RANJEET SINGH Vs. K K PATHAK

JUDGEMENT

(1.) The present contempt petition has been filed by the petitioner Ranjeet Singh appearing party in person under Section 12 of the Contempt of Courts Act, 1971 read with under Article 215 of the Constitution of India, for the alleged non-compliance of the order dated 05.12.2011 passed by the learned Single Judge in SBCWP No.4535/2011

(2.) This is one of the grossest case of misuse of process of law at the instance of the petitioner, inasmuch as he had filed the writ petition in the year 2011, seeking direction to show his marks of the Rajasthan State & Subordinate Combined Competitive Examination for the recruitment year 1989-90 for which the selections were made in the year 1990. Since the petitioner did not remember his roll number allotted to him in the said examination nor did he remember the center in which he had appeared, the learned Single Judge disposed of the writ petition after passing the following order:-

(3.) The present contempt petition has been filed for the alleged non-compliance of the said order dated 05.12.2011. The respondent has filed the reply stating inter alia that after the passing of the order, on 14.12.2011, the petitioner was informed that the number wise guide book and Alfa list of that time has already been weeded out as per weeding out parameters.