHIHANSINGH HORAM Vs. BIJOY SINGH CHAIRMAN MPSC

JUDGEMENT

(1.) These two contempt petition have been filed under Section 12 of the Contempt of Courts Act read with Article 215 of the Constitution for initiating a contempt proceeding against the contemners, Shri I. Bijoy Singh, Acting Chairman of Manipur Public Service Commission, and Shri. Ng. Woleng, Secretary, Manipur Public Service Commission for wilful violation of the interim Older passed by this court on 21.9.94 in Civil Rule No. 1035 of 1994 and the interim order dated 23.9.94 passed by this court in C.R. No. 1061/94.

(2.) I have heard Mr. Y.Z. Shimray, learned counsel for the petitioners in Contempt petition No. 171/94 and Mr. Th. Ibohal Singh in contempt petition No. 173/94 and also Mr. Th. Priyananda Singh, learned counsel for the contemners in both the contempt petitions.

(3.) This court on 21.9.94 passed an order in Civil Rule No. 1035/94 in terms of the following: