JIA LAL CHAUHAN Vs. TARUN KAPOOR

JUDGEMENT

(1.) THE petitioner was respondent No.4 in Civil Writ Petition No. 238 of 2000 titled Devinder Singh Kalta versus State of H.P. & others decided by this Court on 15th December, 2006 whereby the order of Erstwhile H. P. Administrative Tribunal passed in O.A. No. 572 of 1989 Annexure -PH to the CWP) was set aside and the Office Order dated 3rd September, 1988 (Annexure PA) to the writ was quashed and respondents No.1 and 2 were directed to re -draw the seniority of the petitioner and private respondents, as per Rule 12 of H. P. Kanungo Service Rules, 1951, which has precedence over the Executive Instructions.

(2.) RULE 12 reads as under:

(3.) THE respondent in his reply submitted that the judgment of this court was complied with in its letter and spirit but the petitioner alleged that the respondent has admitted that no such list was maintained in the office of D.L.R. in conformity with the said Rule and the seniority was wrongly redrawn, thus committed a contempt and sought action by filing the present contempt petition.