ANJALI BHAWRA Vs. RAJIV KUMAR AND OTHERS

JUDGEMENT

(1.) This appeal is preferred against the orders dated 20.03.2013 passed by the learned Single Judge taking suo-motu notice of the conduct of the appellants herein and observing that this conduct makes a prima-facie view that the action of the appellants falls under Clause (iii) of Section 2(c) of the Contempt of Courts Act, 1971. Section 2(c) reads as under:-

(2.) As per Clause (iii) of the Act, if a person interferes or tends to interfere with, or obstructs or tends to obstruct, the administration of justice in any other manner, it will be treated as criminal contempt.

(3.) This order is passed in the writ petition which is filed by the respondents/employees of the Punjab School Education Board claiming regularization. It appears that the Education Board had recommended their case for regularization and the Government of Punjab, Department of School Education, Chandigarh had also accepted the said proposal which was then sent to the Finance Department on 19.02.2013 recommending regularization to get approval from the Chief Minister of the State of Punjab through Chief Secretary as required.