SUNIL KUMAR GUPTA Vs. STATE AND ORS.

JUDGEMENT

(1.) Petitioner after hectic successful litigative process has been deprived of reaping its fruit. The operative portion of the judgment dated 19.04.2004 rendered in SWP No. 1330/1996 is advantageous to be quoted:

(2.) When the judgment was not implemented, petitioner filed contempt petition No. 71/2008 for initiating contempt proceedings against the alleged contemnors i.e. chairman, members and secretary to Public Service Commission, same has been dismissed vide order dated 17.08.2010.

(3.) Petitioner again represented before respondent-authorities without success, hence the instant petition.