DHARAM PAL SINGH Vs. K.K. SHARMA

JUDGEMENT

(1.) These contempt proceedings have been initiated alleging, inter alia, willful, intentional and deliberate breach/disobedience of orders dtd. 9/4/2018, 16/7/2018, 28/8/2018 and 5/9/2018, passed in Miscellaneous Application moved by the petitioner in CWP No.747 of 2018, titled as Dharam Pal Singh vs State of H.P. and others.

(2.) During the course of hearing and on our asking as to which interim/interlocutory order has been expressly violated by the respondents, who are Vice Chancellor, Registrar and Chairman of the Department of Computer Science, the petitioner refers to order dtd. 5/9/2018 (C-9) passed in CMP No.8412 of 2018, which reads as follows: .

(3.) On a further query by the Court as to what was the assurance given by learned counsel for the University before this Court on 5/9/2018, the petitioner, who appears in person, states that the assurance pertains to withdrawal of FIR No.240 of 2018 dtd. 29/8/2018, under Ss. 424 and 426 IPC read with Sec. 5 of the Prevention of Damage to Public Property Act registered against the petitioner at Police Station West. The above stated FIR has been registered on the compliant made by one Govind Ram, who is serving in the University as a Clerk in the Department of Computer Science and who has alleged in his compliant, inter alia, that the petitioner had torn off some pages of the Attendance Register of Ph.D Scholars being maintained in the aforesaid office.