BHAGWAN SINGH Vs. STALE OF RAJASTHAN

JUDGEMENT

(1.) THIS is a contempt petition by Bhagwan Singh, whose transfer order was quashed by this Court on 13th March, 1981. The respondents did not comply with that order of this Court, and this contempt petition was filed in Sept. , 1981. After the service of the contempt notice, one months' time was taken by the respondents to implement the order of this Court, but, even then it was not complied with.

(2.) MR. Purohit appears for the respondents and submitted a copy of the order dated 1st Feb. , 1982, in compliance with the order of this Court dated 13th March, 1981.

(3.) THE reasons given for non-compliance are most unsatisfactory and grossly inadequate. The respondents cannot be allowed to take a plea that since they were taking opinion of the law officers or filing appeal before the Division Bench, therefore, they adopted an attitude of indifference without obtaining any stay order.