SUMEET SHARMA Vs. S.S. KAPOOR

JUDGEMENT

(1.) Complaining disobedience of the directions issued in Writ Petition OWP No. 421/1998, whereby judgment delivered in LPA No. 63/1998 was ordered to govern the dispute raised in the Writ Petition with regard to the selection of Junior Engineers (Civil) Grade-II and SRO 180 of 1997 dated (sic).05.1997, by Mr. Vijay Bakaya, the then Chief Secretary of the State, Dr. R.K.Jerath, the then Commissioner/Secretary to Government/Public Works Department and Mr. K.M.Wani, the then Chairman Subordinate Services Recruitment Board, the Petitioner filed Contempt (LPA) No. 25/2005 seeking initiation of proceedings in Contempt against the functionaries aforementioned of the State Government.

(2.) During the pendency of the Motion, he filed yet another Petition Contempt (LPA) No. o1/2007 seeking initiation of proceedings against Mr. C.Phunsog and Mr. Atul Dullu, who, by then had taken over as Chief Secretary and Commissioner/Secretary to Government in the Public Works Department of the State respectively

(3.) During the pendency of the above mentioned two Motions, those functionaries of the State Government, who succeeded the above named persons, were impleaded as party Respondents to the Motion, on the ground that that too had disobeyed the directions of the Court.