AMARJEET PAUL Vs. SIMMI

JUDGEMENT

(1.) THE appellant who was the 3 rd respondent in CWP No. 18972 of 2012 challenges the sentence of simple imprisonment for a period of one month with a cost of Rs. 1 lac ordered by the Single Bench of this Court in the contempt proceedings initiated suo -motu as against him.

(2.) HEARD the submissions made on either side.

(3.) THE 1st respondent Dr. Simmi herein filed CWP 18972 of 2012 as against the appellant herein and two others praying for issuance of a writ of mandamus directing the appellant to consider her candidature and appoint her to the vacant post of Rural Medical Officer advertised on 20.12.2011.