MILKHI RAM Vs. MANOHAR SINGH

JUDGEMENT

(1.) In this contempt petition filed under Section 12 of the Contempt of Courts Act, 1971 by Milkhi Ram, President, under order of removal at the time of filing this petition, Nagar Panchayat, Ajnala, District Amritsar, a deterrent punishment to respondents is sought for on the basic allegations that they had informed the Tehsildar that stay granted by this Court in CWP No. 18693 of 1997 has since been vacated, which resulted in postponement of the meeting of the Nagar Panchayat which was to be held on February 10, 1998.

(2.) It has, inter-alia, been pleaded that Civil Writ Petition No. 18693 of 1997 was filed in this Court for quashing notification dated December 5, 1997 communicated to the petitioner on December 11, 1997 vide which he was removed from the office of the President and Membership of the Nagar Panchayat, Ajnala, under Rule 22 and 16(1)(e) of the Punjab Municipal Act, 1911. The writ aforesaid came up for hearing before a Division Bench of this Court on December 17, 1997 when following order was passed :-

(3.) It is the case of the petitioner that a copy of the order, as reproduced above, was given to the respondents and, therefore, he was allowed to continue to work as member and President of Nagar Panchayat, Ajnala. Registry of this Court as well sent a copy of order dated December 17, 1997 to the respondents for implementation of the orders. The writ aforesaid then came up for hearing on February 18, 1998 when following order was passed :-