AVINASH KUMAR Vs. R.K. MATHUR

JUDGEMENT

(1.) THE petitioner has invoked the jurisdiction of this Court under Sections 11 and 12 of the Contempt of Courts Act for initiating contempt proceedings against the respondents for willful violation of the order dated 10.4.2014 passed in CWP No. 2382 of 2014 titled Avinash Kumar vs. Union of India and others.

(2.) THE petitioner in the writ petition has sought the following reliefs:

(3.) INSOFAR as Annexure -J is concerned, the respondents therein had admitted the right of the petitioner to be considered for allotment of the works being L -1 tenderer, notwithstanding the registration of FIR by the CBI. At this stage, it may be useful to refer the paras (ii) (iv) and (vi) contained in Annexure -J, which read thus: