A G AHANGER Vs. G R MIR

JUDGEMENT

(1.) Vide order dated 11.1.2018 passed in OWP no. 19/2018 this court directed as under:

(2.) Aggrieved by the contravention of the order dated 11.01.2018 passed by this court in the aforesaid petition, the petitioner has filed this petition for initiating contempt proceedings against the respondent/contemnor i.e. Mr. G. R. Mir, presently posted as Additional Secretary to the Government, General Administration Department, Civil Secretariat, Jammu primarily, on the grounds that the contravention is blatant; it is an open defiance of the order passed by the court for the reasons that the petitioner on the same date i.e. the date of passing the order resumed the duties as Director SKIMS and ex-officio Secretary to the Government, and conveyed the same to all concerned. He has proceeded to state that on 12.1.2018 an urgent meeting of the Governing Body of SKIMS was held in the meeting hall of the Chief Minister's Secretariat, Jammu, and the Governing Body ratified the decision taken previously by the chairperson vide Government order no. 45-GAD of 2018 dated 06.01.2018. The Governing Body also authorized the Chairperson to order appropriate enquiry into the issues relating to "lack of supervision and control by the petitioner over the recent months".

(3.) The petitioner has proceeded to state that the conduct of the contemnor who issued the order dated 11.01.2018 after the interim order was passed by the court followed by the meeting of the Governing Body clearly demonstrate open and brazen faced defiance of the order dated 11.01.2018. The present case as was reported widely in the media, reflects the respect which the contemnor and all other high ranking officers of the government have for the orders passed by this court. The conduct of the contemnor and all other persons involved in the decision making, apart from causing obstruction in the course of justice, have also undermined the dignity of this court. The contempt committed by the respondent, intentionally and deliberately requires no proof. Formal orders have been passed showing open defiance of the order passed by this court.