RAM LAL SHARMA Vs. CHANDMINA (IPS)

JUDGEMENT

(1.) Petitioner filed SWP No. 112/89 and it was disposed of with the following directions :

(2.) Petitioner alleges that since this direction of the court has not been carried out, as such proceedings need to be initiated against the respondent under the Contempt of Courts Act. Respondent was put to notice. He has filed statement of facts. As per his stand in terms of the order of this court in the writ petition No. 112/89 due consideration has been given and Order No. 247 of 1999 dated 21.9.99 has been passed. Operative portion of the order is as under :

(3.) Now the direction issued by this court extracted hereinabove and the operative portion of order dated 21.9.99 need to be reconciled and matter then to be decided whether direction of the court has been carried out or not. If the answer is in the affirmative, then this petition is liable to be dismissed, otherwise consequences in law will follow.