PREM LAL Vs. SHRI KANT BALDI

JUDGEMENT

(1.) The Petitioner has filed the present petition for initiation of proceedings as per law against the Respondents for wilfully disobeying the judgment dated 9.12.2009 in CWP(T) No. 3082 of 2009. It has also been prayed that the Respondents may be punished to upkeep the majesty of law in highest esteem and to secure ends of justice.

(2.) It has been stated that CWP(T) No. 3082 of 2009 was decided on 9.12.2009 by this Court with directions to the Respondents to consider the case of the Petitioner for promotion to the post of Principal within a period of eight weeks from the date of judgment dated 9.12.2009. The Petitioner represented his case to the Respondents vide application dated 24.12.2009. The Petitioner even visited the office of the Respondents many times but without any result. The Petitioner filed an application under the Right to Information Act. The information was given to the Petitioner in March, 2010 in response to his application that the case of the Petitioner was under the active consideration of the Respondents.

(3.) The Respondents knowingly and wilfully disobeyed the judgment dated 9.12.2009 of this Court and, therefore, they are liable to be proceeded against and punished suitably in accordance with law. It has been stated that at least now directions may be given to the Respondents to promote the Petitioner as Principal and comply the judgment dated 9.12.2009 in its letter and spirit. It has been alleged that the Petitioner has acquired knowledge that about 91 persons have been promoted by the Respondents as Principals recently within one week and the name of the Petitioner does not find figure in the same, which clearly depicts false assurances were given to the Petitioner by the Respondents that his case was under active consideration. The Respondents have wilfully disobeyed the judgment dated 9.12.2009.