DARSHAN KAUR Vs. SURINDER MOHAN

JUDGEMENT

(1.) BY this judgment, we are disposing of LPA No. 512 of 1996, COCP No. 1162 of 1995 and Crl. OCP No. 14 of 1996, as all the three cases arise out of the same judgment dated 24.4.1996 passed by the learned Single Judge of this Court in COCP No. 1162 of 1995. LPA No. 512 of 1996 has been filed against the above-mentioned order by which the appellant has been given notice as to why she should not be awarded the punishment having committed civil contempt as defined in Section 2(b). In Cr. OCP No. 14 of 1996 notice has been issued by the Court on its own motion against Mrs. Darshan Kaur, Director Public Instruction (Schools) Punjab, Chandigarh (appellant in the LPA) as the learned Single Judge was prima facie of the view that the said Mrs. Darshan Kaur has also committed criminal contempt for having filed a false affidavit in the proceedings in COCP No. 1162 of 1995.

(2.) COCP No. 1162 of 1995 was filed by Surinder Mohan, ex-master, against said Mrs. Darshan Kaur for having not complied with the order dated 4th May, 1995, passed by a Division Bench of this Court in Civil Writ Petition No. 6495 of 1995.

(3.) FROM the above mentioned order, it may be noted that the appellant was directed to dispose of the representation of the writ petitioner expeditiously and preferably within three months from the date of production of the order before her.