INDIANOILCORPORATIONLIMITED Vs. SHEO SHANKAR MISHRA

JUDGEMENT

(1.) This appeal has been filed under section 19 of the Contempt of Courts Act, 1971 (hereinafter referred to as the 'Act') against the judgment and order of punishment passed by the learned Single Judge of this Court by which he has punished the appellant Nos. 2 and 3 under section 12 of the Contempt of Courts Act and sentenced each of them to pay a fine of Rs 1000/- and in the default, to undergo simple imprisonment for the two weeks. He has also punished appellant No. 4 under the said section and ordered him to pay a fine of Rs.500/- and in default to go simple imprisonment for one week.

(2.) The Respondent Shiv Shankar Mishra filed a Title Suit No. 136 of 1986 before the Munsif, Begusarai on 3.12.1981 for declaration that he is entitled to have his seniority from 1.5.1963, the date of his joining as timekeeper on permanent basis and for his pay and allowances on the basis of seniority. He further prayed that the defendants be directed through mandatory injunction to place the petitioner on the seniority list on the basis of his joining as timekeeper from 1.5.1963.

(3.) The said suit was decreed on 24th March, 1984. The operative portion of the judgment runs as follows: