LAKSMAN SINGH Vs. VINEET GARG, IAS

JUDGEMENT

(1.) THIS petition is filed under Section 12 of the Contempt of Courts Act, 1971 (hereinafter referred to as "Act") against the respondents for the alleged willful disobedience of order dated 13.11.2013 in which a direction was issued to the respondents to consider and decide the case of the petitioner in the light of the judgment rendered by this Court in Samay Singh's case within a period of 2 months from the date of receipt of a certified copy of the order.

(2.) IT is averred that certified copy of the order dated 13.11.2013 was supplied to the respondents, which was received by Ms. Sudha, Clerk, office of DGST, Chandigarh on 02.12.2013 vide diary No.2952. The petitioner also served a legal notice on 09.02.2014 upon the respondents, which was received by Ms. Shila Jekab, office of GM, HR, Chandigarh on 12.02.2014 and Ms. Sudha, Clerk, office of DGST on 13.02.2014 vide diary No.318. Since the respondents did not abide by the order dated 13.11.2013 despite repeated efforts made by the petitioner, the present petition has been filed to initiate contempt proceedings against them.

(3.) AFTER notice, the respondents had appeared and sought time to file reply.